Subhash vs State Of Rajasthan
2022 Latest Caselaw 7451 Raj

     HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                      JODHPUR
      D.B. Criminal Misc. Temporary Suspension of Sentence
                 Application (Appeal) No. 411/2022

Subhash S/o Nihal Singh, Aged About 28 Years, R/o Gheu
Bhadra, District Hanumangarh. (At Present Lodged In Central
Jail, Bikaner)
                                                                  ----Petitioner
                                   Versus
State Of Rajasthan, Through Pp
                                                                ----Respondent


For Petitioner(s)        :     Mr.Rajendra Kumar Soni.
For Respondent(s)        :     Mr.B.R.Bishnoi, P.P.



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

                                   ORDER

18/05/2022

Heard learned counsel for the appellant and learned Public

Prosecutor on application for temporary suspension of sentences.

The instant application for temporary suspension of sentences

has been preferred on behalf of the appellant Subhash craving

limited period's suspension of sentences so as to enable him to

participate in the ensuing B.A. Part-I 2022 examinations scheduled

to be held from 30.5.2022 by Maharaja Ganga Singh University,

Bikaner.

Having regard to the facts and circumstances of the case and

upon perusal of the admission card of the appellant as well as the

examination schedule annexed with the application for temporary

suspension of sentences, this Court is of the opinion that the

(2 of 2) [SOSA-411/2022]

sentences awarded to the appellant be suspended temporarily so as

to enable the appellant to appear in the B.A.Part-I Examinations.

Accordingly, this application for temporary suspension of

sentence filed under Section 389 Cr.P.C. is allowed and it is ordered

that the sentences passed by the learned Additional Sessions Judge,

Bhadra vide judgment dated 19.1.2021 in Sessions Case No.13/2018

against the appellant-applicant Subhash, shall remain suspended

from 29.5.2022 to 19.7.2022 and he shall be released on temporary

bail for the said period, provided he executes a personal bond in the

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

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

order shall be effective from the date of the applicant's release from

custody. The appellant shall surrender back immediately on

completion of his temporary suspension of sentences.

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



                                   /tarun goyal/ 52









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