Rajasthan High Court - Jodhpur
Gajendra Singh vs State Of Rajasthan on 14 January, 2021
Bench: Pushpendra Singh Bhati
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Misc. Tempporary Suspension Of Sentence
Application (Appeal) No. 10/2021
Gajendra Singh S/o Sh. Laxman Singh, Aged About 42 Years,
B/c Rawna Rajput, R/o Bedwa, P.S. Khunkhuna, Distt. Nagaur
(Raj) (Presently Lodged In District Jail, Nagaur)
----Petitioner
Versus
State Of Rajasthan
----Respondent
For Petitioner(s) : Mr. Vineet Jain
For Respondent(s) : Mr. S.K. Bhati, PP
HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI
Order
14/01/2021
In wake of onslaught of COVID-19, abundant caution is being
taken while hearing the matters in Court.
The present suspension of sentence application has been
filed by the appellant under Section 389 Cr.P.C. against the
judgment and order dated 31.01.2019 passed by learned
Additional Sessions Judge No.3, Parbatsar, District Nagour in
Sessions Case No.49/2018 for the offences punishable under
Sections 8/18, 8/25 NDPS Act, seeking temporary suspension of
sentence.
Heard learned counsel for the appellant and learned Public
Prosecutor and perused the material available on record.
Learned counsel for the appellant submits that the grand
mother of the appellant has expired on 03.01.2021.
(Downloaded on 15/01/2021 at 08:55:12 PM)
(2 of 2) [SOSA-10/2021]
Learned Public Prosecutor confirms that the grand mother of
the appellant has expired.
Looking to the facts and circumstances of this case, this
Court is of the opinion that the sentence of appellant deserves to
be suspended for a period of 07 days from the date of his actual
release, with the condition that the appellant will submit personal
security bond of Rs.1 lac with the assurance/ guarantee of his
family member that he/she will ensure surrender of the accused-
appellant before the concerned Jail Authorities in the morning of
next day of completion of 07 days from the date of his actual
release.
Accordingly, the application for temporary suspension of
sentence is allowed and it is ordered that sentence of appellant
Gajendra Singh S/o Sh. Laxman Singh, shall remain
suspended for a period of 07 days from the date of his actual
release on his furnishing personal bond of Rs.1,00,000/- (Rupees
One Lac only) along with undertaking/ assurance/guarantee of his
family member that he/she will ensure surrender of the accused-
appellant before the concerned Jail Authorities in the morning of
next day of completion of 07 days from the date of his actual
release.
Let the matter be again listed on 27.01.2021 for further
orders. On that date, learned Public Prosecutor and counsel for the
appellant shall be required to submit the compliance of the
aforesaid order.
(DR. PUSHPENDRA SINGH BHATI),J.
73-Zeeshan
Powered by TCPDF (www.tcpdf.org)
