Bhunda Ram vs Jagdish Singh Rajpurohit
2022 Latest Caselaw 14282 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc. Suspension of Sentence Appl. No. 484/2022

in

S.B.Cr. Revision Petition No. 1505/2022

Bhunda Ram S/o Sh. Durga Ram, Aged About 53 Years, Vill./post- Rajkiyawas, Teh. Marwar Junction, Dist. Pali (Raj.). (Presently Lodged At Central Jail Jodhpur).

----Petitioner Versus

1. Jagdish Singh Rajpurohit S/o Sh. Raghunath Singh, Aged About 52 Years, 188, Himmat Nagar-B, Sardar Samand Road, Pali, Teh. And Dist. Pali (Raj.).

2.      State Of Rajasthan, Through Pp
                                                                    ----Respondents


For Petitioner(s)          :     Mr. RR Ankiya
For Respondent(s)          :     Mr. Gaurav Singh, PP



              HON'BLE MR. JUSTICE FARJAND ALI

                                      Order

05/12/2022

     Heard.

     Admit.

Issue notice. Learned public prosecutor accepts notice on

behalf of the State. Let notice be issued to respondent No.1.

Call for the record.

Heard learned counsel for the applicant-petitioner and

learned public prosecutor for the State on application for

suspension of sentence No.484/2022. Perused the material

available on record.

(2 of 2) [SOS-484/22 in CRLR-1505/2022]

Learned Public Prosecutor has opposed the application for

suspension of sentence.

I have heard and considered the arguments advanced by the

counsel for the parties and have gone through the material

available on record.

Having considered the facts and circumstances and

particularly the fact that disposal of revision will consume time,

therefore, this Court deems it fit and proper to allow the

application for suspension of sentence filed by the applicant-

petitioner. The amount shall be deposited by the petitioner within

ten days of his release and he shall furnish an undertaking along

with bond to the trial court in this regard.

Accordingly, the application for suspension of sentence filed

under Section 397 read with Section 401 Cr.P.C. is allowed and it

is ordered that the sentences passed by the learned Special Chief

Judicial Magistrate, (N.I.Act Cases) Pali vide judgment dated

5.2.2021 in Criminal Case No.1619/2015 as affirmed by the

learned Sessions Judge, Pali vide judgment dated 21.11.2022 in

Cr. Appeal No. 26/2021 against the applicant-petitioner Bhunda

Ram S/o Durga Ram shall remain suspended till final disposal of

the aforesaid revision and he shall be released on bail, provided

he executes a personal bond in the sum of Rs.50,000/- with two

sureties of Rs.25,000/- each to the satisfaction of the learned trial

Judge to the effect that he shall appear before this Court as and

when called upon to do so.

(FARJAND ALI),J 164-Arti/-

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