Puniya @ Punni vs State Of Rajasthan ...
2025 Latest Caselaw 13991 Raj

Rajasthan High Court - Jodhpur

Puniya @ Punni vs State Of Rajasthan ... on 8 October, 2025

Author: Dinesh Mehta

Bench: Dinesh Mehta

[2025:RJ-JD:44075-DB]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                         JODHPUR
     D.B. Criminal Misc Suspension Of Sentence Application (Appeal)
                                  No. 1876/2025
                                           IN
                   D.B. Criminal Appeal No.143/2022
 Puniya @ Punni S/o Pemji Kalasuwa Meena, aged about 23
 Years, R/o Dhani Dhundha, Dovera Police Station, District
 Dungarpur (Raj). (Presently Lodged In Central Jail, Udaipur).
                                                                      ----Petitioner
                                       Versus
 State Of Rajasthan, Through PP
                                                                    ----Respondent


For Petitioner(s)            :     Mr. Dinesh Vishnoi for
                                   Mr. JVS Deora
For Respondent(s)            :     Mr. Kuldeep Singh Kumpawat, AAAG


               HON'BLE MR. JUSTICE DINESH MEHTA

HON'BLE MRS. JUSTICE SANGEETA SHARMA Order 08/10/2025

1. The present interim suspension of sentence application has

been filed by the applicant under section 430 of the Bhartiya

Nagrik Suraksha Sanhita seeking temporary suspension of

sentence awarded to him by the learned Additional Sessions

Judge, Sagwara, District Dungarpur (hereinafter referred to as

'trial Court') vide order dated 27.08.2022 passed in Session Case

No. 8/2020, on account of death of his father Pemji Kalasuwa

Meena (Premji), who has passed away on 30.09.2025.

2. Learned counsel for the applicant submitted that the

applicant be granted temporary bail so that he can spend some

time with his family and pay condolence and observe the rituals.

(Uploaded on 08/10/2025 at 06:59:50 PM)

[2025:RJ-JD:44075-DB] (2 of 2) [SOSA-1876/2025]

3. Learned Public Prosecutor opposed the applicant's request

while submitting that the applicant has two brothers who can well

take care of social rituals.

4. Having heard learned counsel for the parties and considering

that the applicant's father has passed away, in the interest of

justice, we deem it appropriate to allow the instant application for

temporary bail.

5. In view of the aforesaid, the present application seeking

interim suspension of sentence is allowed and it is ordered that

the substantive sentence passed by the learned trial court vide

judgment dated 27.08.2022 passed in Session Case No. 8/2020

against the applicant - Puniya @ Punni S/o Pemji Kalasuwa

Meena, shall remain temporarily suspended for a period of four

days commencing from 11:00 a.m. on 10.10.2025 to 06:00 p.m.

on 14.10.2025, provided he executes a personal bond in the sum

of Rs.50,000/- with one sureties of his relative in the sum of

Rs.25,000/-, to the satisfaction of the concerned Jail Authorities.

Upon furnishing of the bond and requisite sureties, he shall be

released at 11:00 a.m. on 10.10.2025 and shall have to surrender

on or before the concerned jail authorities at 06:00 p.m. on

14.10.2025, failing which, the jail authorities shall report the

matter to this Court.

6. The present interim suspension of sentence application

stands disposed of.

                                    (SANGEETA SHARMA),J                                          (DINESH MEHTA),J
                                     150-amit/-




                                                            (Uploaded on 08/10/2025 at 06:59:50 PM)




Powered by TCPDF (www.tcpdf.org)