Ramlal Son Of Shri Natholiram vs State Of Rajasthan (2024:Rj-Jp:802)
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Rajasthan High Court

Ramlal Son Of Shri Natholiram vs State Of Rajasthan (2024:Rj-Jp:802) on 5 January, 2024

Author: Praveer Bhatnagar

Bench: Praveer Bhatnagar

[2024:RJ-JP:802]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

      S.B. Criminal Miscellaneous Bail (Suspension of Sentence)
                        Application No.14/2024

                                        In

              S.B. Criminal Revision Petition No. 22/2024

 1.      Ramlal Son Of Shri Natholiram, Resident Of Tudiyana
         Police Station Mahwa, District Dausa (Raj) (Accused
         Petitioners Presently Confined At Central Jail Dausa,
         District Dausa)
 2.      Badansingh Son Of Shri Narayan, Resident Of Berkhera,
         Police Station Mahwa, District Dausa (Raj) (Accused
         Petitioners Presently Confined At Central Jail Dausa,
         District Dausa)
                                                                  ----Petitioners
                                    Versus
 State Of Rajasthan, Through Pp
                                                                 ----Respondent

For Petitioner(s)          :    Mr. Rajneesh Gupta
For Respondent(s)          :    Mr. Mahendra Meena, PP



          HON'BLE MR. JUSTICE PRAVEER BHATNAGAR

                                     Order

05/01/2024

Heard learned counsel for the parties on the application

seeking Suspension of Sentence.

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, I consider it just and proper to

suspend the sentence awarded to the accused petitioner.

Accordingly, this application of Suspension of Sentence filed

[2024:RJ-JP:802] (2 of 3) [CRLR-22/2024]

under Section 389 of the Cr.P.C. is allowed and it is ordered that

the sentences passed by the learned Additional Chief Judicial

Magistrate, Bandikui, District Sausa in Criminal Regular Case

No.27/2007 vide judgment dated 12.04.2019 as affirmed by the

learned Additional Sessions Judge No.2, Bandikui, District Dausa

(Raj.) vide judgment dated 22.12.2023 in Criminal Appeal

No.42/2019 (CIS No.42/2019) against the petitioners Ramlal son

of Shri Natholiram & Badansingh Son of Shri Narayan, shall remain

suspended till final disposal of the aforesaid revision and they shall

be released on bail, provided each of them execute a personal

bond in the sum of Rs.50,000/- with two sureties of Rs.25,000/-

each to the satisfaction of learned trial Judge for their appearance

in this court on 08.02.2024 and whenever ordered to do so, till the

disposal of the revision on the conditions indicated below:-

1. That they will appear before the trial Court in the month of January of every year till the revision is decided.

2. That if the petitioners changes the place of residence, they will give in writing their 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-petitioners in a separate file. Such file be registered

as Criminal Misc. Case related to original case in which the

accused-petitioners were 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

[2024:RJ-JP:802] (3 of 3) [CRLR-22/2024]

said accused-petitioners do not appear before the trial court, the

learned trial Judge shall report the matter to the High Court for

cancellation of bail.

(PRAVEER BHATNAGAR),J

134-Mohit & Rahul

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