Abu Bakar vs State Of Rajasthan
2021 Latest Caselaw 16438 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Revision Petition No. 712/2021

Abu Bakar S/o Haji Mohammed, Aged About 42 Years, R/o House No. 807, Anand Nagar, Teli Colony, Mandiya Road, Pali, Tehsil And District Pali

----Petitioner Versus State Of Rajasthan, Through Pp

----Respondent

For Petitioner(s) : Mr. Neel Kamal Bohra. For Respondent(s) : Mr. M.S. Bhati, P.P.

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

28/10/2021

Heard.

Admit.

Heard learned counsel for the petitioner as well as learned

Public Prosecutor on Application for Suspension of Sentence

No.234/2021.

Upon a consideration of the arguments advanced on behalf

of the petitioner and having regard to the facts and circumstances

of the case, this court is of the opinion that it is a fit case for

suspending the substantive sentence awarded to the accused

petitioner.

Accordingly, the application for suspension of sentence is

allowed and it is ordered that the substantive sentences passed by

Learned Gram Nyayadhikari, Gram Nyayalay, Pratapgarh in

Criminal Regular Case No.264/2011 vide order dated 01.06.2013

(2 of 3) [CRLR-712/2021]

and as affirmed by the Learned Additional Sessions Judge and

Special Judge, SC/ST (Prevention of Atrocities Cases), Pratapgarh,

in Criminal Appeal No.83/2013 (143/2014) vide order dated

24.09.2021 against the petitioner Abu Bakar S/o Haji Mohammed,

shall remain suspended till final disposal of the aforesaid revision

and he shall be released on bail subject to deposit the fine amount

as imposed by the learned trial Court, provided he executes a

personal bond in the sum of Rs.1,00,000/- each with two sureties

of Rs.50,000/- each of to the satisfaction of the learned trial Judge

for their appearance in this court on 29.11.2021 and whenever

ordered to do so till the disposal of the revision on the conditions

indicated below:-

1. That he/she/they will appear before the trial Court in the month of January of every year till the revision is decided.

2. That if the applicant(s) changes the place of residence, he/she/they will give in writing his/her/their changed address to the trial Court as well as to the counsel in the High Court.

3. Similarly, if the sureties change their address(s), they will give in writing their changed address to the trial Court.

4. Petitioner/petitioners shall deposit the fine amount as imposed by the learned trial Court.

The learned trial Court shall keep the record of attendance of

the accused-applicant(s) in a separate file. Such file be registered

as Criminal Misc. Case related to original case in which the

accused-applicant(s) was/were tried and convicted. A copy of this

order shall also be placed in that file for ready reference. Criminal

Misc. file shall not be taken into account for statistical purpose

relating to pendency and disposal of cases in the trial court. In

(3 of 3) [CRLR-712/2021]

case the said accused applicant(s) does not appear before the trial

court, the learned trial Judge shall report the matter to the High

Court for cancellation of bail.

(MANOJ KUMAR GARG),J

30-prashant/-

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