Rajasthan High Court - Jodhpur
Khan Bahadur vs State Of Rajasthan ... on 26 August, 2025
Author: Manoj Kumar Garg
Bench: Manoj Kumar Garg
[2025:RJ-JD:37952-DB]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
D.B. Criminal Misc Suspension Of Sentence Application (Appeal)
No. 1506/2025
Khan Bahadur S/o Meer Mohammad, Aged About 55 Years, R/o
Holi Chowk, Prithviganj, District Banswara, Rajasthan. (At
Present Lodged In Central Jail, Udaipur)
----Petitioner
Versus
State Of Rajasthan, Through Public Prosecutor
----Respondent
For Petitioner(s) : Mr. Tej Singh Badgujar
For Respondent(s) : Mr. Vikram Singh Rajpurohit, PP
Mr. Rahul Rajpurohit for complainant
HON'BLE MR. JUSTICE MANOJ KUMAR GARG
HON'BLE MR. JUSTICE RAVI CHIRANIA
Order
26/08/2025
The instant application for temporary suspension of sentence
has been filed by the appellant-applicant on the ground of the
marriage of his son.
Learned counsel for the appellant-applicant submits that the
marriage of petitioner's son is going to be solmenized on
14.09.2025 and presence of petitioner is very much essential
during marriage rituals. In these circumstances, the appellant-
applicant may be granted temporary bail for a period of 60 days.
Learned Public Prosecutor has also verified the fact regarding
marriage of son of the appellant-applicant.
[2025:RJ-JD:37952-DB] (2 of 3) [SOSA-1506/2025]
We have heard learned counsel for the appellant-applicant as
well as learned Public Prosecutor and learned counsel for the
complainant 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 appellant-applicant's
son is going to be solmenized on 14.09.2025, therefore, we deem
it just and proper to release the appellant-applicant on interim bail
from 10.09.2025 to 20.09.2025.
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 Additional
Sessions Judge (Fast Track), Banswara vide judgment dated
07.11.2006 in Special Sessions Case No.43/2006 against the
appellant-applicant - Khan Bahadur S/o Meer Mohammad shall
remain temporarily suspended and he shall be released on
temporary bail from 10.09.2025 to 20.09.2025, 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.2,00,000/- with two sound
and solvent sureties in the sum of Rs.1,00,000/- (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 appellant-
applicant fails to surrender before the concerned Jail after period
[2025:RJ-JD:37952-DB] (3 of 3) [SOSA-1506/2025]
of interim bail, the demand draft so deposited by the appellant-
applicant shall be forfeited.
Let this criminal bail be listed on 25.09.2025, on which date,
learned Public Prosecutor shall be required to submit the
compliance of the order whether appellant-applicant has
surrendered or not.
(RAVI CHIRANIA),J (MANOJ KUMAR GARG),J
72-Rashi/-
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