Nanu Ram vs State Of Rajasthan
2022 Latest Caselaw 14283 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc. Suspension of Sentence Appl. No. 482/22

in

S.B. Criminal Revision Petition No. 1501/2022

1. Nanu Ram S/o Pokar Ram, Aged About 45 Years, Dhankoli, P.s. Maulasar, Teh. Didwana Dist. Nagaur. (At Present Lodged At Sub Jail, Deedwana).

2. Kana Ram S/o Pokar Ram, Aged About 42 Years, Dhankoli, P.s. Maulasar, Teh. Didwana Dist. Nagaur. (At Present Lodged At Sub Jail, Deedwana).

                                                                       ----Petitioners
                                      Versus
State Of Rajasthan, Through Pp
                                                                      ----Respondent


For Petitioner(s)           :     Mr. BR Chahar
For Respondent(s)           :     Mr. Anees Bhurat, 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.

Call for the record.

Heard learned counsel for the applicant-petitioners and

learned public prosecutor for the State on application for

suspension of sentence No.482/22. Perused the material available

on record.

It is contended by the counsel for the applicant-petitioners

that petitioners have been awarded sentence for two years' simple

(2 of 3) [SOS No. 482/22 in CRLR-1501/2022]

imprisonment and disposal of the revision will consume time.

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 applicant-petitioners are awarded

maximum sentence of two years, 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

applicants-petitioners.

Accordingly, the application for suspension of sentence filed

under Section 397(1) Cr.P.C. is allowed and it is ordered that the

sentences passed by the learned Additional Chief Judicial

Magistrate, Didwana District Nagaur, vide judgment dated

03.12.2015 in Criminal Regular Case No.164/2005 as affirmed by

the learned Additional Sessions Judge, Didwana District Nagaur

vide judgment dated 25.11.2022 in Cr. Appeal No. 72/2015

against the applicant-petitioners Nanu Ram S/o Pokar Ram and

Kana Ram S/o Pokar Ram shall remain suspended till final

disposal of the aforesaid revision and they shall be released on

bail, provided they execute 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 they shall

appear before this Court as and when called upon to do so.

(FARJAND ALI),J 24-Arti/-

(3 of 3) [SOS No. 482/22 in CRLR-1501/2022]

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