Rameshwar Lal vs State Of Rajasthan
2022 Latest Caselaw 10828 Raj

     HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                      JODHPUR
               S.B. Criminal Appeal No. 1241/2022

Rameshwar Lal S/o Lt. Sh. Bhajan Lal, Aged About 40 Years,
H.no. 936, Purani Aabadi Sri Ganganagar (The Then Ldc, Office
Division Chief Medical Officer, Shiv, Dist. Barmer). (At Present
Lodged In Central Jail, Jodhpur).
                                                                  ----Appellant
                                   Versus
State Of Rajasthan, Through Pp
                                                                ----Respondent


For Appellant(s)         :     Mr. Mahesh Thanvi
For Respondent(s)        :     Mr. Mahipal Bishnoi, PP



     HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

                                    Order

24/08/2022

     Admit.
     Call for the record.

     Heard learned counsel for the parties on the application

seeking suspension of sentence no.692/2022.

     Counsel for the appellant submits that the appellant will be

completing 30 days in custody by tomorrow.

     Counsel for the appellant further submits that the hearing of

appeal is likely to take a long time, thus, prayed to suspend the

sentence.

     Learned PP opposed the application.

     Having considered of the totality of facts and circumstances

of the case, I consider it just and proper to suspend the

substantive sentence awarded to the accused appellant.



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     Accordingly, this application for suspension of sentences is

allowed and it is directed that the sentences awarded to

appellant/s - Rameshwar Lal S/o Lt. Sh. Bhajan Lal by the

learned Special Judge (Prevention of Corruption Act) Cases No.1,

Jodhpur vide judgment dated                  30.7.2022 in Criminal Case

No.28/2015 shall remain suspended till final disposal of aforesaid

appeal provided     he executes a personal bond for a sum of

Rs.50,000/- alongwith two solvent sureties in the sum of

Rs.25,000/- each to the satisfaction of learned trial court for his

appearance before this Court on 11.10.2022 and whenever called

upon to do so till the disposal of the appeal on the conditions

inidcated 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(s) to the trial
      court.
     The learned trial court shall keep the record of attendance of

the accused-applicant(s) in a separate file. Such file be registered

as Criminal Misc. Case related to original case in which the

accused-applicant(s) was/were 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-applicant(s) does not appear before the trial


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                                   court, the learned trial Judge shall report the matter to the High

                                   Court for cancellation of bail.


                                                                (DR.PUSHPENDRA SINGH BHATI), J.

193-Sanjay/-

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