Rajasthan High Court - Jaipur
Prashant Sharma Son Of Late Shri Bhagwan ... vs State Of Rajasthan on 22 February, 2023
Author: Farjand Ali
Bench: Farjand Ali
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Criminal Misc. Suspension of Sentence Application No.
113/2023
In
S.B. Criminal Appeal No. 86/2023
Prashant Sharma Son Of Late Shri Bhagwan Sahai Sharma, Aged
About 25 Years, Resident Of Sher Singh Rajwas, Police Station
Lawan District Dausa (Rajasthan) (At Present In Central Jail,
Jaipur)
----Appellant
Versus
State Of Rajasthan, Through Public Prosecutor
----Respondent For Appellant(s) : Mr. Manoj Kumar Sharma, Brother-in-
law of the appellant For Respondent(s) : Mr. Riyasat Ali, PP HON'BLE MR. JUSTICE FARJAND ALI Order 22/02/2023 Lawyers are abstaining from making appearance before this Court.
An application has been preferred by the appellant seeking temporary suspension of sentence on the ground that the mother of the appellant has passed away on 20.02.2023 and her cremation was done on the same day. The appellant being her son would require to perform rituals and other customary rites.
Learned counsel for the State has verified the fact of death of mother of the appellant.
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(2 of 2) [SOSA-113/2023] Considering the submission and fact, on humanitarian ground, the application for temporary suspension is allowed for a period of twenty days from the date of his actual release provided he executes a personal bond in the sum of Rs.50,000/-with two sureties of Rs.25,000/- each to the satisfaction of the learned trial Judge. On the 21st day, he shall surrender before the concerned Superintendent of Jail.
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