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Pramod Kumar vs State Of Rajasthan ...
2023 Latest Caselaw 4415 Raj

Citation : 2023 Latest Caselaw 4415 Raj
Judgement Date : 10 May, 2023

Rajasthan High Court - Jodhpur
Pramod Kumar vs State Of Rajasthan ... on 10 May, 2023
Bench: Farjand Ali

[2023/RJJD/014578]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc Interim Suspension Of Sentence Application (Appeal) No. 457/2023

Pramod Kumar S/o Sh. Sumer Singh, Aged About 32 Years, B/c Jat, R/o Dhani Panne Singhpura, Post Ratan Nagar, Dist. Churu. (Presently Lodged In Central Jail, Bikaner).

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

----Respondent

For Petitioner(s) : Mr. Kalu Ram Bhati For Respondent(s) : Mr. Javed Gauri, P.P.

HON'BLE MR. JUSTICE FARJAND ALI

Order

10/05/2023

1. The instant application for temporary suspension of

sentences under Section 389 CrPC has been preferred on behalf of

the appellant-applicant Pramod Kumar S/o Sh. Sumer Singh, who

has been convicted and sentenced for the offence under Section

8/15 (c) of NDPS Act 1985 vide the judgment dated 05.05.2017

passed by the learned Special Judge, NDPS Cases, Hanumangarh,

in Sessions Case No.13/2014 on the ground of his wife's ailment.

2. Learned counsel for the appellant-applicant has placed on

record certain prescriptions and examination reports, as per

which, the appellant's wife is suffering from pain of abdomen

cervixis mildly bulky.

3. In this background and taking a humanitarian view of the

matter, the application for temporary suspension of sentences is

allowed. The sentences awarded to appellant-applicant Pramod

[2023/RJJD/014578] (2 of 2) [SOSA-457/2023]

Kumar S/o Sh. Sumer Singh by learned Special Judge, NDPS

Cases, Hanumangarh, in Sessions Case No.13/2014 vide judgment

dated 05.05.2017 shall remain suspended for a period of thirty

days from the date of his actual release upon furnishing a

personal bond in the sum of Rs.1,00,000/- and two sound and

solvent sureties of Rs.50,000/- each to the satisfaction of the trial

court. The applicant appellant shall surrender before the

Superintendent Central Jail, Bikaner in the morning of the next

day of completion of the period of temporary bail.

(FARJAND ALI),J 185-divya/-

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