Ishwar Singh vs State Of Rajasthan
2022 Latest Caselaw 7119 Raj

     HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                      JODHPUR
 S.B. Criminal Misc Suspension Of Sentence Application (Appeal)
                              No. 403/2022

                                       IN

                S.B. Criminal Appeal No.946/2019

Ishwar Singh S/o Lt. Sh. Tej Singh Rawat Rajput, Aged About 25
Years, R/o Taragarh P.s. Javaja, Dist. Ajmer. At Present Sangam
Spinners, Hamirgarh, Bhilwara. (At Present Lodged In Central
Jail, Ajmer)
                                                                  ----Petitioner
                                   Versus
State Of Rajasthan, Through Pp
                                                                ----Respondent


For Petitioner(s)        :     Mr. Kalu Ram Bhati
For Respondent(s)        :     Mr. AR Choudhary, PP



     HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

                                    Order

12/05/2022
     Counsel for appellant submits that appellant's daughter Miss

Chanchal Kanwar is going to marry on 18.05.2022. The marriage

programme is from 14.05.2022 to 18.05.2022. In order to make

necessary arrangements for marriage, counsel for the appellant,

prays for interim bail/ temporary bail.

     Counsel for the appellant submits that on earlier occasion i.e.

while availing 20 days parole and second time on the occasion of

death of his father, the appellant was released temporarily on his

furnishing personal-bond only. Thus, a prayer was made to release

the appellant on his furnishing personal bond only.

     The marriage invitation card is available on record.


                    (Downloaded on 12/05/2022 at 09:03:55 PM)
                                                                               (2 of 2)                  [SOSA-403/2022]


                                         Learned Public Prosecutor confirms the factum of marriage.

                                         In view of the certification aforesaid, this Court deems it just

                                   and proper to suspend the sentence of applicant-appellant is

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

                                   his actual release.

                                         Accordingly, the application for temporary suspension of

                                   sentence is allowed and it is ordered that the sentence of

                                   applicant(s) Ishwar Singh S/o Lt. Sh. Tej Singh Rawat

                                   Rajput, passed by learned Special Judge, POCSO Act Cases,

                                   Bhilwara vide judgment dated 03.07.2019 in Sessions Case

                                   No.250/2018 (39/2018) shall remain suspended for a period of

                                   15 days from the date of his actual release on usual conditions

                                   provided that he executes a personal bond of Rs.50,000/- only to

                                   the satisfaction of Superintendent, Central Jail, Ajmer.

                                         The       applicant    shall       surrender         himself    before    the

                                   Superintendent, Central Jail, Ajmer in the morning of next day of

                                   completion of 15 days from the date of his actual release. The

                                   said conditions be incorporated in the bonds also.

                                         List for compliance before this Court In July, 2022.




                                                                   (DR.PUSHPENDRA SINGH BHATI), J.

181-Sanjay/-

Powered by TCPDF (www.tcpdf.org)