Sunil Hooda vs State Of Rajasthan (2025:Rj-Jd:1489)
2025 Latest Caselaw 4003 Raj

Rajasthan High Court - Jodhpur

Sunil Hooda vs State Of Rajasthan (2025:Rj-Jd:1489) on 9 January, 2025

Author: Manoj Kumar Garg

Bench: Manoj Kumar Garg

[2025:RJ-JD:1489]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
 S.B. Criminal Misc Suspension Of Sentence Application (Appeal)
                               No. 45/2025

Sunil Hooda S/o Sawraram, Aged About 24 Years, R/o Rampura
Bas, P.s. Sadar Dist. Churu (At Present Lodged In Dist. Jail,
Bikaner)
                                                                  ----Petitioner
                                   Versus
State Of Rajasthan, Through PP
                                                                ----Respondent


For Petitioner(s)        :     Mr. Jaipal Singh
For Respondent(s)        :     Mr. Narendra Gehlot, PP assisted by
                               Mr. Omprakash Choudhary



          HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Order

09/01/2025

Heard learned counsel for the appellant and learned Public

Prosecutor. Perused the material available on record.

Upon a consideration of the arguments advanced on behalf

of the appellant and having regard to the facts and circumstances

of the case including the facts that the appellant was on bail

during the trial and hearing of the appeal is likely to take time,

therefore, this court is of the opinion that it is a fit case for

suspending the sentence awarded to the accused appellant.

Learned Public Prosecutor has opposed the prayer made by

the counsel for the appellant.

Accordingly, the application for suspension of sentence filed

under Section 430 B.N.S.S. is allowed and it is ordered that the

sentence passed by learned Additional Sessions Judge, Churu,

[2025:RJ-JD:1489] (2 of 2) [SOSA-45/2025]

vide judgment dated 19.12.2024 in Sessions Case No.210/2018

against the appellant-applicant- Sunil Hooda S/o Sawraram, shall

remain suspended till final disposal of the aforesaid appeal and he

shall be released on bail, 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 13.02.2025 and whenever ordered to do so till the

disposal of the appeal on the conditions indicated below:-

1. That she will appear before the trial Court in the month of January of every year till the appeal is decided.

2. That if the applicant changes the place of residence, she will give in writing her changed address to the trial Court as well as to the counsel in the High Court.

3. Similarly, if the sureties change their address, 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 in a separate file. Such file be registered as

Criminal Misc. Case related to original case in which the accused-

applicant was 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 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 190-GKaviya/-

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