Narendra Kumar vs State Of Rajasthan
2021 Latest Caselaw 7791 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc Temporary Suspension Of Sentence Application (Appeal) No. 254/2021

Narendra Kumar S/o Sh. Manphool, Aged About 45 Years, B/c Kumhar, R/o Ward No. 9, Purani Abadi, Hanuman Chowk, Sri Ganganagar. (Presently Lodged In Central Jail, Sri Ganganagar).

----Petitioner Versus State Of Rajasthan

----Respondent

For Petitioner(s) : Mr. Devender Singh Thind. For Respondent(s) : Mr. Mukhtiyar Khan, P.P.

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Order

19/03/2021

By this application under Section 389 Cr.P.C., applicant-

appellant Narendra Kumar S/o Sh. Manphool seeks temporary

suspension of sentence on the ground of death of appellant's

mother.

Learned Public Prosecutor has submitted a report received

from the concerned Police Station verifying the fact that mother of

the appellant, namely, Maya Devi expired on 12.03.2021.

Having regard to the facts and circumstances of the case, it

is just and proper to temporarily suspend the sentence of the

appellant for a period of one month.

Accordingly, the application for temporary suspension of

Sentence is allowed and it is ordered that the sentence passed by

the learned Special Sessions Judge (Women Atrocities and Dowry

Cases), Sri Ganganagar vide judgment dated 17.07.2015 in

(2 of 2) [SOSA-254/2021]

Sessions Case No.24/2013 against the appellant-applicant

Narendra Kumar S/o Manphool shall remain temporarily

suspended for a period of one month. The petitioner shall be

released on bail for a period of one month from the date of his

actual release provided he executes a personal bond in the sum of

Rs. 2,00,000/- with two sureties of Rs. 1,00,000/- each to the

satisfaction of the learned trial court. The Superintendent of

Central Jail, Sriganganagar, shall give the date of surrender to the

appellant as per the date on which he is released from custody. If

the petitioner does not surrender himself on the given date, the

Superintendent of Jail, Sriganganagar shall inform this Court

regarding this fact immediately.

(MANOJ KUMAR GARG),J 167-Prashant/NK

Powered by TCPDF (www.tcpdf.org)