Daulat Ram vs State Of Rajasthan
2022 Latest Caselaw 12581 Raj

        HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                             JODHPUR
            S.B. Criminal Misc. Application No. 347/2022
                                          IN
        S.B. Criminal Misc. Suspension of Sentence Application
                             No.903/2022
                                          IN
                    S.B. Criminal Appeal No.1535/2022

Daultat Ram
                                                                      ----Applicant
                                      Versus
State, Through Pp & Anr.
                                                                   ----Respondents


For Applicant(s)            :     Mr. K.R. Bhati.
For Respondent(s)           :     Mr. Arun Kumar, PP



        HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

                                       Order

20/10/2022
        This criminal misc. application has been preferred seeking

modification/correction in the order dated 13.10.2022 passed by

this Court in S.B. Criminal Misc. Suspension of Sentence (Appeal)

No.903/2022.

        Learned counsel for the applicant-appellant submits that

while    drafting    the   aforementioned            Suspension       of   Sentence

Application, due to an inadvertent error, name of the learned

Court below was mentioned as 'Additional Sessions Judge, No.4,

Udaipur' whereas the correct name of the Court is 'Special Judge,

SC/ST (Prevention of Atrocities Cases), Udaipur'.

        Learned counsel for the appellant-applicant apologizes for

such mistake in his drafting.

        In view of the above and for the reasons mentioned in the

application the same is allowed.


                       (Downloaded on 21/10/2022 at 08:47:19 PM)
                                                                               (2 of 2)                       [CRLMA-243/2021]


                                         Accordingly, the second last para of the order dated

                                   13.10.2022 is substituted by the following:-

                                                 "Accordingly, this application for suspension of
                                         sentences is allowed and it is directed that the
                                         sentences awarded to appellant/s - Daulat Ram S/o
                                         Shri Kana Ji Meena by the learned Special Judge,
                                         SC/ST (Prevention of Atrocities Cases), Udaipur vide
                                         judgment         dated        16.09.2022           in    Sessions       Case
                                         No.40/2017 shall remain suspended till final disposal
                                         of aforesaid appeal provided                he executes a personal
                                         bond for a sum of Rs.50,000/- alongwith two solvent
                                         sureties in the sum of Rs.25,000/- each to the
                                         satisfaction of learned trial court for his appearance
                                         before this Court on 23.11.2022 and whenever called
                                         upon to do so till the disposal of the appeal 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
                                          appeal 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(s) to
                                         the trial court."



                                         The aforementioned order dated 13.10.2022 shall be read

                                   accordingly.


                                                                      (DR.PUSHPENDRA SINGH BHATI),J.

C-1-Jitender/-

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