Ram Singh vs State Of Rajasthan
2021 Latest Caselaw 11277 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR D.B. Criminal Misc Suspension Of Sentence Application (Appeal) No. 415/2021

Ram Singh S/o Late Shri Kalu Ram @ Kaliya, Aged About 41 Years, R/o Sewana, Banswara Kotwali Police Station, Banswara District Banswara. (Presently Lodged In Central Jail, Udaipur).

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


For Petitioner(s)        :     Mr. Mridul Jain
                               Mr. Bhagat Dadhich
For Respondent(s)        :     Mr. Farzand Ali, G.A.-cum-A.A.G.
                               Mr. Arun Kumar, PP



         HON'BLE MR. JUSTICE SANDEEP MEHTA

HON'BLE MR. JUSTICE DEVENDRA KACHHAWAHA

(THROUGH VIDEO CONFERENCING)

Judgment

22/07/2021

The petitioner has filed this application for temporary

suspension of sentences on the ground that his father passed

away during the peak of Covid pandemic on 12.05.2021.

Previously, he had approached this Court by filing application for

temporary suspension of sentences (No.345/2021) which was

dismissed by this Court by order dated 25.05.2021 because the

COVID lockdown was prevailing. The petitioner was granted

liberty to renew the prayer for temporary suspension of sentences

after lifting of the lockdown.

(2 of 2) [SOSA-415/2021]

Now, as the restrictions have been relaxed, the instant

application for temporary suspension of sentence has been

moved.

Presence of the applicant-appellanat with his family members

for performing the social rites pursuant to death of his father is

unquestionable. In this view of the matter, the instant application

for temporary suspension of sentences deserves to be accepted. It

is hereby directed that the sentences awarded to the applicant-

appellant Ram Singh S/o Shri Kalu Ram @ Kaliya shall remain

suspended and he shall be released on temporary bail for a period

of fifteen days from the date of his release provided he furnishes a

personal bond in the sum of Rs.80,000/- with two sound and

solvent sureties in the sum of Rs.40,000/- each to the satisfaction

of the trial court. The Superintendent, Central Jail, concerned shall

give the date of surrender to the appellant as per the date on

which he is released from custody. Needless to say that after

completion of the aforesaid period, the applicant-appellant shall

surrender before the concerned jail authorities.

The application for temporary suspension of sentences is

allowed accordingly.

(DEVENDRA KACHHAWAHA),J (SANDEEP MEHTA),J

1-Sudhir Asopa/-

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