Suresh vs State Of Rajasthan
2022 Latest Caselaw 8460 Raj

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     HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                      JODHPUR
           S.B. Criminal Revision Petition No. 462/2022

Suresh S/o Mitthulal, Aged About 41 Years, Surajniyas, P.s.
Gangrar, Dist. Chittorgarh. (Presently Lodged In Dist. Jail,
Chittorgarh)
                                                                      ----Petitioner
                                     Versus
State Of Rajasthan.
                                                                    ----Respondent


For Petitioner(s)          :     Ms. Shobha Prabhakar
For Respondent(s)          :     Mr. S.S. Rajpurohit, PP



     HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

                                      Order

29/06/2022
     Admit.

     Learned Public Prosecutor accepts notice on behalf of

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

     Heard learned counsel for the petitioner and the learned

Public Prosecutor on S.B. Suspension of Sentence (Revision)

No.141/2022

     Learned   Public      Prosecutor         opposes         the   suspension    of

sentence application.

     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, this Court

deems it just and proper to suspend the sentence awarded to the

accused-petitioner.


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     Accordingly, S.B. Suspension of Sentence (Revision)

No.141/2022 filed under Section 397(1) Cr.P.C. is allowed and it

is ordered that the sentence passed by the learned Judicial

Magistrate, Gangrar, District Chittorgarh in Criminal Regular Case

No.175/2006 vide order dated 18.04.2017 as affirmed by the

learned Additional District & Sessions Judge No.2, Chittorgarh,

District Chittorgarh vide order dated 05.10.2021 in Criminal

Appeal No.135/2017 (106/2017) against the petitioner Suresh

S/o Mitthulal, 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.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 28.07.2022 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.

     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-

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                                   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.


                                                                    (DR.PUSHPENDRA SINGH BHATI), J.

40-Zeeshan

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