Laxman Singh vs State Of Rajasthan
2022 Latest Caselaw 8312 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR D.B. Criminal Misc Suspension Of Sentence Application (Appeal) No. 511/2022

Laxman Singh S/o Late Shri Bheru Singh, Aged About 44 Years, R/o Open Air Camp Sirohi R/o Vill. Jadan Dist. Pali

----Petitioner Versus State Of Rajasthan, Through Pp

----Respondent

For Petitioner(s) : Ms. Laxmi Devi For Respondent(s) : Mr. B.R. Bishnoi, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI HON'BLE MR. JUSTICE KULDEEP MATHUR

Judgment / Order

27/06/2022

The matter comes up for consideration of temporary

Suspension of Sentence Application.

Learned counsel for the appellant has submitted that the

wife of the appellant is suffering from kidney ailment and for her

treatment, the appellant may be enlarged on temporary bail for a

period of one month.

Learned Public Prosecutor has submitted the factual report

dated 16.06.2022, wherein it is mentioned that at present the

appellant is serving out sentence in open air camp, Sirohi and he

used to live with his wife. It is also mentioned in the factual report

that appellant's wife is being treated for kidney ailment in

Geetanjali Medical College and Hospital, Udaipur. It is further

mentioned in the factual report that there are two sons of the

(2 of 2) [SOSA-511/2022]

appellant, out of which, one is studying and another is doing job in

Mumbai.

Having heard learned counsel for the parties and after taking

into consideration the facts and circumstances of the case and

also keeping in view the fact that the appellant is residing in open

air camp, Sirohi, we deem it appropriate to allow this temporary

suspension of sentence application.

Accordingly, this temporary suspension of sentence

application is allowed and it is ordered that the Superintendent,

open air camp, Sirohi shall enlarge the appellant on bail for a

period of one month from the date of his actual release subject to

the condition that the appellant shall furnish a personal bond of

Rs.1,00,000/- along with two sureties of his near relatives in the

sum of Rs.50,000/- each to the satisfaction of the trial court

concerned.

The appellant is directed to surrender before the jail

authorities concerned after availing temporary bail period from the

date of his actual release.

(KULDEEP MATHUR),J (VIJAY BISHNOI),J 46-mohit/-

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