Farid Mod vs State Of Rajasthan (2025:Rj-Jd:29439)
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Rajasthan High Court - Jodhpur

Farid Mod vs State Of Rajasthan (2025:Rj-Jd:29439) on 8 July, 2025

Author: Manoj Kumar Garg

Bench: Manoj Kumar Garg

[2025:RJ-JD:29439]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
             S.B. Criminal Revision Petition No. 797/2025

Farid Mod. S/o Abdul Rehman, Aged About 49 Years, Resident Of
Near Majid, Kumbhanagar, Police Station Kotwali (Present Police
Station Sadar) Chittorgarh (Rja.) (Presently lodged in Central
Jail, Udaipur)
                                                                    ----Petitioner
                                     Versus
State Of Rajasthan, Pp
                                                                  ----Respondent


For Petitioner(s)          :     Mr. Chandraveer Singh
For Respondent(s)          :     Mr. Vikram Singh Rajpurohit, PP



            HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Order

08/07/2025

The matter comes up on an application under Section 5 of

the Limitation Act for condonation of delay in filing the revision

petition.

For reasons stated in the application, the same is allowed.

The delay in filing the revision petition is hereby condoned.

The revision petition is being heard and decided today itself.

Instant revision petition has been filed by the petitioner

against judgment and order dated 30.09.2024 passed by the

learned Additional Session Judge, Kapasan, District Chittorgarh in

Cr. Appeal No.05/2023 whereby, the learned appellate court partly

allowed the appeal and while maintaining the petitioner's

conviction for offences under Sections 454, 380 IPC, passed by

learned Judicial Magistrate, Rashmi, District Chittorgarh in Regular

Cr. Case No.101/2006, vide judgment dated 23.09.2016, set aside

his sentence and extended the benefit of Section 4 of Probation of

[2025:RJ-JD:29439] (2 of 2) [CRLR-797/2025]

Offenders Act to the petitioner. The petitioner was ordered to be

released on probation provided he furnishes a personal bond in

the sum of Rs.20,000/- and a surety bond of the like amount to

maintain peace and good behaviour for a period of two years. The

petitioner was also directed to deposit Rs.5,000/- under Section 5

of Probation of Offenders Act.

Learned counsel for the petitioner submits that being

indigent person, the petitioner could not comply with the order of

the appellate court dated 30.09.2024 and therefore, arrest

warrant was issued against the petitioner and now he has been in

custody since 28.05.2025. Counsel submits that now the

petitioner is ready to comply with the order of the appellant court.

In view of submissions made, it is ordered that if the

appellant complies with the order dated 30.09.2024 passed by the

learned Additional Session Judge, Kapasan, District Chittorgarh in

Cr. Appeal No.05/2023 whereby benefit of Section 4 of the Act was

extended, then the petitioner be released from the jail forthwith.

The revision petition is decided accordingly.

Stay application is also decided.

(MANOJ KUMAR GARG),J 118-MS/-

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