State vs Santosh
2022 Latest Caselaw 13314 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR.

....

D.B. Criminal Misc(Pet.) No. 4281/2020

State of Rajasthan through PP

----Petitioner Versus

1. Santosh S/o Sh. Chunna, B/c Kalbeliya, R/o Bhatto Ka Bamaniya, Police Thana Kapasan, Dist. Chittorgarh.

2. Jeetu S/o Rana Ji Bheel, R/o Bhato Ka Bamaniya, Thana Kapasan, Chittorgarh,.

3. Madhu S/o Dhula, R/o 1, Keshar Khedi, Tehsil Kapasan, Dist. Chittorgarh.

----Respondents Connected With D.B. Criminal Appeal No. 645/2014 Santosh

----Petitioner Versus State of Rajasthan

----Respondent

For Petitioner(s) : Mr. Kalu Ram Bhati (for the Accused -

Santosh).

For Respondent(s) : Mr. B.R. Bishnoi, A.G.C.

HON'BLE MR. JUSTICE VIJAY BISHNOI HON'BLE MR. JUSTICE FARJAND ALI

Order

11/11/2022

Pursuant to the order dated 21.10.2022, the accused

Santosh has been produced before this Court. It is noticed that

while suspending the sentence of the accused, this Court has

directed him to mark his presence before the Trial Court in the

month of January of every year. The accused has failed to mark

(2 of 2) [CRLMP-4281/2020]

his attendance before the Trial Court in the month of January,2020

and information of this effect has also been furnished to this

Court. This Court, while taking into consideration the above facts,

has cancelled the bail granted to the accused (Santosh) vide order

dated 10.11.2014 and has also ordered for issuance of arrest

warrant against the accused-appellant and pursuant to the said

arrest warrant, the accused was arrested by the Police and

produced before the concerned Judicial Magistrate and then,

lodged in jail.

Taking into consideration the above facts and circumstances

of the case, we deem it appropriate to direct the Police Authorities

to lodge the accused (Santosh) in Central Jail, Udaipur to serve

the sentence awarded to him by the impugned judgment.

However, the accused-appellant is free to move fresh

application for suspension of sentences.

The Criminal Misc. Petition No. 4281/2020 (State of

Rajasthan Vs. Santosh) stands disposed of and the proceedings

initiated under Section 446 Cr.P.C. are terminated.

Office to proceed.

(FARJAND ALI),J (VIJAY BISHNOI),J 6-7-Mohan/-

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