Basti Ram vs State Of Rajasthan
2022 Latest Caselaw 2451 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Revision Petition No. 1081/2021

Basti Ram S/o Sh. Sewa Singh, Aged About 50 Years, Kharakhera Ps Sangaria Dist. Hanumangarh. (Presently Lodged In Dist. Jail, Hanumangarh).

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


For Petitioner(s)             :     Mr. VK Bhadu
For Respondent(s)             :     Mr. Gaurav Singh, PP

HON'BLE MR. JUSTICE MADAN GOPAL VYAS

Order

10/02/2022

Heard.

Admit. Issue notice.

Heard learned counsel for the revisionist/petitioner and learned public prosecutor on application for suspension of sentence No.321/2021.

Learned counsel appearing for the petitioner submits that the petitioner has wrongly been entangled in the present case and disposal of the revision would consume time, therefore, the sentence awarded against the petitioner be suspended.

Learned Public Prosecutor vehemently opposed the prayer made by the learned counsel for the petitioner.

I have considered the rival arguments advanced by the parties

and perused the judgments of the courts below. Looking to the facts

and circumstances of the case and the short sentence awarded by the

learned trial Court, I consider it just and proper to suspend the

sentence awarded to the accused-petitioner-applicant.

(2 of 2) [CRLR-1081/2021]

Accordingly, the application for suspension of sentence filed under

Section 397(i) Cr.P.C. is allowed and it is ordered that the sentences

passed by learned Chief Judicial Magistrate, Sangaria in Cr. Case No.

6/2012 vide order dated 10.2.2021 as affirmed by the learned Addl.

Session Judge, Sangariya, District Hanumangarh vide order dated

16.12.2021 in Cr. Appeal No.2/2021 against the petitioner-applicant

Basti Ram S/o Sewa Singh shall remain suspended till final disposal

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

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

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

for his appearance whenever ordered to do so till the disposal of the

present revision petition.

(MADAN GOPAL VYAS),J 61-CPGoyal/-

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