Abdul Hakim @ Bhura And Ors vs State
2021 Latest Caselaw 9884 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Cr. Misc. III App. for Suspension of Sentence No. 388/2021 IN S.B. Criminal Appeal No. 1775/2017

Abdul Hakim @ Bhura S/o Shri Ayub Khan age 44 years, By caste Muslim, R/o Khava Khera, Kachhi Basti, P.S. Kotwali , District Bhilwara (Raj) (Presently in Police Custody)

----Petitioner Versus State Of Rajasthan,

--Respondents

For Petitioner(s) : Mr. Kalu Ram Bhati (through VC) For Respondent(s) : Mr. A.R. Choudhary, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

29/06/2021

Pursuant to the warrant of arrest issued against the accused

appellant Abdul Hakim @ Bhura vide order dated 7.4.2021, he was

arrested and produced before this Court under custody of

Mr.Soraj, ASI and Mr. Birbal (FC 1705), PS Kotwali, Distt. Bhilwara.

His attendance is marked.

Learned counsel for the appellant has filed an application for

releasing the accused appellant on bail. He has argued that due to

pandemic, the appellant could not appear before this Court on the

given date and henceforth he will appear before this Court as and

when required.

Having considered the totality of facts and circumstances of

the case, I consider it just and proper to suspend the substantive

sentence awarded to the accused appellant.

Accordingly, S.B. Suspension of Sentence (Appeal) No.

388/2021 filed under Sec.389 Cr.P.C. is allowed and it is ordered

that the substantive sentence passed by the Special Judge, NDPS

Act Cases No.2, Chittorgarh vide judgment dated 25.10.2017 in

Case No.6/2014 against appellant - Abdul Hakim @ Bhura son of

Ayub Khan shall remain suspended till final disposal of the

aforesaid appeal, provided he executes a personal bond in the

sum of Rs.25,000/- with one surety of like amount to the

satisfaction of Registrar Judicial, Rajasthan High Court, Jodhpur

for his appearance in this court on 6.8.2021 and whenever

ordered to do so, till the disposal of the appeal. The rest of the

conditions imposed vide order dated 13.9.2018 by this Court while

granting bail to the accused appellant will remain intact.

(VIJAY BISHNOI),J

Surabhii/C-

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