Kuldeep Singh vs State Of Rajasthan (2024:Rj-Jd:40722)
2024 Latest Caselaw 8686 Raj

Rajasthan High Court - Jodhpur

Kuldeep Singh vs State Of Rajasthan (2024:Rj-Jd:40722) on 1 October, 2024

Author: Birendra Kumar

Bench: Birendra Kumar

[2024:RJ-JD:40722]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
 S.B. Criminal Misc Suspension Of Sentence Application (Appeal)
                               No. 1084/2024
                                        In
                     Criminal Appeal No.1329/2024
Kuldeep Singh S/o Chinda Singh, Aged About 37 Years, R/o
Haripura Police Station Sangariya Tehsil Sangariya, District
Hanumangarh. (At Present Lodged In District Jail Hanumangarh)
                                                                    ----Petitioner
                                     Versus
State Of Rajasthan, Through Pp
                                                                  ----Respondent


For Petitioner(s)          :     Mr. Achala Ram
For Respondent(s)          :     Mr. Urja Ram Kalbi, PP



            HON'BLE MR. JUSTICE BIRENDRA KUMAR

Order

01/10/2024

1. Heard the parties.

2. Learned counsel for the applicant submits that two years'

rigorous imprisonment has been awarded against the applicant by

the trial judge for offence under Section 8/15 and 29 NDPS Act.

Applicant was on bail during trial.

3. Learned Public Prosecutor opposed the prayer for suspension

of sentence.

4. Considering substance in the submission of learned counsel

for the applicant as well as the fact that the appeal would take

time for final disposal, the instant application for suspension of

sentence stands allowed. The sentence awarded against the

applicant above-named by the Learned Additional Sessions Judge,

NDPS Act Cases, Hanumangarh vide judgment dated 28.08.2024

[2024:RJ-JD:40722] (2 of 2) [SOSA-1084/2024]

passed in Sessions Case No.10/2019 shall remain suspended till

final disposal of the appeal provided that he furnishes a bail bond

of Rs.50,000/- with two sureties of like amount (one of the

sureties of territorial jurisdiction of the trial court) to the

satisfaction of the learned trial Court with following conditions:-

(1) That he will appear in person before the trial court in the first week of November 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 address(s), they will give in writing their changed address(s) to the trial court.

5. 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.

(BIRENDRA KUMAR),J 85-nitin/-

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