Jhuntaram vs State Of Rajasthan
2023 Latest Caselaw 3748 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR D.B. Criminal Misc. Suspension Of Sentence Application (Appeal) No. 388/2023 Jhuntaram S/o Shri Gaina Ram, Aged About 55 Years, R/o Rasal, P.s. Kuchaman City, District Nagaur. (At Present Lodged In Open Air Camp Shri Krishan Gosala Hanumangarh).

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

----Respondent

For Petitioner(s) : Mr. M.S. Sisodia For Respondent(s) : Mr. B.R. Bishnoi, PP

HON'BLE MR. JUSTICE ARUN BHANSALI HON'BLE MR. JUSTICE RAJENDRA PRAKASH SONI Order 27/04/2023

1. An application for grant of interim suspension of sentence

has been filed by the applicant is undergoing life imprisonment

having been convicted by the trial court for offence under Section

302 and 323 of IPC.

2. Submissions have been made that the daughter and sons of

the applicant are scheduled to get married on 4 th & 5th of May,

2023 and therefore, he may be released on temporary bail for a

period of 30 days.

3. Copy of the invitation card has been annexed along with the

mark sheets of the children indicating their age wherein all are

major.

4. Learned Public Prosecutor produced a factual report, wherein

the SHO Kuchaman City, Distt. Nagaur, has indicated that

marriage of the children of the applicant is indeed scheduled on 4 th

& 5th of May, 2023.

(2 of 2) [SOSA-388/2023]

5. Learned Public Prosecutor made submissions that for the

marriage of the children of applicant, there is no necessity for

grant of suspension for period of 30 days and, therefore, the

application be dismissed.

6. Having considered the submissions made and the fact that

interalia daughter of the petitioner is going to get married on 4 th of

May, 2023, we deem it appropriate to temporarily suspend the

sentence of the applicant for a period of 10 days from 1st May,

2023 to 10th May, 2023.

7. Accordingly, the instant application for temporary suspension

of sentences filed under Section 389 Cr.P.C. is allowed and it is

ordered that the sentence passed by the Additional Sessions Judge

No.2, Parbatsar, Merta Distt. Nagaur vide judgment dated

21.01.2020 in Session Case No.29/2015 against the appellant-

applicant Jhuntaram S/o Shri Gaina Ram, shall remain temporarily

suspended and he shall be released on interim bail for a period of

10 days i.e. from 01.05.2023 to 10.05.2023, provided he executes

a personal bond in the sum of Rs.1,00,000/- with two sureties of

Rs.50,000/- each by his two sons to the satisfaction of the learned

trial Judge.

8. The Superintendent, Open Air Camp, Hanumangarh, shall

give the date of surrender to the appellant as per the above

directions.

(RAJENDRA PRAKASH SONI),J (ARUN BHANSALI),J

78-Anshul/-

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