Citation : 2025 Latest Caselaw 3718 Raj
Judgement Date : 3 January, 2025
[2025:RJ-JD:295]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Misc Suspension Of Sentence Application (Appeal)
No. 1723/2024
Mohammed Juber @ Kala S/o Hakanwaj Musalman, Aged About
45 Years, R/o Rathi Khera, P.s. Tibbi Dist. Hanumangarh (At
Present Lodged In Sub Jail, Rajgarh)
----Petitioner
Versus
State Of Rajasthan, Through Pp
----Respondent
For Petitioner(s) : Mr. C.S. Kotwani
For Respondent(s) : Mr. Hanuman Prajapati, PP
HON'BLE MR. JUSTICE MANOJ KUMAR GARG
Order 03/01/2025
Heard learned counsel for the parties.
Learned counsel for the appellant submits that recovered
contraband is below commercial quantity. The accused-appellant
was on bail during the trial and hearing of the appeal will take
sufficiently long time, therefore, the sentence of the appellant may
kindly be suspended.
Learned Public Prosecutor has 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, this court is of the opinion that it is a fit case for
suspending the sentence awarded to the accused appellant.
Accordingly, the application for suspension of sentence filed
under Section 389 Cr.P.C. (430 B.N.S.S.) is allowed and it is
ordered that the sentences passed by the learned Special Judge,
NDPS Cases No.2, Rajgarh, District Churu vide judgment dated
[2025:RJ-JD:295] (2 of 2) [SOSA-1723/2024]
09.12.2024 in Sessions Case No.02/2015 against the appellant-
applicant - Mohammed Juber @ Kala S/o Hakanwaj Musalman
shall be suspended till final disposal of the aforesaid appeal
provided he executes a 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 03.02.2025
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 62-Rashi/-
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