Chhoga Ram vs State Of Rajasthan (2023:Rj-Jd:44455)
2023 Latest Caselaw 10984 Raj

Rajasthan High Court - Jodhpur

Chhoga Ram vs State Of Rajasthan (2023:Rj-Jd:44455) on 19 December, 2023

Author: Manoj Kumar Garg

Bench: Manoj Kumar Garg

[2023:RJ-JD:44455]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
 S.B. Criminal Misc Suspension Of Sentence Application (Appeal)
                               No. 1506/2023

Chhoga Ram S/o Sh. Sona Ram, Aged About 45 Years, B/c
Bishnoi, R/o Khedi Dhani Near Khedi Salva, Police Station
Dangiawas, At Present Maderna Colony, Vishnoiyo Ka Bas, P.s.
Mahamandir, Jodhpur. (At Present Lodged In District Jail,
Chittorgarh)
                                                                    ----Petitioner
                                     Versus
State Of Rajasthan, Through Pp
                                                                  ----Respondent


For Petitioner(s)          :     Mr. Ramniwas Bishnoi
For Respondent(s)          :     Mr. Mukesh Trivedi, PP with
                                 Mr. C.P. Marwan



          HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Order

19/12/2023

Learned counsel for the appellant filed an application for

temporary suspension of sentence against the judgment and

conviction dated 15.07.2023.

Learned counsel for the appellant submits that the appellant

is suffering from kidney disease. Therefore, the temporary

suspension of sentence application may be allowed and the

appellant be released on interim bail for a period of thirty days.

Learned Public Prosecutor submits a report received from the

concerned Jail, in which it is mentioned that the appellant is

suffering from urine problem and now the condition of the

petitioner is good.

[2023:RJ-JD:44455] (2 of 2) [SOSA-1506/2023]

Heard learned counsel for the appellant as well as learned

Public Prosecutor and carefully gone through the material available

on record.

As per the report, received from the concerned Jail, the

condition of the appellant is not serious, therefore, no case for

grant of interim bail is made out. Hence, the present application

for temporary suspension of sentence is hereby dismissed.

(MANOJ KUMAR GARG),J 83-Ishan/-

Powered by TCPDF (www.tcpdf.org)