Rajasthan High Court - Jodhpur
Vikram Kumar vs State Of Rajasthan (2025:Rj-Jd:28263) on 1 July, 2025
Author: Farjand Ali
Bench: Farjand Ali
[2025:RJ-JD:28263]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Misc Suspension Of Sentence Application (Appeal)
No. 660/2025
Vikram Kumar S/o Ramlal Gadri, Aged About 37 Years, R/o
Ranawaton Ki Chogawari Thana Gangrar Dist Chittorgarh
Rajasthan (At Present Lodged In District Jail Udaipur)
----Petitioner
Versus
State Of Rajasthan, Through Pp
----Respondent
For Petitioner(s) : Mr. Kapil Purohit
For Respondent(s) : Mr. S.S. Rathore, DyGA
HON'BLE MR. JUSTICE FARJAND ALI
Order
01/07/2025
1. The instant application for suspension of sentence has been
moved on behalf of the applicant in the matter of judgment dated
14.02.2025 passed by the learned Special Judge, NDPS Cases,
Udaipur in Sessions Case No.145/2020 whereby he was convicted
under Sections 8/18 of the NDPS Act and sentenced to suffer 12
years' R.I. along with a fine of Rs.1,20,000/- and default
sentence.
2. It is contended by the learned counsel for the appellant that
the learned trial Judge has not appreciated the correct, legal and
factual aspects of the matter and thus, reached at an erroneous
conclusion of guilt, therefore, the same is required to be
appreciated again by this court being the first appellate Court. The
appellant-applicant is in jail for last six years and hearing of the
[2025:RJ-JD:28263] (2 of 3) [SOSA-660/2025]
appeal is likely to take long time, therefore, the application for
suspension of sentence may be granted.
3. Per contra, learned public prosecutor has vehemently
opposed the prayer made by learned counsel for the accused-
applicant for releasing the appellant on application for suspension
of sentence.
4. Heard learned counsel for the parties and perused the
material available on record.
5. Considering the submission with regard to non-compliance of
mandatory provisions of the NDPS Act and the fact that the total
sentence awarded to the appellant is 12 years, out of which, he
has already served a period of more than six years, which is more
than half of the sentence and still early hearing of the appeal is
not a seeming fate, this court is of the opinion that it is a fit case
for suspending the sentence awarded to the accused-appellant.
6. Accordingly, the application for suspension of sentence filed
under Section 389 Cr.P.C. is allowed and it is ordered that the
sentence passed by learned trial court, the details of which are
provided in the first para of this order, against the appellant-
applicant named above 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.50,000/-with two
sureties of Rs.25,000/- each to the satisfaction of the learned trial
Judge for his appearance in this court on 01.08.2025 and
whenever ordered to do so till the disposal of the appeal on the
conditions indicated below:-
[2025:RJ-JD:28263] (3 of 3) [SOSA-660/2025]
1. That he 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, he
will give in writing his 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.
7. 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.
(FARJAND ALI),J
140-Pramod/-
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