Rameshwar vs State Of Rajasthan
2022 Latest Caselaw 2319 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc Suspension Of Sentence Application (Appeal) No. 867/2021

Rameshwar S/o Chet Ram, Aged About 43 Years, Thalarka, P.s. Rawatsar, Dist. Hanumangarh. (At Present Lodged In Sub Jail, Nohar)

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

----Respondent

For Petitioner(s) : Mr. Devilal Mothsara For Respondent(s) : Mr. NS Bhati, PP

HON'BLE MR. JUSTICE MADAN GOPAL VYAS

Order

09/02/2022

Heard learned counsel for the appellants and learned public

prosecutor on application of suspension of sentence.

Learned counsel for the appellant submits that the accused-

appellant was on bail during trial. It is also submitted that the disposal

of the present appeal will consume time and, therefore, the sentence

awarded to the accused-appellant may be suspended.

Learned Public Prosecutor vehemently opposed the prayer made

by the learned counsel for the accused-appellant.

Upon a consideration of the arguments advanced on behalf of the

appellant 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

sentence awarded to the accused appellant.

(2 of 2) [SOSA-867/2021]

Accordingly, the application for suspension of sentence filed under

Section 389 Cr.P.C. is allowed and it is ordered that the sentences

passed by the learned Addl. Sessions Judge No.2, Nohar, vide judgment

dated 3.12.2021 in Sessions Case No.4/2019 against the appellant-

applicant Rameshwar S/o Chet Ram shall remain suspended till final

disposal of the aforesaid appeal and he shall be released on bail,

provided he executes a personal bond in the sum of Rs.1,00,000/- with

two sureties of Rs.50,000/- each to the satisfaction of the learned trial

Judge for his appearance in this court on 9.3.2022 and whenever

ordered to do so till the disposal of the appeal 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 appeal 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.

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 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.

(MADAN GOPAL VYAS),J 74-CPGoyal/-

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