Gurpreet Singh @ Sonu vs State Of Rajasthan (2024:Rj-Jd:24870)
2024 Latest Caselaw 4934 Raj

Rajasthan High Court - Jodhpur

Gurpreet Singh @ Sonu vs State Of Rajasthan (2024:Rj-Jd:24870) on 30 May, 2024

Author: Manoj Kumar Garg

Bench: Manoj Kumar Garg

[2024:RJ-JD:24870]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
       S.B. Criminal Misc. Temporary Suspension Of Sentence
                     Application (Appeal) No. 707/2024

Gurpreet Singh @ Sonu S/o Raju Ram @ Rama @ Ramawtar,
Aged About 20 Years, R/o ITI Colony, Hanumangarh Junction
Tehsil And Dist. Hanumangarh (At Present Lodged In Dist. Jail
Hanumangarh)
                                                                      ----Petitioner
                                       Versus
State Of Rajasthan, Through Pp
                                                                    ----Respondent


For Petitioner(s)            :     Mr. Rakesh Matoria
                                   Mr. Vikas K. Bishnoi
For Respondent(s)            :     Mr. Mukesh Trivedi, PP assisted by
                                   Mr. C.P. Marwan



          HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Order

30/05/2024

The instant application for temporary suspension of sentence

under Section 389 Cr.P.C. has been filed by the petitioner on the

ground of the marriage of his brother.

The allegation against the petitioner is of offence punishable

under Section 8/22 & 29 of the NDPS Act.

Learned counsel for the petitioner submits that the marriage

of petitioner's brother is going to be solmenized on 25.06.2024

and presence of petitioner is very much essential during marriage

functions. In these circumstances, the sentence of the petitioner

may kindly be temporarily suspended.

Learned Public Prosecutor has verified the fact regarding

marriage of petitioner's brother.

[2024:RJ-JD:24870] (2 of 3) [SOSA-707/2024]

I have heard learned counsel for the petitioner as well as

learned Public Prosecutor and perused the material available on

record.

Having regard to overall facts and circumstances of the case

and keeping in view the fact that marriage of petitioner's brother

is going to be solemnized on 25.06.2024, therefore, I deem it just

and proper to release the petitioner on interim bail from

15.06.2024 to 30.06.2024.

Accordingly, the application for temporary 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, Hanumangarh vide judgment dated 04.08.2023 in

Sessions Case No.32/2016 against the petitioner - Gurpreet Singh

@ Sonu S/o Raju Ram @ Rama @ Ramawtar shall remain

temporarily suspended and he shall be released on temporary bail

from 15.06.2024 to 30.06.2024, subject to the condition that he

shall deposit a demand draft of Rs.2,50,000/- of a Nationalized

Bank executed in favour of the trial court and also furnish a

personal bond in a sum of Rs.4,00,000/- with two sound and

solvent sureties in the sum of Rs.2,00,000/- (out of which one

surety will be a close relative of the petitioner) each to the

satisfaction of learned trial court for his surrender on completion

of period of interim bail. It is made clear that if the petitioner

surrenders within the stipulated period then the demand draft of

Rs.2,50,000/- will be returned to him. In case, the petitioner fails

to surrender before the concerned Jail after period of interim bail,

the demand draft so deposited by the petitioner shall be forfeited.

[2024:RJ-JD:24870] (3 of 3) [SOSA-707/2024]

Let this criminal bail be listed on 04.07.2024, on which date,

learned Public Prosecutor shall be required to submit the

compliance of the order whether petitioner has surrendered or

not.

(MANOJ KUMAR GARG),J 89-Rashi/-

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