Samundra Singh Son Of Sahab Singh vs State Of Rajasthan
2022 Latest Caselaw 6199 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

       S.B. Criminal Miscellaneous (Petition) No. 7997/2022

Samundra Singh Son Of Sahab Singh, Resident Of Shyorawali,
Police Station Deeg, District Bharatpur.
                                                                  ----Petitioner
                                   Versus
State Of Rajasthan, Through P.p.
                                                                ----Respondent

For Petitioner(s) : Mr. Anoop Kumar, Adv. For Respondent(s) : Mr. Laxman Meena, PP

HON'BLE MR. JUSTICE BIRENDRA KUMAR

Order

15/09/2022

The petitioner was convicted in Criminal Trial No. 364/2005

for offence under Section 411 Cr.P.C..

The petitioner has challenged the aforesaid conviction in

Criminal Appeal No. 23/2021. The learned Additional District

Judge, Kathumar, Alwar vide judgment dated 13/05/2022 affirmed

the conviction however, instead of the sentence awarded by the

Trial Judge, allowed the petitioner to execute probation bond

under Section 4 of the Probation of Offenders Act. The court

further directed that the petitioner would pay Rs. 5,000/-(five

thousand) as prosecution expenses.

The petitioner could not deposit the prosecution expenses

within a month, Thereafter, as per the directions; thereafter,

coercive steps were initiated by the Trial Judge against the

petitioner. Then, the petitioner moved before the Lower Appellate

(2 of 2) [CRLMP-7997/2022]

Court for extension of time which was refused by the impugned

order dated 05/08/2022.

The prayer was refused for the reason that the court below

did not accept the explanation of the petitioner that he was ill as

no documentary evidence was produced, to prove the same, by

the petitioner.

For substantial justice, by way of last chance, further one

month time is allowed to the petitioner for deposit of the

prosecution charges.

With the aforesaid observation, the petition stands disposed

of.

Pending application, if any, stands disposed of.

(BIRENDRA KUMAR),J

ANIL SHARMA /33

Powered by TCPDF (www.tcpdf.org)