Puranlal vs State Of Rajasthan (2025:Rj-Jd:2954)
2025 Latest Caselaw 4768 Raj

Rajasthan High Court - Jodhpur

Puranlal vs State Of Rajasthan (2025:Rj-Jd:2954) on 16 January, 2025

Author: Manoj Kumar Garg

Bench: Manoj Kumar Garg

[2025:RJ-JD:2954]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
 S.B. Criminal Misc Suspension Of Sentence Application (Appeal)
                              No. 540/2024

Puranlal S/o Mangtaram, Aged About 32 Years, R/o Dablibas
Molavi, P.s. Sadar Hanumangarh (At Present Confined In Dist.
Jail Hanumangarh)
                                                                  ----Petitioner
                                   Versus
State Of Rajasthan, Through Pp
                                                                ----Respondent


For Petitioner(s)        :     Mr. Anil Bidan Halu
For Respondent(s)        :     Mr. K.S. Kumpawat, assistant to
                               Mr. Deepak Chowdhary, GA-cum-AAG



          HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Order

16/01/2025

Heard learned counsel for the parties.

Learned counsel for the appellant submits that the sentence

of similar situated co-accused Kurban Kha has already been

suspended by co-ordinate Bench of this Court and the case of

present petitioner is not distinguishable. The hearing of the appeal

will take sufficiently long time, therefore, the sentence of the

appellant may kindly be suspended.

Learned Addl. G.A. 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.

[2025:RJ-JD:2954] (2 of 3) [SOSA-540/2024]

Accordingly, the application for suspension of sentence filed

under Section 389 Cr.P.C. is allowed and it is ordered that the

sentences passed by the learned Sessions Judge, Special Court,

Narcotics Drugs & Psychotrophic Substance Act Cases,

Hanumangarh vide judgment dated 30.03.2024 in Sessions Case

No.39/2019 against the appellant-applicant - Puranlal S/o

Mangtaram 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 17.02.2025 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

[2025:RJ-JD:2954] (3 of 3) [SOSA-540/2024]

court, the learned trial Judge shall report the matter to the High

Court for cancellation of bail.

(MANOJ KUMAR GARG),J 62-Rashi/-

Powered by TCPDF (www.tcpdf.org)