Shyama @ Ghanshyam vs State Of Rajasthan
2022 Latest Caselaw 14284 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc. Suspension of Sentence No.483/2022

in

S.B. Cr. Revision Petition No. 1502/2022

Shyama @ Ghanshyam S/o Ram Pratap, Aged About 31 Years, B/c Suthar R/o Chak 10 D.w.d. Tehsil Rawatsar Dist. Hanumangarh Raj. (At Present Lodged In Sub Jail Nohar)

----Petitioner Versus State Of Rajasthan, Through Pp

----Respondent

For Petitioner(s) : Mr. Kuldeep Sharma 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.

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.483/2022. Perused the material

available on record.

It is contended by learned counsel for the applicant-

petitioner that there is no criminal antecedents of the accused-

petitioner and he is facing rigor of trial since 2006 and disposal of

(2 of 2) [SOS-483/22 in CRLR-1502/2022]

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 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.

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 Judicial

Magistrate, Rawatsar, District Hanumangarh vide judgment dated

11.10.2017 in Criminal Regular Case No.181/2006 as affirmed by

the learned Additional Sessions Judge No.1 Nohar, District

Hanumangarh vide judgment dated 23.11.2022 in Cr. Appeal No.

60/2017 against the applicant-petitioner Shyama @ Ghanshyam

S/o Ram Pratap 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 162-Arti/-

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