Rajasthan High Court
Gopal S/O Sh. Sharwan Meghwal 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. 1074/2022
1. Gopal S/o Sh. Sharwan Meghwal, Resident Of Village Jatli
P.s. Gegal District Ajmer (At Present Confined In Central
Jail, Ajmer)
2. Ram Lal S/o Sh. Bhanwar Lal, Resident Of Village Jatli P.s.
Gegal District Ajmer (At Present Confined In Central Jail,
Ajmer)
----Petitioners
Versus
State Of Rajasthan, Through The Learned P.p
----Respondent
For Petitioner(s) : Mr. Neerak K. Tiwari.
For Respondent(s) : Mr. Atul Sharma, P.P.
HON'BLE MR. JUSTICE KULDEEP MATHUR
Judgment / Order
22/08/2022
Heard.
Admit.
Heard learned counsel for the petitioner as well as learned
Public Prosecutor on Application for Suspension of Sentence
No.1074/2022.
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
(2 of 3) [CRLR-1074/2022]
learned Additional Chief Judicial Magistrate No.1, Kishangarh,
District Ajmer in Criminal Case No.206/2017 vide order dated
30.05.2018 as affirmed by the learned Additional District and
Sessions Judge No.2, Kishangarh, District Ajmer vide order dated
28.06.2022 in Criminal Appeal No.169/2019 against the
petitioners (1) Gopal S/o Sh. Sharwan Meghwal & (2) Ram Lal S/o
Sh. Bhanwar Lal, shall remain suspended till final disposal of the
aforesaid revision and they shall be released on bail subject to
deposit the fine amount as imposed by the learned trial Court,
provided they 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
(3 of 3) [CRLR-1074/2022]
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
court, the learned trial Judge shall report the matter to the High
Court for cancellation of bail.
(KULDEEP MATHUR),J
72. Prashant Jha.
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