Kanaram vs State Of Rajasthan ...
2025 Latest Caselaw 11636 Raj

Rajasthan High Court - Jodhpur

Kanaram vs State Of Rajasthan ... on 26 August, 2025

Author: Vinit Kumar Mathur

Bench: Vinit Kumar Mathur

[2025:RJ-JD:37927-DB]

       HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                        JODHPUR
  D.B. Criminal Misc. Interim Suspension Of Sentence Application
                          (Appeal) No. 1567/2025

Kanaram S/o Shri Pusaram, Aged About 35 Years, R/o Dhunkar
Tehsil And Ps Bidasar Dist. Churu.
       (At Present Lodged In Central Jail Bikaner)
                                                                           ----Petitioner
                                       Versus
State Of Rajasthan, Through Pp
                                                                         ----Respondent


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



         HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

HON'BLE MR. JUSTICE ANUROOP SINGHI

Order

26/08/2025

1. The present interim suspension of sentence application has

been filed by the applicant under section 389 Cr.P.C. seeking

temporary suspension of sentence awarded to him by the learned

Sessions Judge, Churu (hereinafter referred to as 'trial Court')

vide order dated 11.10.2023 passed in Session Case

No.219/2018, on account of fracture of his leg.

2. Learned counsel for the appellant submits that the sentence

of the appellant-applicant was temporarily suspended by a Co-

ordinate Bench of this Court on 12.05.2025 for a period of 90

days. He further submits that the appellant is suffering from

Guillain Barre Syndrome (hereinafter referred as "GBS") and while

the appellant was being treated, he had undergone a fracture of

his leg. In these circumstances, he prays that the appellant-

[2025:RJ-JD:37927-DB] (2 of 2) [SOSA-1567/2025]

applicant may be released on temporary bail for a period of 90

days from the date of his release.

3. Learned Public Prosecutor has verified the factum of the

appellant suffering from the GBS disease and has suffered a

fracture in the jail hospital.

4. Considering all the facts and circumstances of the present

case, this Court deems it appropriate to suspend sentence

awarded to the accused appellant temporarily for a period of 90

days.

5. In view of the aforesaid, the present application seeking

interim suspension of sentence is allowed and it is ordered that

the substantive sentence passed by the learned trial court vide

judgment dated 11.10.2023 passed in Session Case No.219/2018

against the appellant-applicant - Kanaram S/o Shri Pusaram

shall remain temporarily suspended for a period of 90 days,

provided he executes a personal bond in the sum of Rs.2,00,000/-

with two sureties in the sum of Rs.1,00,000/-, to the satisfaction

of the concerned Jail Authorities. Upon furnishing of the bond and

requisite sureties, he shall be released for a period of 90 days and

shall have to surrender before the concerned jail authorities after

completion of 90 days, failing which, the jail authorities shall

report the matter to this Court.

(ANUROOP SINGHI),J (VINIT KUMAR MATHUR),J 46-Payal/-

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