Gurmeet Singh @ Meeta vs State
2021 Latest Caselaw 16462 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc. Temporary Suspension Of Sentence Application (Appeal) No. 694/2021

Gurmeet Singh @ Meeta S/o Kalla Singh, Aged About 34 Years, resident of Raipur Raiya, Mehatpur Police Station, Tehisl Nakodar, District Jallundhar (Punjab) (At Present lodged in District Jail, Sri Ganganagar)

----Petitioner Versus State of Rajasthan

----Respondent

For Petitioner(s) : Mr.B.S.Rathore, Adv. For Respondent(s) : Mr.S.S.Rajpurohit, PP

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Order

28/10/2021

By an application under Section 389 Cr.P.C. the appellant-

Gurmeet Singh @ Meeta seeks temporary suspension of sentence

on the ground of death of his father.

Learned counsel for the petitioner submits that the

appellant's father Kala Singh has expired on 13.10.2021. In these

circumstances, the petitioner's presence is required to perform the

last rites of his father. It is prayed that the appellant may be

released on interim bail for a period of 15 days.

Learned Public Prosecutor opposed the prayer of the

appellant.

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

think it just and proper to temporarily suspend the substantive

sentence of imprisonment awarded to the accused appellant.

(2 of 2) [SOSA-694/2021]

Accordingly, the present application filed under Sec. 389

Cr.P.C. is partly allowed and it is ordered that the substantive

sentence passed by the learned Additional Sessions Judge, Sri

Karanpur, Distt. Sri Ganganagar vide judgment dt. 17.01.2020 in

Sessions case No.13/2018 (CIS No.30/2018) against the

appellant Gurmeet Singh @ Meeta S/o Kalla Singh shall remain

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

actual release. The appellant shall be released on bail temporarily

for a period of 15 days provided he executes a personal bond in

the sum of Rs.4,00,000/- with two sureties of Rs.2,00,000/- each

to the satisfaction of the learned trial court for his surrender

before trial court after completion of 15 days from the date of his

actual release and to undergo the sentence awarded.

(MANOJ KUMAR GARG),J

178-NK/-

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