Prem Kumar vs State Of Rajasthan
2023 Latest Caselaw 3844 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc Temporary Suspension Of Sentence Application (Appeal) No. 414/2023

Prem Kumar son of Shri Triloka Ram, aged about 26 years, resident of Kansar, Police Station Khuiya, District Hanumangarh (Rajasthan) (At present lodged in District Jail, Hanumangarh)

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

----Respondent

For Petitioner(s) : Mr. Kuldeep Sharma For Respondent(s) : Mr. A.R. Choudhary, P.P.

HON'BLE MR. JUSTICE FARJAND ALI

Order

01/05/2023

1. The instant application for temporary suspension of sentence

has been preferred on behalf of the appellant Prem Kumar son of

Triloka Ram craving limited period's suspension of sentences so as

to enable him to participate in the ensuing B.A. Part-I

Examination-2023 scheduled to be held from 04.05.2023 to

12.06.2023.

2. Heard learned counsel for the appellant and learned Public

Prosecutor on application for temporary suspension of sentences.

3. 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

(2 of 2) [SOSA-414/2023]

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

fit case for temporarily suspending the sentences awarded to the

appellant so as to enable him to appear in the B.A. Part-I

Examination-2023 to be conducted by the Maharaja Ganga Singh

University, Bikaner.

4. 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 Special Judge,

POCSO Act Cases, Hanumangarh vide judgment dated 18.11.2021

in Sessions Case No.1/2019 against the appellant-applicant Prem

Kumar S/o Triloka Ram, shall remain suspended till 13.06.2023

and he shall be released on temporary bail 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 trial

court. The order shall be effective from the date of the applicant's

release from custody. The appellant shall surrender back before

the concerned jail authority in the morning of 13.06.2023.

(FARJAND ALI),J Pramod/-

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