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Dula Ram vs State Of Rajasthan
2022 Latest Caselaw 12670 Raj

Citation : 2022 Latest Caselaw 12670 Raj
Judgement Date : 21 October, 2022

Rajasthan High Court - Jodhpur
Dula Ram vs State Of Rajasthan on 21 October, 2022
Bench: Pushpendra Singh Bhati
     HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                      JODHPUR
          S.B. Criminal Revision Petition No. 1246/2022

1.     Dula Ram S/o Surta Ram, Aged About 36 Years, B/c Bhil,
       R/o Jetdasar, P.s. Bap, Dist. Jodhpur (Raj.). (At Present
       Lodged In Central Jail, Jodhpur).
2.     Gena Ram @ Gyan Chand S/o Surta Ram, Aged About 30
       Years, B/c Bhil, R/o Jetdasar, P.s. Bap, Dist. Jodhpur
       (Raj.). (At Present Lodged In Central Jail, Jodhpur).
3.     Chima Ram S/o Nakhta Ram, Aged About 30 Years, B/c
       Bhil, R/o Jetdasar, P.s. Bap, Dist. Jodhpur (Raj.). (At
       Present Lodged In Central Jail, Jodhpur).
4.     Sharwan S/o Taru Ram, Aged About 30 Years, B/c Bhil, R/
       o Manchitiya, P.s. Bap, Dist. Jodhpur (Raj.). (At Present
       Lodged In Central Jail, Jodhpur).
                                                                    ----Petitioners
                                    Versus
State Of Rajasthan, Through Pp
                                                                   ----Respondent


For Petitioner(s)         :     Mr. Hoshiyar Singh
For Respondent(s)         :     MR. Mohd. Javed Gauri, PP



     HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

                                     Order

21/10/2022
     Admit.

     Issue notice.

     Learned Public Prosecutor accepts notice on behalf of

respondent -State. Hence, notice need not be issued.

     Heard learned counsel for the petitioner and the learned

Public Prosecutor on S.B. Suspension of Sentence (Revision)

No.405/2022

     Learned   Public     Prosecutor         opposes         the   suspension    of


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                                          (2 of 3)                   [CRLR-1246/2022]


sentence application.

     I have considered the rival arguments advanced by the

parties and perused the judgments of the courts below.

     Looking to the facts and circumstances of the case and the

short sentence awarded by the learned trial court, this Court

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

accused petitioner.

     Accordingly, S.B. Suspension of Sentence (Revision)

No.405/2022 filed under Section 397(1) Cr.P.C. is allowed and it

is ordered that the sentence passed by the learned Additional

Chief Judicial Magistrate No.1, Phalodi, District Jodhpur in Criminal

Regular Case No.830/2005 vide order dated 18.12.2018 as

affirmed by the learned Additional Sessions Judge, Phalodi, District

Jodhpur   vide   order      dated       21.09.2022           in   Criminal   Appeal

No.04/2018 against the petitioners (1) Dula Ram S/o Surta

Ram, (2) Gena Ram @ Gyan Chand S/o Surta Ram, (3)

Chima Ram S/o Nakhta Ram & (4) Sharwan S/o Taru Ram

shall remain suspended till final disposal of the aforesaid revision

and he shall be released on bail, provided they execute a personal

bond in the sum of Rs.50,000/- with two sureties of Rs.25,000/-

each to the satisfaction of the learned trial Judge / Link Court for

their appearance in this Court on 21.11.2022 and whenever

ordered to do so, till the disposal of the revision on the conditions

indicated below:-

     1.    That he will appear before the trial Court in the

           month of January of every year till the revision is

           decided.

     2.    That if the petitioner changes the place of

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                                                                               (3 of 3)                 [CRLR-1246/2022]


                                                residence, he will give in writing his changed

                                                address to the trial Court as well as to the counsel

                                                in the High Court.

                                         3.     Similarly, if the sureties change their address,

                                                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-petitioner in a separate file. Such file be registered as

                                   Criminal Misc. Case related to original case in which the accused-

                                   petitioner was 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-petitioner 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.

218-Sudheer/-

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