Rajasthan High Court - Jaipur
Kapil Punjabi vs State Of Rajasthan Through Pp on 10 July, 2017
HIGH COURT OF JUDICATURE FOR RAJASTHAN BENCH AT
JAIPUR
S.B. Criminal Misc.4th Suspension of sentence (Interim bail
application) No.573/2017
in
S.B. Criminal Appeal No. 673 / 2015
Kapil Punjabi son of Shri Shivraj Singh, aged about 35 years, By
caste Punjabi, resident of House No.1, Jawahar Nagar, Kota,
District Kota (Rajasthan),
(Presently confined in Central Jail, Jaipur).
----Appellant
Versus
State Of Rajasthan Through Pp
----Respondent
_____________________________________________________ For Appellant(s) : Mr. Rajneesh Gupta.
For Respondent(s) : Mr. N.S. Dhakad, PP. _____________________________________________________ HON'BLE MR. JUSTICE DEEPAK MAHESHWARI Judgment / Order 10/07/2017 Heard learned counsel for both the sides on the 4 th suspension of sentence (interim bail application) moved on behalf of accused-appellant Kapil Punjabi.
Learned counsel for the appellant submits that father of the appellant, Mr. Shivraj Singh has suffered an accident. He is required to undergo dental surgery on account of the accident. It has further been averred that brother of the appellant Mr. Vipin Singh has been suffering from paralysis since July, 2014,his mother Ms. Asha Devi is also suffering from paralysis since 21.1.2016. All these facts were verified by the police during earlier interim bail applications. These is nobody in the family except (2 of 2) [CRLA-673/2015] accused appellant to lookafter his father and attend him during dental surgery.
Learned Public Prosecutor conceded that the police has verified these facts and found correct so far as the physical condition of mother Asha Devi and brother Vipin Sharma is concerned.
Learned counsel for the appellant also submits that earlier also interim bail was granted to the accused-appellant on these grounds. He has surrendered before the jail authorities on the due date. There is no chance of fleeing away of the accused-appellant.
Having considered the facts mentioned above and the documents submitted on behalf of the accused-appellant in support of the above facts, this Court feels inclined to grant this suspension of sentence application for interim bail for a period of one month. The accused-appellant is directed to furnish personal bond in the sum of Rs.40,000/- alongwith two sureties in the sum of Rs.20,000/- each to the satisfaction of the trial court with the undertaking to surrender himself before the Superintendent, Central Jail, Jaipur on 9.8.2017. In case, he fails to do so, warrant of arrest will be issued to seek his presence.
The 4th SOS (Interim Bail Application) is disposed of accordingly.
(DEEPAK MAHESHWARI)J. Rm/41