Rajasthan High Court - Jodhpur
Rampratap vs State Of Rajasthan on 17 May, 2022
Bench: Pushpendra Singh Bhati
(1 of 2) [CRLR-388/2022]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Revision Petition No. 388/2022
Rampratap S/o Sh. Dhukalram, Aged About 32 Years, Pabuthal
(Satheran), Teh. And Dist. Nagaur (Raj.). (Presently Lodged In
Dist. Jail, Nagaur).
----Petitioner
Versus
State Of Rajasthan, Through Pp
----Respondent
For Petitioner(s) : Mr. Jayram Saran
For Respondent(s) : Mr. Mukesh Trivedi, PP
HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI
Order
17/05/2022
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.120/2022.
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.120/2022 filed under Section 397 & 401 Cr.P.C. is allowed
and it is ordered that the sentence passed by the learned Judicial
Magistrate, Nagaur in Criminal Regular Case No.741/13 (530/10)
(Downloaded on 17/05/2022 at 09:06:01 PM)
(2 of 2) [CRLR-388/2022]
vide order dated 20.07.2015 as affirmed by the learned Additional
Session Judge No.2, Nagaur vide order dated 26.04.2022 in
Criminal Appeal No.42/15 (04/16) against the petitioner
Rampratap S/o Shri Dhukalram, 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
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.
129-Zeeshan
Powered by TCPDF (www.tcpdf.org)
