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Jasvindra Singh vs State Of Rajasthan
2025 Latest Caselaw 13012 Raj

Citation : 2025 Latest Caselaw 13012 Raj
Judgement Date : 11 September, 2025

Rajasthan High Court - Jodhpur

Jasvindra Singh vs State Of Rajasthan on 11 September, 2025

     HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                      JODHPUR
              S.B. Criminal Appeal (Sb) No. 2166/2025

Jasvindra Singh S/o Makhan Singh, Aged About 445 Years,
Resident Of Mallan Police Station Kotbhai Tehsil Gidarwah District
Muktsar Punjab (At Present Lodged In District Jail Hanumangarh)
                                                                  ----Appellant
                                   Versus
State Of Rajasthan, Through PP
                                                                ----Respondent


For Appellant(s)         :     Mr. Ramawatar Singh Choudhary
For Respondent(s)        :     Mr. Narendra Gehlot, PP
                               Mr. Omprakash Choudhary



              HON'BLE MR. JUSTICE SANDEEP SHAH

Order

11/09/2025

IN S.B. Criminal Appeal (SB) No.2166/2025:-

1. Admit.

2. Call for the record.

IN S.B. Criminal Misc. Bail Application for Suspension of

Sentence No.1673/2025:-

1. Heard learned counsel for the appellant-applicant as well as

learned Public Prosecutor and perused the material available on

record.

2. Learned counsel for the appellant-applicant submits that the

appellant-applicant has been convicted for the offences under

Section 8/15(B) of the NDPS Act, 1985. He submits that the

narcotic substance recovered from the appellant-applicant is below

commercial quantity and that the learned Trial Court has convicted

the appellant-applicant under Section 8/15(B) of the NDPS Act,

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1985 for rigorous imprisonment for a period of three years' only.

He further submits that the appellant-applicant was on bail during

the course of trial and has not misused the liberty granted by the

Court and that the recovery has been undertaken without

complying with the mandatory provisions of the NDPS Act, 1985.

He submits that there is no chance of hearing of the appeal in

near future. He also submits that there are no criminal

antecedents attributable to the appellant-applicant. In these

circumstances, he prays that the appellant-applicant may be

released on bail by allowing suspension of sentence application.

3. Per Contra, Learned Public Prosecutor opposes the

application for suspension of sentence and submits that there is

compliance of all the mandatory provisions of the NDPS Act, 1985

and the recovery has been effected from the appellant-applicant,

the learned trial Court has passed the conviction against the

appellant-applicant after dealing with each and every aspect of the

case and, therefore, the suspension of sentence application in

question deserves to be dismissed.

4. Upon consideration of the arguments advanced on behalf of

both the sides and having regard to the facts and circumstances of

the case including the fact that there are no criminal antecedents

attributable to the appellant-applicant, recovery of narcotic

substance is of below commercial quantity, the punishment

imposed upon the appellant-applicant is only three years' rigorous

imprisonment, there are arguable points with regard to non-

compliance of the provisions of the N.D.P.S. Act, 1985, the

appellant-applicant was on bail during the course of trial, and the

chances of hearing of appeal in near future being bleak, this Court

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is of the opinion that it is a fit case for suspending the sentence

awarded to the accused appellant-applicant.

5. Accordingly, the application for suspension of sentence filed

under Section 430 BNSS is allowed and it is ordered that the

sentence passed by the learned Special Judge, N.D.P.S. Cases,

Rawatsar, District Hanumangarh, vide judgment dated 30.08.2025

in Sessions Case No.12/2025 (Old Sessions Case No.30/2018),

against the appellant-applicant Jasvindra Singh S/o Makhan

Singh, 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.1,00,000/- with two sureties of

Rs.50,000/- each to the satisfaction of the learned trial Judge for

his appearance in this court on 13.10.2025 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.

6. The learned trial Court shall keep the record of attendance of

the appellant-applicant in a separate file. Such file be registered

as Criminal Misc. Case related to original case in which the

appellant-applicant was tried and convicted. A copy of this order

shall also be placed in that file for ready reference. Criminal Misc.

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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 appellant-applicant does not appear before the trial court, the

learned trial Judge shall report the matter to the High Court for

cancellation of bail.

(SANDEEP SHAH),J 6-devrajP/-

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