Tag Giri @ Laxman Giri vs State Of Rajasthan
2022 Latest Caselaw 5281 Raj

     HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                      JODHPUR
           S.B. Criminal Revision Petition No. 296/2022

Tag Giri @ Laxman Giri S/o Late Shri Bhik Giri, Aged About 55
Years, B/c Goswami, R/o Valera, Police Station Sayala, District
Jalore (Raj.) (Presently Lodged In District Jail, Jalore)
                                                                  ----Petitioner
                                   Versus
State Of Rajasthan, Through Pp
                                                                ----Respondent


For Petitioner(s)        :     Mr. Gulab Singh
For Respondent(s)        :     Mr. Mukesh Trivedi, PP



     HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

                                    Order

08/04/2022
1.   In wake of instant surge in COVID-19 cases and spread of its

highly infectious Omicron variant, abundant caution is being

maintained, while hearing the matters in Court, for the safety of

all concerned.

2.   Admit.

3.   Call for the record.

4.   Heard counsel for the parties.

5.   Counsel for the petitioner submits that the sentence awarded

is short one i.e. six months' simple imprisonment, thus, prayed

that extend benefit of suspension of sentence to the accused.

6.   Learned PP opposed the application in general.

7.   Having regard to the facts and circumstances of the case and

upon a consideration of the arguments advanced at the Bar, this




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                                                                              (2 of 2)                [CRLR-296/2022]


                                   Court is of the opinion that the bail application for suspension of

                                   sentence filed by the petitioner deserves to be accepted.

                                   8.    Accordingly, this Suspension of sentence Application

                                   No.80/2022 is allowed. It is ordered that the sentence passed

                                   by learned Judicial Magistrate, Jalore dated 05.01.2017 in Criminal

                                   Original    Case No.100/2011 affirmed by the learned                 Additional

                                   Sessions Judge, Jalore in Criminal Appeal No.313/2021 vide

                                   judgment dated 31.03.2022 against the petitioner Tag Giri @

                                   Laxman Giri S/o Late Shri Bhik Giri shall be released on bail,

                                   provided he furnishes a personal bond in the sum of Rs.50,000/-

                                   with two sureties of Rs.25,000/- each to the satisfaction of learned

                                   trial judge for his appearance before the Registrar (Judicial) of this

                                   Court on or before 10.05.2022 and whenever ordered to do so,

                                   till the disposal of the present 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
                                                appeal 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.


                                   9.           In 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.



                                                                  (DR.PUSHPENDRA SINGH BHATI), J.

164-Nirmala/-

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