Punji Ram vs State Of Rajasthan
2022 Latest Caselaw 5706 Raj

     HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                      JODHPUR
           S.B. Criminal Revision Petition No. 115/2022

Punji Ram S/o Shri Ram Lal, Aged About 74 Years, R/o Village
Kumji-Ka-Para, Tehsil Gadi, District Banswara (Rajasthan)
                                                                  ----Petitioner
                                   Versus
State Of Rajasthan, Through Pp
                                                                ----Respondent


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



     HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

                                    Order

19/04/2022
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. Call for the record.

3.   Heard counsel for the parties.

4.   Counsel for the petitioner submits that the sentence awarded

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

to suspend the sentence of accused-petitioner.

5.   Learned PP opposed the application.

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

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

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

sentence filed by the petitioner deserves to be accepted.




                    (Downloaded on 19/04/2022 at 08:27:17 PM)
                                                                                    (2 of 2)                   [CRLR-115/2022]


                                   7.    Accordingly, this Suspension of sentence Application

                                   No.23/2022 is allowed. It is ordered that the sentence passed

                                   by learned Additional Chief Judicial Magistrate, Banswara dated

                                   03.01.2014 in Criminal Regular Case No.263/2011 and affirmed

                                   by    learned    Sessions           Judge,       Banswara          in   Criminal   Appeal

                                   No.415/2014          vide     judgment          dated      01.12.2021       against   the

                                   petitioner Punji Ram S/o Shri Ram Lal 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 27.05.2022 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.


                                   08.          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.

35-nirmala/Sanjay

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