Rajasthan High Court - Jodhpur
Jarneil Singh vs State on 29 July, 2021
Author: Pushpendra Singh Bhati
Bench: Pushpendra Singh Bhati
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Misc Suspension Of Sentence Application (Appeal)
No. 371/2021
Pargat S/o Mahgaram Harijan, Aged About 40 Years, R/o
Bhattiya Wali Basti, Firojpur Thana Kotwali Firojpur, Dist.
Firojpur, Punjab (Presently Lodged At Central Jail, Udaipur).
----Petitioner
Versus
State Of Rajasthan, Through Pp
----Respondent
Connected With
S.B. Criminal Misc Suspension Of Sentence Application (Appeal)
No. 1133/2018
Pargat S/o Mahagaram Harijan, Aged About 37 Years, R/o
Bhattiya Wali Basti, Firozpur, Thana Kotwali Firozpur, (Presently
In Judicial Custody At Central Jail, Udaipur)
----Petitioner
Versus
State, Through Pp
----Respondent
S.B. Criminal Misc Suspension Of Sentence Application (Appeal)
No. 625/2020
Jarneil Singh S/o Sulakhan Harijan, Aged About 35 Years, R/o
Sodinagar, Thana Dhalkhurd, Dist. Firozpur, Punjab (Presently In
Judicial Custody At Central Jail, Udaipur).
----Petitioner
Versus
State, Through P.p.
----Respondent
S.B. Criminal Misc Suspension Of Sentence Application (Appeal)
No. 871/2020
Sukhvendra S/o Hasta Harijan, Aged About 36 Years, R/o
Sudhsinghwala, P.s. Kulgadi, Dist. Ferojpur (Punjab) (Presently
Lodged At Central Jail, Udaipur).
----Petitioner
Versus
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(2 of 4) [SOSA-371/2021]
State Of Rajasthan, Through Pp
----Respondent
S.B. Criminal Misc Suspension Of Sentence Application (Appeal)
No. 230/2021
Jarneil Singh S/o Sulkhan Harijan, Aged About 35 Years, R/o
Sodi Nagar Thana Dhalkhurd, District Firozpur. (At Present
Lodged In Central Jail, Udaipur).
----Petitioner
Versus
State Of Rajasthan-State, Through P.p.
----Respondent
S.B. Criminal Misc Suspension Of Sentence Application (Appeal)
No. 355/2021
Sukhvendra S/o Hasta Harijan, Aged About 36 Years,
Sudhsinghwala, P.s. Kulgadi, District Ferojpur (Punjab).
(Presently Lodged At Central Jail, Udaipur).
----Petitioner
Versus
State Of Rajasthan, Through P.p.
----Respondent
For Petitioner(s) : Mr. Mangi Lal Bishnoi
Mr. RS Gill
Mr. Abhishek Charan
For Respondent(s) : Mr. Farzand Ali, GA-cum-AAG with
Mr. AR Choudhary, PP
HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI
Order 29/07/2021 S.B. Criminal Misc Suspension Of Sentence Application (Appeal) No. 371/2021 (Pargat Vs. State of Rajasthan) :-
In wake of second surge in the COVID-19 cases, abundant caution is being maintained, while hearing the matters in Court, for the safety of all concerned.
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(3 of 4) [SOSA-371/2021] Counsel for the appellant does not want to press the interim bail application.
The interim bail application, thus, is dismissed as not pressed.
S.B. Criminal Misc Suspension Of Sentence Application (Appeal) No. 1133/2018 (Pargat Vs. State) :-
In wake of second surge in the COVID-19 cases, abundant caution is being maintained, while hearing the matters in Court, for the safety of all concerned.
List after four weeks.
S.B. Criminal Misc Suspension Of Sentence Application (Appeal) No. 625/2020 (Jarneil Singh Vs. State) :-
In wake of second surge in the COVID-19 cases, abundant caution is being maintained, while hearing the matters in Court, for the safety of all concerned.
List after four weeks.
S.B. Criminal Misc Suspension Of Sentence Application (Appeal) No. 871/2020 (Sukhvendra Vs. State of Rajasthan) :-
In wake of second surge in the COVID-19 cases, abundant caution is being maintained, while hearing the matters in Court, for the safety of all concerned.
The report of appellant's wife indicates sleep disturbance and the treating doctor submits that she is not on any kind of medication.
No case for granting interim bail is made out. The interim bail application is dismissed. (Downloaded on 30/07/2021 at 08:50:48 PM)
(4 of 4) [SOSA-371/2021] S.B. Criminal Misc Suspension Of Sentence Application (Appeal) No. 230/2021 (Jarneil Singh Vs. State of Rajasthan) :-
In wake of second surge in the COVID-19 cases, abundant caution is being maintained, while hearing the matters in Court, for the safety of all concerned.
The medical report produced by learned PP indicates that self-medication is going on.
No case for granting interim bail is made out. The interim bail application is dismissed. S.B. Criminal Misc Suspension Of Sentence Application (Appeal) No. 355/2021 (Sukhvendra Vs. State of Rajasthan) :-
In wake of second surge in the COVID-19 cases, abundant caution is being maintained, while hearing the matters in Court, for the safety of all concerned.
List after four weeks.
(DR.PUSHPENDRA SINGH BHATI),J.
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