Rajasthan High Court - Jodhpur
Ranjeet vs State Of Rajasthan on 14 June, 2022
Bench: Kuldeep Mathur
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Revision Petition No. 626/2022
Ranjeet S/o Shri Ramdayal Regar, Aged About 35 Years, R/o
Bindiya Bhatta, Jahajpur Police Station, District Bhilwara.
(Confined In District Jail, Bhilwara)
----Petitioner
Versus
1. State Of Rajasthan, Through Pp
2. Gopal S/o Shri Ramchandra Kumawat, R/o Basta @
Gopalpura, Shahpura Police Station, District Bhilwara.
----Respondents
For Petitioner(s) : Mr. T.R. Singh Sodha
For Respondent(s) : Mr. S.S. Rajpurohit, P.P.
HON'BLE MR. JUSTICE KULDEEP MATHUR (VACATION JUDGE)
Order
14/06/2022
Admit.
Issue notice.
Learned Public Prosecutor accepts notice on behalf of the
State. Hence, notice need not be issued.
Call for the record.
Heard learned counsel for the petitioner and the learned
Public Prosecutor on S.B. Criminal Suspension of Sentence
Application No.194/2022.
This Court after considering rival arguments advanced by the
parties and after perusing judgments of the courts below. Looking
to the facts and circumstances of the case and the short sentence
awarded by the learned trial court, this Court deems it just and
(2 of 3) [CRLR-626/2022]
proper to suspend the sentence awarded to the accused petitioner.
Accordingly, S.B. Criminal Suspension of Sentence
Application No.194/2022 filed under Section 397/401 Cr.P.C. is
allowed and it is ordered that the sentence passed by the learned
Judicial Magistrate, Shahpura, District Bhilwara in Cr.Case
No.318/2013 vide order dated 29.08.2019 as affirmed by the
learned Additional Sessions Judge, Shahpura, District Bhilwara
vide order dated 07.06.2022 in Cr. Appeal No.68/2019 against the
petitioner Ranjeet S/o Shri Ramdayal Regar 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.40,000/- with two sureties of Rs.20,000/- each to the
satisfaction of the learned trial Judge for his appearance in this
court on 13.07.2022 and whenever ordered to do so, till the
disposal of the revision on the conditions indicated below:-
1. That he will appear before the trial Court in the
month of January of every year till the revision is
decided.
2. That if the petitioner changes the place of
residence, he 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.
(3 of 3) [CRLR-626/2022]
The learned trial Court shall keep the record of attendance of
the accused-petitioner in a separate file. Such file be registered as
Criminal Misc. Case related to original case in which the accused-
petitioner 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-petitioner does not appear before the trial court, the
learned trial Judge shall report the matter to the High Court for
cancellation of bail.
(KULDEEP MATHUR ) VJ
148-Taruna/-
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