Ramanand vs State Of Rajasthan ...
2024 Latest Caselaw 4962 Raj

Rajasthan High Court - Jodhpur

Ramanand vs State Of Rajasthan ... on 6 June, 2024

Bench: Vinit Kumar Mathur, Yogendra Kumar Purohit

[2024:RJ-JD:25364-DB]                   (1 of 2)                      [SOSA-738/2024]


        HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                         JODHPUR
    D.B. Criminal Misc Temporary Bail Suspension Of Sentence
               Application (Appeal) No. 738/2024

Ramanand S/o Shri Shrichand, Aged About 57 Years, R/o Village
Tambakhedi, Tehsil And P.s. Rajgarh, Dist. Churu.
(At Present Lodged In Open Air Camp Sanganer, Jaipur)
                                                                      ----Petitioner
                                       Versus
State Of Rajasthan
                                                                    ----Respondent


For Petitioner(s)            :     Mr. Kalu Ram Bhati
For Respondent(s)            :     Mr. R. R. Chhparwal, PP



          HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

HON'BLE MR. JUSTICE YOGENDRA KUMAR PUROHIT

Order 06/06/2024 The instant application for temporary suspension of sentence

under Section 389 CrPC has been preferred on behalf of the

appellant-applicant- Ramanand S/o Shri Shrichand, who has been

convicted and sentenced for the offences under Sections 302 &

201 read with Section 34 of the IPC vide judgment dated

13.03.2018 passed by the learned Additional District & Sessions

Judge, Rajgarh, District Churu in Sessions Case No.3/2010, on the

ground of heart ailment.

Learned counsel for the appellant submits that the appellant

is suffering from artery disease and hyper tension and the TMT

test conducted on the appellant is positive. The Doctor have

advised for Coronary Angiography, therefore, the appellant prays

that he may be enlarged on temporary bail for a period of 15

days.

[2024:RJ-JD:25364-DB] (2 of 2) [SOSA-738/2024]

The submissions made by the counsel for the appellant has

been verified by the learned Public Prosecutor and the medical

report of the appellant has also been produced before this Court

which fortifies the assertion made by the counsel for the

appellant.

In view of the submissions made before this Court and

taking into consideration the fact that the appellant is suffering

from heart ailment and requires Angiography at the earliest, we

deem it fit to temporarily suspend the sentences awarded to the

appellant-applicant for a period of 15 days.

Accordingly, the application for temporary suspension of

sentence is allowed. The sentence awarded to appellant-applicant

Ramanand S/o Shri Shrichand by learned Additional District &

Sessions Judge, Rajgarh, District Churu in Sessions Case

No.3/2010 vide judgment dated 13.03.2018 shall remain

suspended for a period of 15 days from the date of his actual

release subject to furnishing a personal bond in the sum of

Rs.50,000/- 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 concerned

jail authority in the morning of the next day of completion of the

period of temporary bail. The period of bail shall be counted from

the date of actual release.

(YOGENDRA KUMAR PUROHIT),J (VINIT KUMAR MATHUR),J

21-SunilS/-

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