Heera Das vs State (2025:Rj-Jd:41758-Db)
2025 Latest Caselaw 13432 Raj

Rajasthan High Court - Jodhpur

Heera Das vs State (2025:Rj-Jd:41758-Db) on 18 September, 2025

Author: Manoj Kumar Garg

Bench: Manoj Kumar Garg

[2025:RJ-JD:41758-DB]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                  D.B. Criminal Appeal No. 817/2013

Heera Das S/o Shri Ram Bairwa, R/o Mahendragarh, P.S. Karoi,
District Bhilwara
                                                                      ----Appellant
                                       Versus
State of Rajasthan
                                                                    ----Respondent


For Appellant(s)             :     Mr. Mahesh Bishnoi
                                   Mr. Kuldeep Bishnoi
For Respondent(s)            :     Mr. Vikram Singh Rajpurohit, PP



          HON'BLE MR. JUSTICE MANOJ KUMAR GARG

HON'BLE MR. JUSTICE RAVI CHIRANIA

Order

18/09/2025

The present criminal jail appeal has been filed by the

appellant against the judgment dated 17.07.2013 passed by

learned Additional Sessions Judge (Women Atrocities Cases),

Bhilwara by which the learned trial court convicted and sentenced

the appellant as under :-

Offence                                               Sentence

342 IPC                     One year simple imprisonment
363 IPC                     Five years rigorous imprisonment with

Rs.5000/- fine. In default of payment of fine, to undergo six month SI 366 IPC Seven years rigorous imprisonment with Rs.5000/- fine. In default of payment of fine, to undergo six month SI 376(2)(f) IPC Life imprisonment alongwith fine of Rs.10,000/-. In default of fine, to undergo one year SI

Learned counsel for the appellant submits that the appellant

has served the sentence of 16 years 05 months and 01 day

(Uploaded on 19/09/2025 at 03:49:38 PM)

[2025:RJ-JD:41758-DB] (2 of 2) [CRLA-817/2013]

imprisonment with remission and thereafter, the State Level Parole

committee in its meeting dated 28.03.2023 directed the appellant

to be released on permanent parole on furnishing personal bond

and surety in the sum of Rs.50,000/- each. However, the

appellant being a poor person could not furnish the surety bonds.

Therefore, he filed a writ petition before this Court being D.B.

Criminal Writ Petition No. 711/2023 and the Division Bench of this

Court ordered to release the appellant on personal bond only.

Accordingly, the appellant was released on permanent parole

29.05.2023. Learned counsel submits that since the appellant has

already been released on permanent parole, therefore, he does

not want to argue the appeal on merits and the appeal may be

disposed of in the light of aforesaid fact.

Learned Public Prosecutor does not dispute the fact that the

appellant has already been released on permanent parole after

serving out sentence of 16 years 05 months and 01 day.

Since the appellant has already been released on permanent

parole and counsel for the appellant does not press the appeal on

merits, therefore, no orders are required to be passed in the

present appeal and same is hereby dismissed.

Record of the trial court be sent back forthwith.

(RAVI CHIRANIA),J (MANOJ KUMAR GARG),J

73-BJSH/-

(Uploaded on 19/09/2025 at 03:49:38 PM)

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