Aasuram vs State Of Rajasthan (2025:Rj-Jd:779)
2025 Latest Caselaw 3866 Raj

Rajasthan High Court - Jodhpur

Aasuram vs State Of Rajasthan (2025:Rj-Jd:779) on 7 January, 2025

Author: Manoj Kumar Garg

Bench: Manoj Kumar Garg

[2025:RJ-JD:779]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
 S.B. Criminal Misc Suspension Of Sentence Application (Appeal)
                              No. 1697/2024

Aasuram S/o Shri Babulal, Aged About 25 Years, R/o Basni Saija,
Police Station Gotan, Dist. Nagaur. (Presently Lodged At Sub Jail,
Merta)
                                                                   ----Petitioner
                                    Versus
State Of Rajasthan, Through Pp
                                                                 ----Respondent


For Petitioner(s)         :     Mr. Vikram Singh Choudhary
For Respondent(s)         :     Mr. Deepak Chowdhary, GA-cum-AAG
                                assisted by Mr. K.S. Kumpawat



          HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Order

07/01/2025

Heard learned counsel for the parties.

Learned counsel for the appellant submits the accused-

appellant was on bail during trial and hearing of the appeal will

take sufficiently long time, therefore, the sentence of the

appellant may kindly be suspended.

Learned AAG 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 430 B.N.S.S. is allowed and it is ordered that the

sentences passed by the learned District & Sessions Judge, Merta

[2025:RJ-JD:779] (2 of 2) [SOSA-1697/2024]

vide judgment dated 29.11.2024 in Sessions Case No.08/2021

against the appellant-applicant - Aasuram S/o Shri Babulal shall

be suspended till final disposal of the aforesaid appeal provided he

executes a personal bond in the sum of Rs.1,00,000/- with two

sureties of Rs.50,000/- each to the satisfaction of the learned trial

Judge for his appearance in this court on 07.02.2025 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 74-Rashi/-

Powered by TCPDF (www.tcpdf.org)