Sharwan vs State Of Rajasthan

Manoj Kumar Garg, J

This is second application for suspension of sentence filed by the petitioner in pursuance of the order dated 18.01.2024 passed by this Court whereby the petitioner was sent to Central Jail, Jodhpur.

Counsel for the petitioner submits that earlier sentence of the petitioner was suspended by this Court and he was directed to appear before this Court for his attendance, but he failed to appear and therefore, this Court issued arrest warrant against the petitioner and in pursuance of that arrest warrant, the Police arrested the petitioner and produced him before this Court on 18.01.2024. Since, no bail application was filed by the petitioner on 18.01.2024, therefore, this Court sent him to Central Jail, Jodhpur. Counsel submits that the present application has been filed for releasing the petitioner on bail.

Learned Public Prosecutor has opposed the prayer made by the counsel for the petitioner.

Having regards to the facts and circumstances of the case, this Court deems it proper to release the petitioner on bail.

Accordingly, the present application is allowed and it is ordered that the petitioner Sharwan S/o Chiman Lal be released on bail provided he executes a personal bond in the sum of Rs.20,000/-along with a surety of like amount to the satisfaction of Registrar (Judicial), Rajasthan High Court, Jodhpur for his appearance before this Court on each and every date of hearing and whenever called upon to do so.

The accused-petitioner shall continue to appear before the learned trial court for marking his attendance, henceforth, in terms of the order dated 12.07.2017 passed by this Court suspending his substantive sentence.