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Vinod Kumar vs State Of Rajasthan
2022 Latest Caselaw 12196 Raj

Citation : 2022 Latest Caselaw 12196 Raj
Judgement Date : 11 October, 2022

Rajasthan High Court - Jodhpur
Vinod Kumar vs State Of Rajasthan on 11 October, 2022
Bench: Pushpendra Singh Bhati
     HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                      JODHPUR
          S.B. Criminal Revision Petition No. 1181/2022

Vinod Kumar S/o Bhawani Shankar Joshi, Aged About 55 Years,
R/o Sabali, Teh. Bicchiwara, Dist. Dungarpur. (At Present Lodged
In Dist. Jail, Dungarpur).
                                                                   ----Petitioner
                                   Versus
1.     State Of Rajasthan, Through Pp
2.     Dalji Bhai Yadav S/o Valaji Yadav, Ambedkar Colony,
       Harijan Basti Patela, Dungarpur, Dist. Dungarpur.
                                                                ----Respondents


For Petitioner(s)        :     Mr. Love Jain
For Respondent(s)        :     Mr. Mohd. Javed Gauri, PP



     HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

                                    Order

11/10/2022
     Admit.

     Issue notice to respondent no.2 only.

     Call for the record.

     Heard counsel for the petitioner on application seeking

suspension of sentence no.392/2022.

     Counsel for the petitioner makes a statement at Bar that

except for the four cases in-question, there is no other case

whatsoever against the present petitioner and in all these four

cases, though, the petitioner is entitled for concurrent running of

sentence but such an application is yet to be moved.

     Counsel for the petitioner submits that out of the two year's

simple imprisonment in each of the judgment, the petitioner has




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undergone custody of one year, which began from September,

2021.

     Counsel for the petitioner further submits that hearing of

revision is likely to take a long time, thus, prayed to suspend the

sentence.

     This Court takes note of para-7 of the judgment dated

18.08.2022 and while keeping into consideration custody of

more than one year, is inclined to suspend the sentence.

     Accordingly, the application for suspension of sentence under

Section 397/401 Cr.P.C. filed on behalf of accused petitioner is

allowed and it is ordered that the sentence passed by learned

Additional Chief Judicial Magistrate, Dungarpur in Criminal Original

Case No.153/2015 vide order dated 30.10.2021; as affirmed by

learned Additional Sessions Judge, Dungarpur vide order dated

18.08.2022 in Criminal Appeal No.63/2022 (CIS No.63/2022)

against petitioner Vinod Kumar S/o Bhawani Shankar Joshi,

shall remain suspended till final disposal of aforesaid revision and

the petitioner shall be released on bail provided petitioner

furnishes a personal bond in the sum of Rs.50,000/- with two

sureties of Rs.25,000/- each to the satisfaction of learned trial

judge for his appearance before the Registrar (Judicial) of this

Court on or before 17.11.2022 and whenever ordered to do so,

till the disposal of the present 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

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                                                   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.

                                         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

                                   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.


                                                                     (DR.PUSHPENDRA SINGH BHATI), J.

248-Sanjay/-

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