Geeta Jangid vs State Of Rajasthan
2022 Latest Caselaw 14043 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Revision Petition No. 1473/2022

Geeta Jangid W/o Harsukh Ram, Aged About 50 Years, E-S-I Hospital Road, Near Bangali Quarter, Devi Mandir, Kamla Nehru Nagar, Jodhpur. (At Present Lodged In Central Jail, Jodhpur).

----Petitioner Versus

1. State Of Rajasthan, Through Pp

2. Krishnarjun Singh S/o Lt. Sh. Jagdish Singh, 538, Navi Road, B Road, Sardarpura, Jodhpur.

                                                                ----Respondents


For Petitioner(s)        :     Mr. B.S.Charan
For Respondent(s)        :     Mr. S.S.Rajpurohit, P.P.



              HON'BLE MR. JUSTICE FARJAND ALI

                                    Order

29/11/2022

     Call for the record.

Heard learned counsel for the accused-petitioner as well as

learned Public Prosecutor on the application for suspension of

sentence.

Learned counsel for the accused-petitioner submits that the

petitioner is in custody and he was on bail during trial and

pendency of appeal and never misused the liberty granted to him.

In the case under consideration, the petitioner has been

convicted for the offence under Sec.138 of Negotiable Instrument

Act and sentenced to 2 years simple imprisonment along with fine

as per judgment dated 26.4.14 which has been affirmed by the

learned Additional Sessions Judge No.3, Jodhpur Metropolitan vide

judgment dated 23.11.2022.

(2 of 2) [CRLR-1473/2022]

Learned Public Prosecutor have vehemently opposed the

prayer regarding suspension of sentence.

Having regard to the totality of facts and circumstances of

the case and considering the submissions advanced by the counsel

for the parties, without commenting upon the merits of the case, I

deem it just and proper to suspend the sentence awarded to the

accused-petitioner.

Accordingly, the bail application for suspension of sentence is

allowed and it is ordered that the sentence passed by learned trial

court and affirmed by the learned Additional Sessions Judge No.3,

Jodhpur Metropolitan vide judgment dated 23.11.22 passed in

criminal appeal no. 8/16 against the accused-petitioner Geeta

Jangid W/o Harsukh Ram, shall remain suspended till final disposal

of present petition provided she furnishes an undertaking before

the trial court to the effect that she will deposit 20% of the cheque

amount within a period of ten days after her release on bail and

execute a personal bond in the sum of Rs.1.0 lac along with two

sureties of Rs.50,000/- each to the satisfaction of the trial court

for her appearance in this court on 3.1.2023 and as and when

called upon to do so. The aforesaid undertaking shall be filed

along with the bail bonds.

(FARJAND ALI),J 149-RP/-

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