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Yogesh Kumar vs Gordhanram
2022 Latest Caselaw 7614 Raj

Citation : 2022 Latest Caselaw 7614 Raj
Judgement Date : 20 May, 2022

Rajasthan High Court - Jodhpur
Yogesh Kumar vs Gordhanram on 20 May, 2022
Bench: Pushpendra Singh Bhati
                                         (1 of 3)                   [CRLR-485/2022]


     HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                      JODHPUR
            S.B. Criminal Revision Petition No. 485/2022

Yogesh Kumar S/o Sh. Hukamchand Purohit, Aged About 40
Years, Chainpura Mohalla, Teh. And Dist. Jaisalmer (Raj.).
(Presently Lodged In Dist. Jail, Jaisalmer).
                                                                    ----Petitioner
                                    Versus
1.       Gordhanram S/o Sh. Kesraram, B/c Mali, R/o Village
         Amarsagar, Dist. Jaisalmer (Raj.).
2.       State, Through Pp
                                                                 ----Respondents


For Petitioner(s)         :     Mr. Dilip Kumar Sharma
For Respondent(s)         :     Mr. S.K. Bhati, PP



     HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

                                     Order

20/05/2022
     Admit.

     Issue notice to the respondent No.1 only, as the learned

Public Prosecutor accepts notice on behalf of respondent No.2-

State.

     Call for the record.

     Heard learned counsel for the petitioner and the learned

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

No.144/2022

     Learned counsel for the petitioner submits that the petitioner

is in custody since last one month, which is also reflected in the

certificate submitted by the learned counsel for the petitioner.

Learned    counsel   further      submits        that     the    matter   involves

Rs.8,000/- cheque for which, two months imprisonment has been

                     (Downloaded on 20/05/2022 at 08:43:39 PM)
                                           (2 of 3)                      [CRLR-485/2022]


awarded.

     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.

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

No.144/2022 filed under Section 397(1) Cr.P.C. is allowed and it

is ordered that the sentence passed by the learned Judicial

Magistrate, Jaisalmer in Regular Criminal Case No.481/2013

(1064/2014) vide order dated 12.12.2019 as affirmed by the

learned Sessions Judge, Jaisalmer vide order dated 22.04.2022 in

Criminal   Appeal     No.01/2020         against       the        petitioner   Yogesh

Kumar S/o Sh. Hukamchand Purohit, 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 28.06.2022 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

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                                                                                (3 of 3)                [CRLR-485/2022]


                                              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.

16-Zeeshan

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