Akhma vs State Of Rajasthan
2022 Latest Caselaw 8462 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR D.B. Criminal Misc. Temporary Suspension Of Sentence Application (Appeal) No. 525/2022

1. Akhma S/o Ramsan Pargi, Aged About 50 Years, B/c Pargi Meena, R/o Gulabpura, Kuwa Police Station, Dist. Dungarpur (Lodged In Central Jail, Udaipur).

2. Ganesh S/o Akhma Pargi, Aged About 30 Years, B/c Pargi Meena, R/o Gulabpura, Kuwa Police Station, Dist. Dungarpur (Lodged In Central Jail, Udaipur).

                                                                   ----Petitioners
                                    Versus
State Of Rajasthan, Through Pp
                                                                  ----Respondent


For Petitioner(s)         :     Mr. JVS Deora
                                Mr. Avinash Bhati
For Respondent(s)         :     Mr. Anil Joshi, GA-cum-AAG



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

                                     Order

29/06/2022

By way of this application for temporary suspension of

sentence, the appellants pray that their sentence may be

suspended temporarily on account of marriage of daughter of

appellant No.1 and sister of appellant No.2.

Learned Public Prosecutor has submitted a factual report

prepared by the SHO, Kuwa, District Dungarpur, wherein, the

factum of marriage of daughter of the appellant No.1 and sister of

the appellant No.2 has been verified and the date of marriage is

04.07.2022.

(2 of 2) [SOSA-525/2022]

The appellants have earlier availed benefit of parole and they

were also released on temporary bail for attending last rites and

rituals of father of appellant No.1 and grand-father of appellant

No.2. It has not been reported that the appellants had ever

flouted the conditions of parole or of temporary bail granted to

them by this Court.

Taking into consideration the above facts and circumstances

of the case, this application for temporary suspension of sentence

is allowed and it is ordered that the sentence awarded to the

appellants by the Additional Sessions Judge, Sagwara Distt.

Dungarpur vide judgment dated 07.06.2017 in Sessions Case

No.07/2016 shall remain temporarily suspended for a period of 15

days subject to the condition that the appellants shall furnish a

personal bond of Rs.1,00,000/- each along with two sureties of

their near relatives in the sum of Rs.50,000/- each to the

satisfaction of the Superintendent, Central Jail, Udaipur. The

Superintendent, Central Jail, Udaipur shall also give a date for

surrender to the appellants.

In any case, the appellants shall surrender before the

concerned jail authorities after availing the period of temporarily

bail.

(KULDEEP MATHUR),J (VIJAY BISHNOI),J 37-Arun/-

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