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Fool Chand vs State (2024:Rj-Jp:6445)
2024 Latest Caselaw 960 Raj/2

Citation : 2024 Latest Caselaw 960 Raj/2
Judgement Date : 7 February, 2024

Rajasthan High Court

Fool Chand vs State (2024:Rj-Jp:6445) on 7 February, 2024

Author: Praveer Bhatnagar

Bench: Praveer Bhatnagar

[2024:RJ-JP:6445]

         HIGH COURT OF JUDICATURE FOR RAJASTHAN
                     BENCH AT JAIPUR

             S.B. Criminal Revision Petition No. 466/2005

 Foolchand S/O Shri Mansingh, by case-Gurjar, aged about 29
 years, R/O Katavar, Police Station-Motpur, District-Baran
                                                                     ----Petitioner
                                      Versus
 The State of Rajasthan, through P.P.
                                                                   ----Respondent
For Petitioner(s)           :     Jh lat; fla?ky okLrs Jh
For Respondent(s)           :     Jh lqjs"k dqekj] yksd vfHk;kstdA


           HON'BLE MR. JUSTICE PRAVEER BHATNAGAR

                                   Judgment

07/02/2024

1-      ;g ,dyihB nkf.Md iqujh{k.k ;kfpdk izkFkhZ&vfHk;qDr QwypUn }kjk

v/khuLFk U;k;ky; }kjk ikfjr vkns"k fnukad 04-09-2001 ,oa vihyh; U;k;ky; }kjk ikfjr vk{ksfir vkns"k fnukad 05-05-2005 dks pqukSrh nh xbZ gSA izdj.k esa vkns"k fnukad 04-09-2001 ds }kjk v/khuLFk U;k;ky; vfrfjDr eq[; U;kf;d eftLVªsV] ckjka }kjk vfHk;qDr dks varxZr /kkjk 18 lh lifBr 27 ch ¼ II½ ,oa /kkjk 18, lifBr 28 vkS'kf/k ,oa izlk/ku vf/kfu;e]1940 ds vijk/k ds rgr nks'kfl)h ekudj ,d o'kZ ds dBksj dkjkokl ,oa ik¡p gtkj :i;s ds vFkZn.M ls nf.Mr fd;k x;kA vne vnk;xh vFkZn.M rhu eghus dk dBksj dkjkokl i`Fkd ls Hkqxrus dk n.Mkns"k ikfjr fd;kA 2- mDr vkns"k ds fo:) izkFkhZ&vfHk;qDr }kjk vihyh; U;k;ky; fof"k'V U;k;k/kh"k] vtk@ttk ¼v0fu0½ izdj.k] ckjka ds le{k pqukSrh nh xbZA vihyh; U;k;ky; us vius vkns"k fnukad 05-05-2005 ds ek/;e ls v/khuLFk U;k;ky; }kjk ikfjr vkns"k fnukad 04-09-2001 dh iqf'V djrs gq;s nks'kfl)h ,oa n.Mkns"k dks ;Fkkor j[kk x;k gSA

[2024:RJ-JP:6445] (2 of 3) [CRLR-466/2005]

3- izkFkhZ&vfHk;qDr ds vf/koDrk dk rdZ jgk gS fd bl izØe ij vfHk;qDr dh nks'kfl)h dks pqukSrh ugh nh tk jgh gSA mudk ;g dguk gS fd vfHk;qDr bl izdj.k esa yxHkx 3 ekg 13fnu dh ltk Hkqxr pqdk gS] izdj.k esa vfHk;qDr dks ,d o'kZ dh vof/k dh ltk ls nf.Mr fd;k x;k gSA vfHk;qDr us yxHkx 7 o'kZ rd izdj.k dh vUoh{kk Hkqxrh gS] vfHk;qDr dh vk;q orZeku esa yxHkx 48 o'kZ gS vfHk;qDr dh iwoZ esa dksbZ nks'kfl)h ugha gqbZ gSA bl izdj.k ds vfrfjDr vU; vijk/k esa nks'kfl) ugha fd;k x;k gS] vr% vfHk;qDr dks mlds }kjk dkjkokl esa O;rhr dh xbZ vof/k ds vuq:i n.Mns"k ikfjr fd;k tkosA bl lanHkZ es ekuuh; mPpre U;k;ky; us U;kf;d n`'Vkarksa esa fuEufyf[kr er izfrikfnr fd;s x;s gSa%&

This Court is conscious of the judgments rendered in Alister Anthony Pareira Vs. State of Maharashtra : (2012) 2 SCC 648 and Haripada Das Vs. State of W.B. : (1998) 9 SCC 678, wherein, the Hon'ble Apex Court observed as under:-

Alister Anthony Pareira (Supra)

"There is no straitjacket formula for sentencing an accused on proof of crime. The courts have evolved certain principles: twin objective of the sentencing policy is deterrence and correction. What sentence would meet the ends of justice depends on the facts and circumstances of each case and the court must keep in mind the gravity of the crime, motive for the crime, nature of the offence and all other attendant circumstances."

Haripada Das (Supra)

"...considering the fact that the respondent had already undergone detention for some period and the case is pending for a pretty long time for which he had suffered both financial hardship and mental agony and also considering the fact that he had been released on bail as far back as on 17-1-1986, we feel that the ends of justice will be met in the facts of the case if the sentence is reduced to the period already undergone..."

4- izdj.k esa vfHk;qDr dks ,d o'kZ ds dkjkokl ,oa vFkZn.M ls nf.Mr fd;k x;k gS] vfHk;qDr }kjk vfHkys[k ds vuqlkj vihyh; U;k;ky; }kjk vkns"k ikfjr djus ds mijkar fnukad 05-05-2005 ls 18-08-2005 ds nkSjku 3 ekg 13 fnu n.Mkns"k dh

[2024:RJ-JP:6445] (3 of 3) [CRLR-466/2005]

vof/k O;rhr dh tk pqdh gSA vfHk;qDr v/ksM+ mez dk O;fDr gSa vkSj 7 o'kZ rd izdj.k dh vUoh{kk pyh gS rFkk vfHk;qDr ds fo:) iwoZ dk vijk/k vfHkys[k ij miyC/k ugha gS] vr% eSa vfHk;qDr dks mlds }kjk izdj.k esa Hkqxrs x;s n.Mkns"k dh vof/k ds n.M ls nks'kfl) djuk mfpr le>rk gw¡] vr% vihyh; U;k;ky; }kjk ikfjr n.Mkns"k dh lhek rd la"kksf/kr fd;k tkrk gSA izkFkhZ&vfHk;qDr ds fo:) vFkZn.M ;Fkkor j[kk tkrk gS] vfHk;qDr dks funsZf"kr fd;k tkrk gS fd og :i;s 5000@&vFkZn.M dh jkf"k v/khuLFk U;k;ky; ds le{k ,d ekg dh vof/k esa tek djkosaA ;fn vfHk;qDr }kjk ,d ekg dh vof/k esa vFkZn.M dh jkf"k tek ugha djok;h tkrh gS rks ,slh fLFkfr esa vFkZn.M ds O;frØe gksus ij v/khuLFk U;k;ky; }kjk vfHk;qDr ds fo:) n.Mkns"k ikfjr fd;k x;k gS] mldks Hkqxrkus gsrq v/khuLFk U;k;ky; mfpr dk;Zokgh djsA izdj.k dk vfHkys[k rqjUr fu.kZ; dh izfr ds lkFk v/khuLFk U;k;ky; dks fHktok;k tk;sA

(PRAVEER BHATNAGAR),J

Ashok Khatri /11

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