Rajasthan High Court
Seduram Son Of Jeewanram vs State Of Rajasthan on 22 August, 2022
Bench: Kuldeep Mathur
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Criminal Revision Petition No. 1321/2022
Seduram Son Of Jeewanram, Aged About 25 Years, Resident Of
Bairamanda Dhani Langra Wali, Police Station Manpur, District
Dausa (Raj) (At Present In Special Central Jail , Shyalawas
Dausa)
----Petitioner
Versus
State Of Rajasthan, Through P.p
----Respondent
For Petitioner(s) : Mr. Vishram Prajapati.
For Respondent(s) : Mr. Imran Khan, P.P.
HON'BLE MR. JUSTICE KULDEEP MATHUR
Judgment / Order
22/08/2022
Heard.
Admit. Call for record.
Heard learned counsel for the petitioner as well as learned
Public Prosecutor on Application for Suspension of Sentence
No.421/2022.
Upon a consideration of the arguments advanced on behalf
of the petitioner and having regard to the facts and circumstances
of the case, this court is of the opinion that it is a fit case for
suspending the substantive sentence awarded to the accused
petitioner.
Accordingly, the application for suspension of sentence is
allowed and it is ordered that the substantive sentences passed by
learned Additional Chief Judicial Magistrate, Sikrai, District Dausa
(2 of 3) [CRLR-1321/2022]
(Raj.) in Criminal Case No.54/12 vide order dated 08.02.2013 as
affirmed by the Learned Additional Sessions Judge, Sikrai, District
Dausa (Raj.) vide order/judgment dated 16.07.2022 in Criminal
Appeal No.32/2020 against the petitioner Seduram Son Of
Jeewanram, shall remain suspended till final disposal of the
aforesaid revision and he shall be released on bail subject to
deposit the fine amount as imposed by the learned trial Court,
provided he executes a personal bond in the sum of Rs.1,00,000/-
each with two sureties of Rs.50,000/- each of to the satisfaction of
the learned trial Judge for their appearance in this court on
23.09.2022 and whenever ordered to do so till the disposal of the
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
revision 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.
4. Petitioner/petitioners shall deposit the fine
amount as imposed by the learned 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
(3 of 3) [CRLR-1321/2022]
relating to pendency and disposal of cases in the trial court. 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.
(KULDEEP MATHUR),J
85. Prashant Jha
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