Gurpreet Singh @ Sonu vs State Of Rajasthan ...
2023 Latest Caselaw 8517 Raj

[2023:RJ-JD:34957]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc. Temporary Suspension Of Sentence Application (Appeal) No. 1356/2023

Gurpreet Singh @ Sonu S/o Raju Ram @ Rama @ Ramawtar, Aged About 20 Years, R/o- ITI Colony, Hanumangarh Junction, Teh. and Dist. Hanumangarh (Raj.). (At Present Lodged In Dist. Jail, Hanumangarh).

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

----Respondent

For Petitioner(s) : Mr. Rakesh Matoria For Respondent(s) : Mr. Mahipal Bishnoi, PP

HON'BLE MR. JUSTICE FARJAND ALI

Order

13/10/2023

1. The instant application under Section 389 CrPC seeking

temporary suspension of sentence has been preferred on

behalf of the appellant-applicant, who has been convicted by

the learned Special Special Judge, NDPS Cases,

Hanumangarh vide judgment dated 04.08.2023 passed in

Sessions Case No.32/2016 for the offences under Section

8/22 r/w Section 29 of the NDPS Act with maximum

punishment of rigorous imprisonment of 14 years.

2. Learned counsel for the appellant-applicant submits that the

marriage of his sisters namely Nima Rani and Seema Rani is

to be solemnized on 18.10.2023 and his presence is

essential. Therefore, it is prayed that the appellant may be

released on bail by temporarily suspending his sentence.

[2023:RJ-JD:34957] (2 of 2) [SOSA-1356/2023]

3. Learned Public Prosecutor has opposed the prayer for

temporary bail.

4. I have heard the learned counsel for the appellant-applicant

and the learned Public Prosecutor and gone through the

material available on record.

5. Considering the submissions advanced by the learned

counsel for the appellant-applicant and taking a

humanitarian view of the matter, this Court is inclined to

grant temporary bail of 20 days to the appellant-applicant.

6. Accordingly, the instant application for temporary suspension

of sentence is allowed. The sentence awarded to appellant-

applicant Gurpreet Singh @ Sonu S/o Raju Ram @ Rama

@ Ramawtar by learned Special Special Judge, NDPS

Cases, Hanumangarh vide judgment dated 04.08.2023

passed in Sessions Case No.32/2016 shall remain suspended

for a period of 20 days from the date of his actual release

upon his 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

appellant-applicant shall surrender before the concerned

authority of the Central Jail, Hanumangarh in the morning of

the next day of completion of the period of temporary bail.

(FARJAND ALI),J 296-Ashutosh/-

Powered by TCPDF (www.tcpdf.org)