Viplav Rai vs State Of Rajasthan
2023 Latest Caselaw 7275 Raj

[2023:RJ-JD:29819]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc Suspension of Sentence Application No.1161/2023 IN S.B. Criminal Appeal (Sb) No. 1903/2023

Viplav Rai S/o Mrityunjai Rai, Aged About 43 Years, R/o Owner Of Radhika Hospital Suda Market Matoria Garage Rawatsar Tehsl Rawatsar Dist. Hanumangarh Presently Residing At 102 Near Om Shop Ward No. 19 Rawatsar Tehsil Rawatsar Dist. Hanumangarh Raj.

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

----Respondent

For Appellant(s) : Mr. Nishant Motsara For Respondent(s) : Mr. S.K. Bhati, PP

HON'BLE MR. JUSTICE FARJAND ALI

Order

15/09/2023

1. The instant application for suspension of sentence has been

moved on behalf of the applicant in the matter of judgment dated

29.08.2023 passed by the learned Session Judge, Hanumangarh

in Sessions Case No.06/2015 (CIS No.05/2015) whereby he was

convicted and sentenced to suffer maximum imprisonment of 03

years under Section 27(b)(ii) of the Drugs and Cosmetics Act and

lesser punishment for the other offences under Section 28 of the

Drugs and Cosmetics Act.

2. It is contended on behalf of the applicant that the learned

trial Judge has not appreciated the correct, legal and factual

aspects of the matter and thus, reached at an erroneous

conclusion of guilt, therefore, the same is required to be

appreciated again by this court. The sentence of the accused-

[2023:RJ-JD:29819] (2 of 3)

petitioner has already been suspended by the trial court. He was

on bail during trial and did not misuse the liberty so granted to

him; hearing of the appeal is likely to take long time, therefore,

the application for suspension of sentence may be granted.

3. Per contra, learned public prosecutor has vehemently

opposed the prayer made on behalf of the accused-applicant for

releasing the petitioner on application for suspension of sentence.

4. Heard and perused the material available on record.

5. Considering the submissions of learned counsel for the

parties and looking to the totality of facts and circumstances of

the case, more particularly the facts/fact that the accused-

petitioner was on bail during the course of trial and the hearing of

appeal is likely to take further more time and considering the

overall submissions while refraining from passing any comments

on the niceties of the matter and the defects of the prosecution as

the same may put an adverse effect on hearing of the appeal, this

court is of the opinion that it is a fit case for suspending the

sentence awarded to the accused-petitioner.

6. Accordingly, the application for suspension of sentence filed

under Section 389 Cr.P.C. is allowed and it is ordered that the

sentence passed by learned Session Judge, Hanumangarh who

passed the impugned order 29.08.2023 in Sessions Case

No.06/2015 (CIS No.05/2015) against the petitioner-applicant-

Viplav Rai S/o Mrityunjai Rai shall remain suspended till final

disposal of the aforesaid appeal and he shall be released on bail

provided he executes a personal bond in the sum of Rs.50,000/-

[2023:RJ-JD:29819] (3 of 3)

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

learned trial Judge for his appearance in this court on 16.10.2023

and whenever ordered to do so till the disposal of the appeal on

the conditions indicated below:-

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

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

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

(FARJAND ALI),J 3-Samvedana/-

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