Mona Ram @ Manaram vs State Of Rajasthan
2022 Latest Caselaw 10006 Raj

     HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                         JODHPUR
            S.B. Criminal Appeal No. 1171/2022

Mona Ram @ Manaram S/o Chamnaji Meghwal, Aged About 23
Years, Occupation Labour R/o Jamotera Ps Barloot Dist. Sirohi
                                                   ----Appellant
                            Versus
State Of Rajasthan, Through Pp
                                                ----Respondent


For Appellant(s)          :     Mr. Pritam Solanki
For Respondent(s)         :     Mr. Mahipal Bishnoi, PP.



     HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

                                     Order

01/08/2022

     Admit.

     Issue notice.

     Learned Public Prosecutor accepts notice on behalf of

respondent-State. Hence, notice need not be issued.

     Call for the record.

     Heard learned counsel for the parties on S.B. Suspension

of Sentence (Appeal) No.656/2022.

     Learned counsel for the appellant submits that the sentence

awarded to the accused-appellant has already been suspended by

the learned trial court temporarily.

     Learned    Public    Prosecutor         opposes         the   suspension   of

sentence application.

     Having considered the totality of facts and circumstances of

the case, this Court deems it just and proper to suspend the

substantive sentence awarded to the accused applicant-appellant.

     Accordingly, S.B. Suspension of Sentence (Appeal) No.

656/2022 filed under Section 389 Cr.P.C. is allowed and it is

ordered that the substantive sentence passed by the trial court

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                                   vide judgment dated 08.07.2022 in Sessions Case No.27/2020

                                   (CIS No.27/2020) against appellant - Mona Ram @ Manaram

                                   S/o Chamnaji Meghwal shall remain suspended till final disposal

                                   of the aforesaid appeal, provided he executes a personal bond in a

                                   sum of Rs.50,000/- with two sureties of Rs.25,000/- each to the

                                   satisfaction of the learned trial Judge for his appearance in this

                                   Court on 01.09.2022 and whenever ordered to do so, till the

                                   disposal of the appeal on the conditions indicated below:-


                                         1.      That he will appear before the trial Court in the
                                                 month of January of every year till the appeal is
                                                 decided.
                                         2.      That if the appellant changes the place of
                                                 residence, they will give in writing his changed
                                                 address to the trial Court as well as to the counsel
                                                 in the High Court.
                                         3.      Similarly, if the sureties change their address,
                                                 they will give in writing their changed address to
                                                 the trial Court.

                                         The learned trial Court shall keep the record of attendance of

                                   the accused-appellant in a separate file. Such file be registered as

                                   Criminal misc. Case related to original case in which the accused-

                                   appellant was 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 case the said

                                   accused appellant do 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.

7-/Jitender/Nirmala/-

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