Dharamveer @ Bhura vs State Of Rajasthan
2022 Latest Caselaw 8737 Raj

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                S.B. Criminal Appeal No. 1012/2022

1.      Dharamveer @ Bhura S/o Shri Om Prakash, Aged About
        35 Years, R/o Chak 15 Llw(A) Rohijorkiyan Ps Sadar
        Hanumangarh Dist. Hanumangarh
2.      Vinod Kumar S/o Shri Ram Lal, Aged About 39 Years, R/o
        Bolanwali Ps Sangaria Dist. Hanumangarh
3.      Angadpal @ Moti Ram S/o Shri Om Prakash, Aged About
        35 Years, R/o Chak 15 Llw Rohijorkiyan Ps Sadar
        Hanumangarh Dist. Hanumangarh
4.      Om Prakash S/o Shri Jeevan Ram, Aged About 64 Years,
        R/o Chak 15 Llw Rohijorkiyan Ps Sadar Hanumangarh
        Dist. Hanumangarh
                                                                 ----Appellants
                                   Versus
State Of Rajasthan, Through Pp
                                                                ----Respondent


For Appellant(s)           :   Mr. Shailesh Agarwal
For Respondent(s)          :   Mr. Vikram Sharma, PP



     HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

                                    Order

05/07/2022

     Admit.
     Call for the record.

     Heard learned counsel for the parties on the application

seeking suspension of sentence no.575/2022.

     Counsel for the appellant submits that the sentence of

accused-appellants has already been suspended temporarily by

the learned trial court.

     Learned PP opposed the application.




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     Having considered of the totality of facts and circumstances

of the case, I consider it just and proper to suspend the

substantive sentence awarded to the accused appellants


     Accordingly, this application for suspension of sentence is

allowed and it is directed that the sentences awarded to appellant/

s - (1) Dharamveer @ Bhura S/o Shri Om Prakash (2) Vinod

Kumar S/o Shri Ram Lal (3) Angadpal @ Moti Ram S/o Shri

Om Prakash and (4) Om Prakash S/o Shri Jeevan Ram by

the learned Additional Sessions Judge No.1, Hanumangarh vide

judgment dated      29.06.2022 in Sessions Case No.43/2017 shall

remain suspended till final disposal of aforesaid appeal provided

each of the accused-appellant execute a personal bond for a sum

of Rs.50,000/- alongwith two solvent sureties in the sum of

Rs.25,000/- each to the satisfaction of learned trial court for their

appearance before this Court on 16.08.2022 and whenever called

upon 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(s) 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

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                                   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.


                                                                   (DR.PUSHPENDRA SINGH BHATI), J.

166-nirmala/Sanjay-

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