Ranchhod Ram vs State Of Rajasthan ...
2023 Latest Caselaw 2065 Raj

[2023/RJJD/006132]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc Suspension Of Sentence Application (Appeal) No. 179/2023

Ranchhod Ram S/o Sh. Kasana Ram Kalbi, Aged About 46 Years, B/c Kalbi, R/o Kalbi Bass Dhanpura, Magriwara, Tehsil Revdar, District Sirohi, Raj. (Presently Lodged In Dist. Jail, Sirohi).

----Petitioner Versus State Of Rajasthan, Through Pp

----Respondent

For Petitioner(s) : Mr. Dinesh Kumar, Present-in-Person For Respondent(s) : Mr. Gourav Singh, P.P.

HON'BLE MR. JUSTICE FARJAND ALI

Order

01/03/2023

An application seeking leave to appeal was preferred by the

complainant against the judgment of acquittal dated 06.11.2015

passed by the learned CJM, Sirohi. After condoning the delay, the

leave was granted to prefer an appeal. Thereafter the process was

issued to secure the presence of respondent Ranchod Ram.

However, the regular process could not be served upon him.

Therefore, a warrant of arrest was issued and in persuance

thereof, he was arrested and taken into custody on 20.02.2023.

Heard.

Considering the overall facts and circumstances, it is ordered

that the respondent Ranchod Ram shall be released on bail in

connection with the judgment dated 06.11.2015 passed by the

learned CJM, Sirohi in Criminal Regular Case No.146/2011

provided he furnishes a personal bond in the sum of Rs.10,000/-

[2023/RJJD/006132] (2 of 2) [SOSA-179/2023]

and a surety in the like amount to the satisfaction of the Registrar

Judicial, Rajasthan High Court, Jodhpur.

(FARJAND ALI),J 136-divya/-

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