Vinod Kumar vs State Of Rajasthan
2023 Latest Caselaw 616 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc. Application (Suspension of Sentence) No.10/2023

In

S.B. Criminal Revision Petition No. 38/2023

Vinod Kumar S/o Jaimal Ram, Aged About 36 Years, R/o 04 E.e. Choti, Police Station Padampur, District Sri Ganganagar. (Presently Lodged In Sub Jail Shri Karanpur)

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

----Respondent

For Petitioner(s) : Mr. D.L. Rawla For Respondent(s) : Mr.Abhishek Purohit, AGA

HON'BLE MR. JUSTICE VINOD KUMAR BHARWANI

Order

16/01/2023

Heard learned counsel for the applicant-petitioner and

learned Public Prosecutor for the State on application for

suspension of sentences. Perused the material available on record.

It is contended by the counsel for the petitioner that

petitioner-applicant Vinod Kumar S/o Jaimal Ram has been

convicted for the offence under Section 8/21 of the NDPS Act and

sentenced to undergo six months' rigorous imprisonment along

with fine of Rs.10,000/-. Learned counsel further petitioner was on

bail during trial and disposal of the revision petition will consume

time thus, sentence awarded to him may be suspended during

pendency of the revision petition.

(2 of 2) [SOSR-10/2023]

Learned Public Prosecutor has opposed the application

for suspension of sentence.

I have heard and considered the arguments advanced

by the counsel for the parties and have gone through the material

available on record.

Having considered the facts and circumstances and

particularly the fact that the disposal of revision will consume

time, therefore, this Court deems it fit and proper to allow the

application for suspension of sentence filed by the petitioner-

applicant.

Accordingly, the application for 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, Sri

Karanpur, District Sri Ganganagar vide judgment dated

09.01.2023 in Criminal Case No.21/2022 against the petitioner-

applicant Vinod Kumar S/o Jaimal Ram shall remain suspended till

final disposal of the aforesaid revision and he shall be released on

bail, provided he executes a personal bond in the sum of

Rs.50,000/- with two sureties of Rs.25,000/- each to the

satisfaction of the learned trial Judge for his appearance in this

court on 17.02.2023 and whenever ordered to do so.

(VINOD KUMAR BHARWANI),J 133-Mamta/-

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