Citation : 2022 Latest Caselaw 11948 Raj
Judgement Date : 28 September, 2022
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Revision Petition No. 1056/2022
Shaymu @ Shyamlal S/o Shri Narayan, Aged About 40 Years, B/c
Meena R/o Machlaya Ps Arnod Dist. Pratapgarh (At Present
Lodged In Dist. Jail Pratapgarh)
----Petitioner
Versus
State Of Rajasthan, Through Pp
----Respondent
For Petitioner(s) : Mr. Ramesh Purohit.
For Respondent(s) : Mr. S.S. Rajpurohit, PP.
HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI
Order
28/09/2022
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.333/2022.
Learned Public Prosecutor opposes the suspension of
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
(Downloaded on 29/09/2022 at 08:46:56 PM)
(2 of 3) [CRLR-1056/2022]
accused petitioner.
Accordingly, S.B. Suspension of Sentence (Revision)
No.333/2022 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, Arnod, Pratapgarh in Criminal Case
No.47/2010 vide order dated 08.05.2018 as affirmed by the
learned Sessions Judge, Pratapgarh vide order dated 25.07.2022
in Criminal Appeal No.52/2018 against the petitioner Shaymu @
Shyamlal S/o Shri Narayan shall remain suspended till final
disposal of the aforesaid revision and he shall be released on bail,
provided he executes 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 for his appearance in this Court on
02.11.2022 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
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-
(Downloaded on 29/09/2022 at 08:46:56 PM)
(3 of 3) [CRLR-1056/2022]
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.
16-/Jitender//-
Powered by TCPDF (www.tcpdf.org)
Publish Your Article
Campus Ambassador
Media Partner
Campus Buzz
LatestLaws.com presents: Lexidem Offline Internship Program, 2026
LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!