Suraj Maeyda vs State Of Rajasthan
2022 Latest Caselaw 5814 Raj

     HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                      JODHPUR
              S.B. Criminal Revision Petition No. 9/2022

Suraj Maeyda S/o Raju Maeyda, Aged About 22 Years, Bijaleya,
P.s. Sadar, Banswara, Dist. Banswara. (Accused Lodged At Dist.
Jail, Banswara).
                                                                   ----Petitioner
                                    Versus
State Of Rajasthan, Through Pp
                                                                 ----Respondent


For Petitioner(s)         :     Mr. Parikshit Nayak
For Respondent(s)         :     Mr. Mukesh Trivedi, PP



     HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

                                     Order

21/04/2022
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.   No need to issue notice as the learned Public Prosecutor is

already appearing for the respondent-State.

4.   Heard learned counsel for the parties on                    Suspension of

sentence Application (Revision) No.02/2022.

5.   Learned PP opposed the application in general.

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.


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7.   Accordingly, this Suspension of sentence Application

No.02/2022 is allowed. It is ordered that the sentence passed

by learned Additional Chief Judicial Magistrate, Ghatol, District

Banswara dated 15.09.2021 in Criminal Original Complaint Case

No.222/2021 affirmed and reduced by the learned Sessions Judge,

Banswara in Criminal Appeal No.123/2021 vide judgment dated

16.12.2021 against the petitioner Suraj Maeyda S/o Raju

Maeyda 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 24.05.2022 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.


8.        The learned trial Court shall keep the record of

attendance of the accused-petitioner in a separate file. Such file

be registered as Criminal Misc. Case related to original case in

which the accused-petitioner was tried and convicted. A copy of

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



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

                                   purpose relating to pendency and disposal of cases in the trial

                                   court. In case the said accused-petitioner 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.

157-Sudheer/nirmala/-

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