Sonu @ Sandeep vs State Of Rajasthan (2025:Rj-Jd:12041)
2025 Latest Caselaw 8226 Raj

Rajasthan High Court - Jodhpur

Sonu @ Sandeep vs State Of Rajasthan (2025:Rj-Jd:12041) on 4 March, 2025

Author: Manoj Kumar Garg

Bench: Manoj Kumar Garg

[2025:RJ-JD:12041]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
 S.B. Criminal Misc Suspension Of Sentence Application (Appeal)
                               No. 440/2025

Sonu @ Sandeep S/o Late Shri Indrajeet Singh, Aged About 35
Years, R/o House No. 2/217, Housing Board Hanumangarh,
Presently House No. 36, Nehra Nagar, Sriganganagar. (At Present
Lodged At Sriganganagar Jail)
                                                                   ----Petitioner
                                    Versus
State Of Rajasthan, Through Pp
                                                                 ----Respondent


For Petitioner(s)         :     Mr. Navneet Poonia
For Respondent(s)         :     Mr. Deepak Choudhary, AAG assisted
                                by Mr. KS Kumpawat



          HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Order

04/03/2025

Heard learned counsel for the appellant and learned AAG on

application for temporary suspension of sentence.

The instant application for temporary suspension of sentence

has been moved on behalf of the appellant who is in custody in

the case at hand. The temporary bail has been moved on the

ground that the appellant's father has expired on 03.03.2025 and

the presence of the appellant is very much essential to perform

the last rites of his father. Therefore, the sentence of the appellant

may be temporarily suspended and he may be released on bail for

a period of one month.

Counsel for the appellant assures this Court that the

appellant shall positively surrender in the concerned Jail on the

date given by the concerned Superintendent for surrender.

[2025:RJ-JD:12041] (2 of 2) [SOSA-440/2025]

Learned AAG has opposed the application.

In view of the assurance given by the counsel for the

appellant and taking into consideration the fact that the

appellant's father has expired on 03.03.2025, this Court is of the

opinion that the sentence awarded to the appellant can be

temporarily suspended and he deserves to be enlarged on bail for

a period of twenty days from the date of his release for performing

the last rites of his father.

Consequently, the application for temporary suspension of

sentence filed under Section 430 of BNSS is allowed and it is

ordered that the sentence passed by the learned Special Judge,

NDPS Cases, Sriganganagar, vide judgment dated 23.01.2025 in

Session Case No.36/2019 (CIS NO.36/2019) against the

appellant-applicant Sonu @ Sandeep S/o Late Shri Indrajeet

Singh, shall remain temporarily suspended and he shall be

released on bail for a period of twenty days from the date of his

release; 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 court. The concerned

Superintendent of Jail shall give the date of surrender to the

appellant as per the date on which he is released from custody.

Let this application for temporary suspension of sentence be

again listed on 21.04.2025, and on that date, learned AAG and

learned counsel for the appellant shall be required to submit the

compliance of this order.

(MANOJ KUMAR GARG),J 177-MS/-

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