Rajasthan High Court - Jodhpur
Ganpatram vs State Of Rajasthan on 18 November, 2022
Bench: Kuldeep Mathur
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Revision Petition No. 1392/2022
Ganpatram S/o Alla Ram, Aged About 40 Years, R/o Ramdawas
Khurd, P.s. Dangiawas, Dist. Jodhpur.
(Presently Lodged In Central Jail Jodhpur).
----Petitioner
Versus
State Of Rajasthan, Through Pp
----Respondent
For Petitioner(s) : Mr. Jagdish Kumar Vishnoi.
For Respondent(s) : Mr. Mool Singh Bhati, P.P.
HON'BLE MR. JUSTICE KULDEEP MATHUR
Judgment
18/11/2022
Heard.
Admit.
Heard learned counsel for the petitioner as well as learned
Public Prosecutor on Application for Suspension of Sentence
No.453/2022.
Upon consideration of the arguments advanced on behalf of
the petitioner and having regard to the facts and circumstances of
the case, this court is of the opinion that it is a fit case for
suspending the substantive sentence awarded to the accused
petitioner.
Accordingly, the application for suspension of sentence is
allowed and it is ordered that the substantive sentences passed by
learned Additional Chief Metropolitan Magistrate No.5, Jodhpur
Metro, District Jodhpur in Criminal Case No.230/2015 vide
(2 of 3) [CRLR-1392/2022]
judgment dated 01.08.2022 and as affirmed by the learned Upper
Session Judge No.2, Jodhpur Metro, District Jodhpur in Criminal
Appeal No.17/2022 vide order dated 03.11.2022 against the
petitioner Ganpatram S/o Alla Ram, shall remain suspended till
final disposal of the aforesaid revision and he shall be released on
bail subject to deposit the fine amount as imposed by the learned
trial Court, provided he executes a personal bond in the sum of
Rs.50,000/- each with two sureties of Rs.25,000/- each of to the
satisfaction of the learned trial Judge for their appearance in this
court on 19.12.2022 and whenever ordered to do so till the
disposal of the revision on the conditions indicated below:-
1. That he/she/they will appear before the trial
Court in the month of January of every year till the
revision is decided.
2. That if the applicant(s) changes the place of
residence, he/she/they will give in writing
his/her/their changed address to the trial Court as
well as to the counsel in the High Court.
3. Similarly, if the sureties change their address(s),
they will give in writing their changed address to
the trial Court.
4. Petitioner/petitioners shall deposit the fine
amount as imposed by the learned trial Court.
The learned trial Court shall keep the record of attendance of
the accused-applicant(s) in a separate file. Such file be registered
as Criminal Misc. Case related to original case in which the
accused-applicant(s) was/were 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
(3 of 3) [CRLR-1392/2022]
case the said accused applicant(s) does not appear before the trial
court, the learned trial Judge shall report the matter to the High
Court for cancellation of bail.
(KULDEEP MATHUR),J
83-Prashant/-
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