Rajasthan High Court - Jodhpur
Ram Kunwar vs State Of Rajasthan on 12 April, 2022
Bench: Pushpendra Singh Bhati
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Revision Petition No. 314/2022
Ram Kunwar S/o Prabhu Ram, Aged About 23 Years, B/c
Meghwal, R/o Chandarun, Degana Police Station, Dist. Nagaur.
(Confined In Dist. Jail, Nagaur).
----Petitioner
Versus
State Of Rajasthan, Through Pp
----Respondent
For Petitioner(s) : Mr. JVS Deora
For Respondent(s) : Mr. Mukesh Trivedi, PP
HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI
Order
12/04/2022
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 the Court, for the safety
of all concerned.
The petitioner has preferred this revision petition claiming for
the following reliefs :-
"It is, therefore, most respectfully and humbly prayed that this
revision petition may kindly be allowed and the impugned
judgments dated 24.9.2019 & 13.3.2020 passed by the learned
passed by the learned courts below respectively may kindly be
quashed and set aside and the petitioner may kindly be acquitted
from the alleged offence under Sections 341, 323, 325 of Indian
Penal Code in the interest of justice."
(Downloaded on 12/04/2022 at 08:42:07 PM)
(2 of 3) [CRLR-314/2022]
The operative para of the judgment dated 13.03.2020 reads
as follows :-
"23- ifj.kkeLo:i [email protected];qDr dh vksj ls izLrqr nkafMd
vihy vkaf'kd :i ls Lohdkj dh tkdj fo}ku fopkj.k U;k;ky; }
kjk [email protected];qDr ds fo:) /kkjk 341] 323 o 325 Hkkjrh;
n.M lafgrk ds vijk/kksa ds vUrxZr dh xbZ nks"kflf) fnukad 24-09-
2019 dh iqf"V dh tkrh gS fdUrq fo}ku fopkj.k U;k;ky; }kjk
[email protected];qDr dks mijksDr /kkjkvksa esa fn;s x;s naMkns'k ds
LFkku ij [email protected];qDr dks /kkjk 4 ¼1½ vkijkf/kd ifjoh{kk
vf/kfu;e dk ykHk iznku dj vkns'k fn;k tkrk gS fd ;fn
[email protected];qDr nks o"kZ dh vof/k ds fy, 'kkafr] lnkpkj ,oa
lnO;ogkj cuk;s j[kus] vijk/kksa dh iqujko`fr ugha djus ,oa
U;k;ky; }kjk vkgwr fd;s tkus ij ltk Hkqxrus ds fy;s mifLFkr
gksus ckcr 10][email protected]& :i;s dk Lo;a dk ca/k i= ,oa blh jkf'k
dh ,d tekur fopkj.k U;k;ky; esa izLrqr dj rLnhd djok
nsa ,oa /kkjk 5 ifjoh{kk vf/kfu;e ds rgr crkSj vfHk;kstu O;; ,oa
{kfriwfrZ jkf'k ds 12][email protected]& :i;s tek djok ns rks mls vkijkf/kd
ifjoh{kk vf/kfu;e dh /kkjk 4 ¼1½ dk ykHk nsdj ifjoh{kk ij NksM+k
tkos rFkk bl lhek rd fo}ku fopkj.k U;k;ky; ds naMkns'k dks
ifjofrZr fd;k tkrk gSA
24- [email protected];qDr ifjoh{kk ls lacaf/kr tekur ,oa ca/k i=
vfHk;kstu O;; ,oa {kfriwfrZ jkf'k fo}ku fopkj.k U;k;ky; esa fnukad
13-04-2020 rd izLrqr dj rLnhd djkosa vU;Fkk fo}ku fopkj.k
U;k;ky; }kjk ikfjr n.Mkns'k fnukad 24-09-2019 ;Fkkor jgsxkA
tek'kqnk {kfriwfrZ jkf'k esa ls 10][email protected]& :i;s fu;ekuqlkj vkgr
dkywjke dks vnk fd;s tkosA
25- [email protected];qDr U;k;ky; ls tekur ij gSa] mldh
mifLFkfr ckcr izLrqr tekur ,oa ca/k i= fujLr fd;s tkrs gSA
[email protected];qDr dks funsZ'k fn;s tkrs gS fd og bl fu.kZ; ds
fo:) mPp U;k;ky; esa vihy gksus ij vihy U;k;ky; esa
mifLFkfr ds fy;s 10][email protected]& :i;s dk Lo;a dk ca/k i= ,oa blh
jkf'k dh ,d tekur /kkjk 437¼d½ n.M izfdz;k lafgrk ds rgr bl
U;k;ky; esa izLrqr dj rLnhd djkosaA"
(Downloaded on 12/04/2022 at 08:42:07 PM)
(3 of 3) [CRLR-314/2022]
Counsel for the petitioner submits that the petitioner has
now surrendered before the learned trial court on 21.03.2022.
The present revision petition is disposed of with a direction
to the trial court to allow the petitioner to submit bail-bonds and
surety as well as litigation cost and the cost imposed on or before
25.04.2022. Upon completing such formalities the petitioner shall
immediately be released in accordance with para-23 of the
judgment.
(DR.PUSHPENDRA SINGH BHATI), J.
175-Sanjay/-
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