Vimla Devi @ Beema Devi vs State Of Rajasthan ...
2023 Latest Caselaw 8661 Raj

[2023:RJ-JD:35828]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
 S.B. Criminal Misc Suspension Of Sentence Application (Appeal)
                                No. 1288/2023

Vimla Devi @ Beema Devi W/o Narayan Lal Kumawat, Aged
About 45 Years, R/o Lodhiyana Ps Bigod Dist. Bhilwara At
Present Residing At Near Ahinsha Circle Senior Secondary School
Ke Bagal Wali Colony Mandalgarh Ps Mandalgarh Dist. Bhilwara
(At Present Lodged In Dist. Jail Bhilwara)
                                                                    ----Petitioner
                                     Versus
State Of Rajasthan, Through Pp
                                                                  ----Respondent


For Petitioner(s)           :    Mr.Naman Mohnot.
For Respondent(s)           :    Mr.Gaurav Singh, P.P.



            HON'BLE MR. JUSTICE KULDEEP MATHUR

                                     ORDER

18/10/2023 Heard learned counsel for the petitioner and learned Public

Prosecutor on application for suspension of sentences.

Upon a consideration of the arguments advanced on behalf

of the petitioner and having regard to the facts and circumstances

of the case, this Court is of the opinion that it is a fit case for

suspending the sentences awarded to the accused petitioner.

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 Special Judge, NDPS Cases,

Bhilwara vide judgment dated 15.9.2023 in Sessions Case

No.06/2021 against the petitioner-applicant Vimla Devi @

Beema Devi W/o Narayan Lal Kumawat, shall remain

[2023:RJ-JD:35828] (2 of 2) [SOSA-1288/2023]

suspended till final disposal of the aforesaid appeal and she shall

be released on bail, provided she executes a personal bond in the

sum of Rs.40,000/- with two sureties of Rs.20,000/- each to the

satisfaction of the learned trial Judge for her appearance in this

court on 20.11.2023 and whenever ordered to do so till the

disposal of the appeal on the conditions indicated below:-

1. That he/she/they will appear before the trial Court in the month of January of every year till the appeal is decided.

2. That if the applicant(s) changes the place of residence, he/she/they will give in writing his/her/their changed address to the trial Court as well as to the counsel in the High Court.

3. Similarly, if the sureties change their address(s), they will give in writing their changed address to the trial Court.

The learned trial Court shall keep the record of attendance of

the accused-applicant(s) in a separate file. Such file be registered

as Criminal Misc. Case related to original case in which the

accused-applicant(s) was/were tried and convicted. A copy of this

order shall also be placed in that file for ready reference. Criminal

Misc. file shall not be taken into account for statistical purpose

relating to pendency and disposal of cases in the trial court. In

case the said accused applicant(s) does not appear before the trial

court, the learned trial Judge shall report the matter to the High

Court for cancellation of bail.

(KULDEEP MATHUR),J /tarun goyal/

Sr.No.976

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