Khan Bahadur vs State Of Rajasthan ...
2023 Latest Caselaw 10659 Raj

Rajasthan High Court - Jodhpur

Khan Bahadur vs State Of Rajasthan ... on 13 December, 2023

Author: Vijay Bishnoi

Bench: Vijay Bishnoi

[2023:RJ-JD:43429-DB]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
  D.B. Criminal Misc. Temporary/Interim Suspension Of Sentence
                 Application (Appeal) No. 1598/2023

Khan Bahadur S/o Meer Mohammad, Aged About 55 Years, B/c
Musalman, R/o Holi Chowk, Prithiviganj, Dist. Banswara, Raj. (At
Present Lodged In Central Jail, Udaipur)
                                                                      ----Petitioner
                                       Versus
State Of Rajasthan, Through PP
                                                                    ----Respondent


For Petitioner(s)            :     Mr. Tej Singh Badgujar
For Respondent(s)            :     Mr. B.R. Bishnoi, PP



             HON'BLE MR. JUSTICE VIJAY BISHNOI

HON'BLE MR. JUSTICE MUNNURI LAXMAN

Judgment

13/12/2023

Heard learned counsel for the parties.

The appellant-applicant has preferred this application for

temporary suspension of sentence with a prayer for releasing him

on temporary bail for a period of two months on account of

marriage of his daughter. The factum of marriage of appellant-

applicant's daughter is verified by the SHO, Police Station Garhi,

District Banswara, as per which, the marriage of appellant-

applicant's daughter is scheduled for 23rd January, 2024.

Learned counsel for the appellant-applicant has submitted

that earlier also, the sentence of the appellant-applicant was

suspended temporarily by this Court vide order dated 16.09.2022

for a period of fifteen days and after expiry of that period, he

surrendered himself before the jail authorities concerned.

[2023:RJ-JD:43429-DB] (2 of 2) [SOSA-1598/2023]

Having regard to the overall facts and circumstances of the

case, this application for temporary suspension of sentence is

allowed and it is hereby directed that the sentence of appellant-

applicant - Khan Bahadur S/o Meer Mohammad shall remain

suspended temporarily for up to 30th January, 2024, provided he

furnishes a personal bond in the sum of Rs.2,00,000/- along with

two sureties of Rs.1,00,000/- each to the satisfaction of the trial

court.

In any case, the appellant-applicant - Khan Bahadur S/o

Meer Mohammad shall surrender himself before the

Superintendent Central Jail, Udaipur on or before 30 th January,

2024 at 5 PM.

                                   (MUNNURI LAXMAN),J                                           (VIJAY BISHNOI),J
                                    84-poonamS/-









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