Gopal @ Ramgopal vs State Of Rajasthan ...
2025 Latest Caselaw 16732 Raj

Rajasthan High Court - Jodhpur

Gopal @ Ramgopal vs State Of Rajasthan ... on 4 December, 2025

Bench: Vinit Kumar Mathur, Anand Sharma

[2025:RJ-JD:52420-DB]

         HIGH COURT OF JUDICATURE FOR RAJASTHAN
                       AT JODHPUR.
      D.B. Criminal Misc. Temporary Suspension Of Sentence
                 Application (Appeal) No. 2158/2025

Gopal @ Ramgopal S/o Gangaram, Aged About 31 Years, R/o
Village Sadu Chhoti, Police Station Sandwa, District Churu
(Presently Lodged At Central Jail, Bikaner)
                                                                      ----Petitioner
                                       Versus
State Of Rajasthan, Through Pp
                                                                    ----Respondent


For Petitioner(s)            :     Mr. Navneet Poonia.
For Respondent(s)            :     Mr. Shrawan Singh Rathore, PP



         HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

HON'BLE MR. JUSTICE ANAND SHARMA

Order

04/12/2025

1. The present interim suspension of sentence application has

been filed by the applicant under section 430 of the Bhartiya

Nagrik Suraksha Sanhita (389 of Cr.PC) seeking interim

suspension of sentence awarded to him by learned Additional

Sessions Judge, Sujangarh District Churu (hereinafter referred to

as 'trial Court') vide order dated 30.08.2024 passed in Session

Case No.9/2009.

2. Learned counsel for the applicant submits that the mother of

the applicant is suffering from some problem in her Spinal Cord

M L4 or L5 M and therefore, she needs to be treated at a higher

center. It is contended that there is nobody in the family except

the applicant to take care of well being of his mother. He,

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[2025:RJ-JD:52420-DB] (2 of 3) [SOSA-2158/2025]

therefore, prays that the sentence awarded to the applicant may

be suspended for a period of 30 days.

3. Learned Public Prosecutor has got verification of the

statement made by learned counsel for the applicant regarding

illness of his mother. In this regard, a report dated 25.11.2025

received from the investigating agency verifying the fact regarding

ailment of applicant's mother has also been produced before us.

The same is taken on record.

4. Having heard learned counsel for the parties, we are of the

view that the presence of the applicant is necessary for taking

care and treatment of his ailing mother.

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 30.08.2024 passed in Session Case No.9/2009

against the applicant -Gopal @ Ramgopal S/o Gangaram shall

remain temporarily suspended for a period of 30 days from the

date of his actual release provided he executes a personal bond in

the sum of Rs.1,00,000/- (Rupees One Lakh Only) with two

sureties in the sum of Rs.50,000/-(Rupees Fifty Thousand only)

each to the satisfaction of the concerned Jail Superintendent on

usual conditions. He shall surrender back before the concerned Jail

Superintendent after completion of 30 days from the date of his

actual release. The concerned Jail Superintendent shall give a date

of his surrender.

6. Let this application seeking interim suspension of sentence be

again listed on 06.01.2026, and on that date, learned Public

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[2025:RJ-JD:52420-DB] (3 of 3) [SOSA-2158/2025]

Prosecutor and learned counsel for the petitioner shall submit the

compliance of this order.

                                   (ANAND SHARMA),J                                   (VINIT KUMAR MATHUR),J
                                    60-AnilSingh/-




                                                            (Uploaded on 04/12/2025 at 04:49:00 PM)




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