Govind Mali vs Uoi (2025:Rj-Jd:13527)
2025 Latest Caselaw 8676 Raj

Rajasthan High Court - Jodhpur

Govind Mali vs Uoi (2025:Rj-Jd:13527) on 11 March, 2025

Author: Manoj Kumar Garg

Bench: Manoj Kumar Garg

[2025:RJ-JD:13527]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
 S.B. Criminal Misc Suspension Of Sentence Application (Appeal)
                               No. 427/2025

Govind Mali S/o Mangi Lal Mali, Aged About 21 Years, R/o
Bhimnagar, Tehsil Panchapahar, District Jhalawar. (At Present
Lodged In Central Jail Bikaner).
                                                                   ----Petitioner
                                    Versus
Uoi, Through Ncb
                                                                 ----Respondent


For Petitioner(s)         :     Mr. Ramniwas Bishnoi
For Respondent(s)         :     Mr. M.R. Pareek, Spl. P.P. for NCB



          HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Order

11/03/2025

This present interim suspension of sentence application has

been preferred on behalf of the appellant with a prayer for interim

suspension of sentence and for releasing him on interim bail on

the ground of ailment of petitioner and requires treatment,

therefore, the petitioner appellant may be released on interim bail

for a period of two months.

Learned Special Public Prosecutor has verified the fact about

the ailment of the appellant.

The allegation against the appellant is of offence punishable

under Sections 25 & 29 of NDPS Act.

Learned counsel for the appellant has prayed that the

appellant is suffering from heard disease and he remained admit

in the PBM Hospital for quite some time and now the treatement is

going on and the necessary treatment is advised by the Doctors,

[2025:RJ-JD:13527] (2 of 2) [SOSA-427/2025]

therefore, his sentence may be suspended and he may be

released on interim bail.

Having regard to the overall facts and circumstances of the

case particularly, keeping in view the fact that the appellant is

suffering from heard disease and the treatment is required,

therefore, this application for interim suspension of sentence is

allowed and it is directed that sentence of the appellant awarded

by the learned Special Judge, NDPS Cases, Hanumangarh, in

Session Case No.36/2018 vide judgment dated 18.11.2019 shall

remain suspended temporarily and the appellant - Govind Mali S/o

Mangi Lal Mali, shall be released on interim bail for a period of

twenty days from the date of his actual release, subject to the

condition that he shall deposit a demand draft of Rs.1,00,000/- of

a nationalized bank executed in favour of the trial court and also

furnishes a personal bond of Rs.2,00,000/- with one sound and

solvent surety of Rs.1,00,000/- to the satisfaction of the trial

court.

If the appellant surrenders before the concerned jail

authorities as directed above, the trial court shall return the

demand draft of Rs.1,00,000/-, if so deposited with the trial court.

List for compliance before this Court on 04.04.2025 to

ensure compliance after return of appellant to judicial custody.

(MANOJ KUMAR GARG),J 196-Ishan/-

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