Pappu Lal vs State Of Rajasthan (2023:Rj-Jd:40389)
2023 Latest Caselaw 10030 Raj

Rajasthan High Court - Jodhpur

Pappu Lal vs State Of Rajasthan (2023:Rj-Jd:40389) on 23 November, 2023

Author: Manoj Kumar Garg

Bench: Manoj Kumar Garg

[2023:RJ-JD:40389]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
            S.B. Criminal Revision Petition No. 1548/2023

Pappu Lal S/o Amar Salvi, Aged About 35 Years, R/o Makarda,
P.s. Amet, Dist. Rajsamand (At Present Lodged In Dist. Jail,
Rajsamand)
                                                                   ----Petitioner
                                    Versus
State Of Rajasthan, Through Pp
                                                                 ----Respondent


For Petitioner(s)         :     Mr. Vikram Singh Jaitawat
For Respondent(s)         :     Ms. Anita Gehlot, PP



          HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Order

23/11/2023

An application (01/23) under Section 5 of the Limitation Act

for condoning the delay in filing the criminal revision petition has

been filed by the petitioner.

For the reasons and grounds mentioned in the application,

the application is allowed.

Delay in filing criminal revision petition is, hereby, condoned.

A limited prayer has been made by learned counsel for the

petitioner that the appeal of the present petitioner was partly

allowed by learned Special Judge, SC/ST Act Cases, Rajsamand, in

which benefit to the petitioner under Section 4 of Probation Act

has been given and a penalty of Rs.2,000/- as prosecution

expenses under Section 5 of Probation Act has been imposed. But

the petitioner failed to deposit the amount of penalty as well as

failed to submit the bail bonds as ordered by the appellate Court.

[2023:RJ-JD:40389] (2 of 2) [CRLR-1548/2023]

Learned counsel for the petitioner submits that now the

petitioner is ready to comply with the judgment dated 07.08.2023

passed by learned Special Judge, SC/ST Act Cases, Rajsamand,

therefore, some time may be granted to the petitioner.

Heard learned counsel for the petitioner and perused the

material available on record.

It is directed that if the petitioner deposits the penalty of

prosecution expenses amount to Rs.2,000/- as well as submits the

bail bonds as ordered by the appellate Court vide judgment dated

07.08.2023 within a period of seven days from today then the

petitioner shall be released immediately.

Hence, the revision petition is decided. The application for

suspension of sentence also stands disposed of.

(MANOJ KUMAR GARG),J 162-Rashi/-

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