Govind Mali vs Uoi (2025:Rj-Jd:17532)
2025 Latest Caselaw 11145 Raj

Rajasthan High Court - Jodhpur

Govind Mali vs Uoi (2025:Rj-Jd:17532) on 4 April, 2025

Author: Manoj Kumar Garg

Bench: Manoj Kumar Garg

[2025:RJ-JD:17532]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
 S.B. Criminal Misc Suspension Of Sentence Application (Appeal)
                         No. 1693/2024

Govind Mali S/o Mangi Lal Mali, Aged About 27 Years, R/o Bheem
Nagar, Tehsil Panchapahar, District Jhalawar. (At Present Lodged
In District Jail Bikaner).
                                                                   ----Petitioner
                                    Versus
Uoi, Ncb
                                                                 ----Respondent


For Petitioner(s)         :     Mr. Ramniwas Bishnoi
For Respondent(s)         :     Mr. M.R. Pareek, Spl. P.P.


          HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Order

04/04/2025

Heard learned counsel for the appellant as well as learned

Special Public Prosecutor and perused the material available on

record.

Learned counsel for the appellant submits that the appellant

is in custody since 09.04.2018 and hearing of the appeal will take

sufficient long time. Therefore, the sentence may kindly be

suspended.

Learned Special Public Prosecutor opposed the prayer made

by the counsel for the appellant.

Upon a consideration of the arguments advanced on behalf

of the appellant and having regard to the facts and circumstances

of the case, the appellant has been in custody, therefore, this

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

sentences awarded to the accused appellant.

Accordingly, the application for suspension of sentence filed

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

[2025:RJ-JD:17532] (2 of 2) [SOSA-1693/2024]

sentence in the judgment dated 18.11.2019 passed by the learned

Special Judge, NDPS Cases Hanumangarh, in Sessions Case

No.36/2018 against the appellant-applicant Govind Mali S/o

Mangi Lal Mali, shall remain suspended till final disposal of the

aforesaid appeal and he will be released on bail, provided he

executes personal bond in the sum of Rs.2,00,000/- with two

sureties of Rs.1,00,000/- each to the satisfaction of the learned

trial Judge for his appearance in this court on 07.05.2025 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.

(MANOJ KUMAR GARG),J 234-Ishan/-

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