Dujjaram vs State
2022 Latest Caselaw 2317 Raj

     HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                      JODHPUR
 D.B. Criminal Misc Suspension Of Sentence Application (Appeal)
                               No. 99/2022

Dujjaram S/o Shri Sawaji, Aged About 65 Years, B/c Megwal, R/o
Dakatara, P.s. Bagra, District Jalore. (At Present Lodged In Open
Air Camp Mandor Under Central Jail, Jodhpur)
                                                                  ----Petitioner
                                   Versus
State, Through Pp
                                                                ----Respondent


For Petitioner(s)        :     Mr.K.R.Bhati.
For Respondent(s)        :     Mr.R.R.Chhaparwal, P.P.



           HON'BLE MR. JUSTICE SANDEEP MEHTA
      HON'BLE MR. JUSTICE VINOD KUMAR BHARWANI

                                   ORDER

09/02/2022 The instant application for temporary suspension of sentence

under Section 389 CrPC has been preferred on behalf of the

appellant-applicant Dujja Ram S/o Sawaji, who has been convicted

and sentenced for the offence under Section 302 IPC vide the

judgment dated 18.06.2016 passed by the learned Sessions

Judge, Jalore in Sessions Case No.37/2013, on the ground that his

son Mukesh Kumar is to be married on 18.02.2022 at Ambika

Nagar, Odhav, Ahmedabad. The appellant is the only able-bodied

man in the family, who can make arrangements for the wedding.

Learned Public Prosecutor has submitted a verification report

affirming the fact that the appellant's son Mukesh Kumar is to be

married on 18.02.2022. As per this verification report, the

appellant has arranged the marriage ceremony at Ambika Nagar,

(2 of 2) [SOSA-99/2022]

Odhav, Ahmedabad and not at his house at village Dakatara, P.S.

Bagara, District Jalore due to enmical relations in the village.

In this background and taking a humanitarian view of the

matter, the application for temporary suspension of sentence is

allowed. The sentences awarded to appellant-applicant Dujja

Ram S/o Sawaji by learned Special Sessions Judge, Jalore in

Sessions Case No.37/2013 vide judgment dated 18.06.2016

shall remain suspended for a period of 15 days from the date of

his actual release upon furnishing a personal bond in the sum of

Rs.1,00,000/- and two sound and solvent sureties of Rs.50,000/-

each to the satisfaction of the trial court. The applicant appellant

shall surrender before the Superintendent Central Jail, Jodhpur in

the morning of the next day of completion of the period of

temporary bail. The period of bail shall be counted from the date

of actual release.

(VINOD KUMAR BHARWANI),J (SANDEEP MEHTA),J

/tarun goyal/ 27

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