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Arvind vs State Of Rajasthan
2025 Latest Caselaw 13666 Raj

Citation : 2025 Latest Caselaw 13666 Raj
Judgement Date : 24 September, 2025

Rajasthan High Court - Jodhpur

Arvind vs State Of Rajasthan on 24 September, 2025

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
               S.B. Criminal Appeal (Sb) No. 2263/2025

1.        Arvind S/o Shri Sarjeet, Aged About 25 Years, R/o Dhani
          Lal Khan, Tehsil Rawatsar, District Hanumangarh.
          (Lodged In Nohar Jail, Dist. Hanumangarh)
2.        Vinod Kumar S/o Shri Indraj, Aged About 31 Years, R/o
          Dhani Lal Khan, Tehsil Rawatsar, District Hanumangarh.
          (Lodged In Nohar Jail, Dist. Hanumangarh)
                                                                    ----Appellants
                                      Versus
State Of Rajasthan, Through PP
                                                                   ----Respondent


For Appellant(s)            :     Mr. Bheem Raj
For Respondent(s)           :     Mr. Narendra Gehlot, PP
                                  Mr. OP Choudhary


               HON'BLE MR. JUSTICE SANDEEP SHAH

Order 24/09/2025

IN S.B. Criminal Appeal No.2263/2025:-

1. Admit.

2. Call for the record.

IN S.B. Criminal Misc Suspension Of Sentence Application

(Appeal) No. 1780/2025 :-

1. Heard learned counsel for the appellants-applicants as well

as learned Public Prosecutor and perused the material available on

record.

2. Learned counsel for the appellants-applicants submits that

the quantity of narcotic substance recovered was below

commercial quantity. He further raises the ground regarding the

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

He further submits that there are no criminal antecedents and the

(Uploaded on 24/09/2025 at 03:18:08 PM)

(2 of 3) [CRLAS-2263/2025]

appellants-applicants were on bail during the course of trial. He

asserts that the conviction imposed is 3 years rigorous

imprisonment on Arvind and 6 months rigorous imprisonment on

Vinod Kumar only. He thus prays for allowing of application for

suspension of sentence.

3. Per contra, the learned Public Prosecutor opposes the

application for suspension of sentence and submits that the

learned trial Court has considered each and every aspect of the

matter and after compliance of provisions of the NDPS Act, 1985,

the conviction order has been passed, and therefore, the accused-

appellants are not entitled for any indulgence whatsoever.

4. Upon consideration of the arguments advanced on behalf of

the appellants-applicants and having regard to the facts and

circumstances of the case, including the facts that the recovered

contraband is below commercial quantity, there are no criminal

antecedents, the conviction imposed is 3 years rigorous

imprisonment on appellant No.1 and 6 months rigorous

imprisonment on appellant No.2, the appellants-applicants were

on bail during the course of trial and the chances of hearing of the

present appeal in near future being bleak, this Court is of the

opinion that it is a fit case for suspending the sentence awarded to

the accused-appellants.

5. Accordingly, the applications for suspension of sentence filed

under Section 430 BNSS (Old Provision Section 389 of Cr.P.C.) are

allowed and it is ordered that the sentence passed by the learned

Learned Special Judge, NDPS Act Cases, Nohar, District

Hanumangarh, vide judgment dated 10.09.2025 in Sessions Case

No. 45/2021, against the appellants-applicants Arvind S/o Shri

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(3 of 3) [CRLAS-2263/2025]

Sarjeet & Vinod Kumar S/o Shri Indraj shall remain

suspended till final disposal of the aforesaid appeal and they shall

be released on bail, provided each of them execute 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 their

appearance in this court on 27.10.2025 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 accused-applicant(s) in a separate file. Such file be registered

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

accused-applicant(s) was/were tried and convicted. A copy of this

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

Misc. 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 accused-applicant(s) does/do 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 40-charul/-

(Uploaded on 24/09/2025 at 03:18:08 PM)

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