Chagan Lal vs State Of Rajasthan
2022 Latest Caselaw 9493 Raj

     HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                      JODHPUR
                S.B. Criminal Appeal No. 1080/2022

Chagan Lal S/o Ramaramji, Aged About 44 Years, Pindwada,
Dist. Sirohi, Raj.
                                                                     ----Appellant
                                    Versus
State Of Rajasthan, Through Pp
                                                                   ----Respondent


For Appellant(s)          :     Mr. Sikander Khan
For Respondent(s)         :     Mr. Mahipal Bishnoi, PP



     HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

                                     Order

20/07/2022

     Admit.

     Call for the record.

     Issue notice. Learned Public Prosecutor accepts notice on

behalf of respondent-State. Hence, notice need not be issued.

     Heard learned counsel for the parties on S.B. Suspension

of Sentence (Appeal) No.612/2022.

     Learned counsel for the appellant has pointed out from the

order-sheet dated 28.06.2022 that the sentence of the appellant

was suspended till 27.07.2022 by learned trial court.

     Learned    Public    Prosecutor         opposes         the   suspension   of

sentence application.

     Having considered the totality of facts and circumstances of

the case, this Court deems it just and proper to suspend the

substantive sentence awarded to the accused applicant-appellant.

     Accordingly, S.B. Suspension of Sentence (Appeal) No.

612/2022 filed under Section 374 Cr.P.C. is allowed and it is


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                                   ordered that the substantive sentence vide judgment dated

                                   28.06.2022 passed by learned Special Court, Shecdule Cast and

                                   Schedule Tribe (Prevention of Atrocities) Cases, Sirohi in Special

                                   Case     No.120/2020         against       appellant        -    Chagan    Lal   S/o

                                   Ramaramji shall remain suspended till final disposal of the

                                   aforesaid appeal, provided he executes a personal bond in a sum

                                   of Rs.50,000/- with two sureties of Rs.25,000/- each to the

                                   satisfaction of the learned trial Judge for his appearance in this

                                   Court on 23.08.2022 and whenever ordered to do so, till the

                                   disposal of the appeal on the conditions indicated below:-


                                          1.     That he will appear before the trial Court in the
                                                 month of January of every year till the appeal is
                                                 decided.
                                          2.     That if the appellant changes the place of
                                                 residence, they will give in writing his changed
                                                 address to the trial Court as well as to the counsel
                                                 in the High Court.
                                          3.     Similarly, if the sureties change their address,
                                                 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-appellant in a separate file. Such file be registered as

                                   Criminal misc. Case related to original case in which the accused-

                                   appellant was 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 appellant do 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.

2-/Jitender/Nirmala/-

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