Bhawani Singh vs State Of Rajasthan
2021 Latest Caselaw 12320 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR D.B. Criminal Misc Suspension Of Sentence Application (Appeal) No. 324/2021

Bhawani Singh S/o Sh. Mahaveer Singh, Aged About 29 Years, B/c Rajput, R/o Jandwa, Tehsil Ratangarh, Dist. Churu (At Present Lodged In Open Air Camp, Sanganer Under Central Jail, Jaipur).

                                                                    ----Petitioner
                                     Versus
State Of Rajasthan, Through Pp
                                                                  ----Respondent


For Petitioner(s)          :     Ms. Laxmi Ramawat
For Respondent(s)          :     Mr. R.R. Chhparwal, P.P.



           HON'BLE MR. JUSTICE SANDEEP MEHTA

HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Order

06/08/2021

The instant application for temporary suspension of

sentence under Section 389 CrPC has been preferred on behalf of

the appellant-applicant Bhawani Singh S/o Mahaveer Singh, who

has been convicted and sentenced for the offences under Sections

302/149, 148, 427 and 341 IPC vide judgment dated 21.12.2017

passed by the learned Additional Sessions Judge, Ratangarh,

District Churu in Sessions Case No.16/2012, on the ground that

his mother Smt. Sayar Kanwar has passed away on 20.04.2021.

The death certificate issued from the concerned hospital has been

annexed with the application for suspension of sentences.

Previously also, the appellant-applicant was granted interim bail

on the ground that his grandmother had passed away and the

applicant reportedly surrendered after availing the said indulgence.

(2 of 2) [SOSA-324/2021]

He is presently lodged at the Open Air Camp, Sanganer. In view

of the above facts and taking humanitarian view of the matter, we

deem it fit to temporarily suspend the sentences awarded to the

appellant-applicant for a period of 15 days.

Accordingly, the application for temporary suspension

of sentence is allowed. The sentence awarded to appellant-

applicant Bhawani Singh S/o Mahaveer Singh by learned

Additional Sessions Judge, Ratangarh, District Churu in Sessions

Case No.16/2012 vide judgment dated 21.12.2017 shall remain

suspended for a period of 15 days from the date of his actual

release subject to furnishing a personal bond in the sum of

Rs.1,00,000/- and two sound and solvent sureties of Rs.50,000/-

each to the satisfaction of the trial court. The applicant appellant

shall surrender before the concerned jail authority in the morning

of the next day of completion of the period of temporary bail. The

period of bail shall be counted from the date of actual release.

(VINIT KUMAR MATHUR),J (SANDEEP MEHTA),J

12-Pramod/-

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