Dharji vs State Of Rajasthan

Heard.

Admit.

Heard learned counsel for the petitioner and learned public prosecutor on Application for Suspension of Sentence No.156/2020.

Having considered the totality of facts and circumstances of the case so also the fact that the petitioner was on bail during the trial, this Court deems it just and proper to suspend the substantive sentence awarded to the accused petitioner.

Accordingly, the application under Section 397(1) Cr.P.C. for suspension of sentence is allowed and it is ordered that the substantive sentence passed by the learned Judicial Magistrate (First Class), Banswara in Regular Criminal Case No.126/2007, vide judgment dt. 12.05.2010 and affirmed by the learned Additional Sessions Judge, Banswara vide judgment dated 27.07.2020 in Criminal Appeal No.47/2010 (CIS No.153/2014) against the accused-petitioner Dharji S/o Hakru shall remain suspended till the final disposal of aforesaid revision subject to depositing the fine amount and he shall be released on bail provided he executes a personal bond in the sum of Rs.1,00,000/- along with two sureties in the sum of Rs.50,000/- each to the satisfaction of the learned trial Judge for his appearance before this court on 21.10.2020 and whenever ordered to do so till the disposal of the revision on the conditions indicated below:-

That he will appear before the trial Court in the month of January of every year till the appeal is decided.

That if the petitioner change the place of residence, he will give in writing his changed address to the trial Court as well as to the counsel in the High Court.

Similarly, if the sureties change their addresses, they will give in writing their changed address to the trial Court.

That the petitioner shall deposit the fine amount as directed by the trial court.

The learned trial Court shall keep the record of attendance of the accused-petitioner in a separate file. Such file be registered as Criminal Misc. Case related to original case in which the accused- petitioner was 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 accused-petitioner does not appear before the trial court, the learned trial Judge shall report the matter to the High Court for cancellation of bail.