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Vinod Kumar vs State Of Rajasthan
2022 Latest Caselaw 12253 Raj

Citation : 2022 Latest Caselaw 12253 Raj
Judgement Date : 12 October, 2022

Rajasthan High Court - Jodhpur
Vinod Kumar vs State Of Rajasthan on 12 October, 2022
Bench: Pushpendra Singh Bhati
     HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                      JODHPUR
          S.B. Criminal Revision Petition No. 1218/2022

Vinod Kumar S/o Bhawani Shankar Joshi, Aged About 55 Years,
Sabali, Teh. Bicchiwara, Dist. Dungarpur. (At Present Lodged In
Dist. Jail, Dungarpur).
                                                                   ----Petitioner
                                   Versus
1.     State Of Rajasthan, Through Pp
2.     Man Shankar S/o Satyanarayan Sompura, Salatwada,
       Dungarpur, Dist. Dungarpur.
                                                                ----Respondents


For Petitioner(s)         :    Mr. Love Jain
For Respondent(s)         :    Mr. Arun Kumar, PP with
                               Mr. Avinash Godara



     HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

                                    Order

12/10/2022
     Admit.

     Issue notice to respondent no.2 only, as learned Public

Prosecutor is already appearing for respondent No.1-State.

     Call for the record.

     Heard counsel for the petitioner on application seeking

suspension of sentence no.399/2022.

     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.




                    (Downloaded on 13/10/2022 at 08:35:04 PM)
                                           (2 of 3)                 [CRLR-1218/2022]


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

simple imprisonment in each of the judgment, the petitioner has

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 Regular

Case No.27/2015 vide order dated 29.09.2021; as affirmed by

learned Additional Sessions Judge, Dungarpur vide order dated

18.08.2022 in Criminal Appeal No.65/2022 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.


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                                                                                (3 of 3)                 [CRLR-1218/2022]


                                                   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.

                                         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.

18-nirmala/-

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