Dhura Lal vs State Of Rajasthan
2022 Latest Caselaw 7287 Raj

     HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                      JODHPUR
 S.B. Criminal Misc Suspension Of Sentence Application (Appeal)
                                No. 404/2022

                                         IN

                  S.B. Criminal Appeal No.1114/2015

Dhura Lal S/o Sh. Shyoji Banjara, Aged About 55 Years, B/c
Banjara, R/o Vill. Chikali, P.s. Rampura, Teh. Mannsa, Dist.
Nimach (M.p.). (Presently Lodged In Central Jail, Udaipur).
                                                                    ----Petitioner
                                     Versus
State Of Rajasthan, Through Pp
                                                                  ----Respondent


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



     HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

                                      Order

16/05/2022
     Heard.

     On the ground of death of appellant's wife Smt. Supa Bai,

who has passed away on 08.05.2022, the appellant is seeking

temporary bail.

     The factum of death has been verified by learned PP.

Furthermore, no such aggravating condition has been pointed out

to refuse temporarily bail to the appellant.

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

and proper to suspend the sentence of applicant-appellant is

suspended temporarily for a period of 20 days from the date of

his actual release.


                      (Downloaded on 16/05/2022 at 09:05:39 PM)
                                                                               (2 of 2)                  [SOSA-404/2022]


                                         Accordingly, the application for temporary suspension of

                                   sentence is allowed and it is ordered that the sentence of

                                   applicant(s) Dhura Lal S/o Sh. Shyoji Banjara, passed by

                                   learned Special Judge, NDPS Cases, Chittorgarh vide judgment

                                   dated 18.09.2015 in Sessions Case No.53/2002 shall remain

                                   suspended for a period of            20 days from the date of his actual

                                   release on usual terms and conditions provided he executes a

                                   personal bond of Rs.50,000/-              alongwith two solvent sureties in

                                   the sum of Rs.25,000/- each              to the satisfaction of learned trial

                                   court.

                                         The       applicant    shall       surrender         himself    before    the

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

                                   completion of 20 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.

164-Sanjay/-

Powered by TCPDF (www.tcpdf.org)