Manakram @ Pemaram vs State Of Rajasthan
2022 Latest Caselaw 7021 Raj

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         HIGH COURT OF JUDICATURE FOR RAJASTHAN
                         JODHPUR

           S.B. Criminal Revision Petition No. 440/2022

Manakram @ Pemaram S/o Shri Chunnaram, Age about 35

years,    By   caste      Meghwal,          R/o      Rudkali,     Police   Station

Dangiyawas, Jodhpur, District Jodhpur.
                                                                    ----Petitioner
                                     Versus
State Of Rajasthan
                                                                  ----Respondent


For Petitioner(s)          :     Mr. Firoz Khan
For Respondent(s)          :     Mr. MS Bhati, PP



     HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

                                      Order

11/05/2022

     Admit.

     Issue notice.

     Learned Public Prosecutor accepts notice on behalf of the

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

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

of Sentence (Revision) No.132/2022.

     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.

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

No.132/2022 filed under Section 397 & 401 Cr.P.C. is allowed

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and it is ordered that the sentence passed by the learned Chief

Judicial Magistrate Jodhpur, District Jodhpur in Original Criminal

Case No.108/2014 vide order dated 06.08.2018 as affirmed by the

learned Sessions Judge, Jodhpur vide order dated 22.04.2022 in

Criminal   Appeal     Case       No.76/2018            against    the   petitioner

Manakram @ Pemaram S/o Shri Chunnaram, 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 27.06.2022 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-

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

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                                   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.

C1-Jitender/-

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