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Surendra Singh vs State Of Rajasthan
2025 Latest Caselaw 6113 Raj

Citation : 2025 Latest Caselaw 6113 Raj
Judgement Date : 11 August, 2025

Rajasthan High Court - Jodhpur

Surendra Singh vs State Of Rajasthan on 11 August, 2025

     HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                      JODHPUR
              S.B. Criminal Appeal (Sb) No. 1976/2025

Surendra Singh S/o Vijay Singh Chouhan, Aged About 61 Years,
R/o Noliyawada, Police Station Chitari, District Dungarpur, The
Then Head Constable No. 1078, Police Station Goverdhan Vilas,
District Udaipur, Rajasthan.
                                                                  ----Appellant
                                   Versus
State of Rajasthan, Through the Public Prosecutor.
                                                                ----Respondent


For Appellant(s)         :     Mr. Abhimanyu Singh Ranawat
For Respondent(s)        :     Mr. Surendra Bishnoi, PP



              HON'BLE MR. JUSTICE SANDEEP SHAH

Order

11/08/2025

IN S.B. Criminal Appeal (Sb) No. 1976/2025:-

1. Admit.

2. Call for the record.

IN S.B. Criminal Misc. Suspension of Sentence Application

No.1495/2025:-

1. Heard learned counsel for the appellant-applicant as well as

learned Public Prosecutor and perused the material available on

record.

2. Learned counsel for the appellant-applicant submits that the

appellant-applicant has been convicted for the offences under

Sections 7, 13(1)(d)/13(2) of the Prevention of Corruption Act,

1988. Learned counsel for the appellant-applicant submits that

there is an allegation of demand and acceptance of around

Rs.800/- by the appellant-applicant while he was posted as a Head

(2 of 3) [CRLAS-1976/2025]

Constable. He further submits that the sentence imposed has

already been suspended by the learned Trial Court as the

punishment imposed is a sentence of imprisonment for a period of

one year. He also submits that the recovery has not been proved

by the prosecution and that the appeal raises various arguable

points. He further submits that the appellant-applicant was on bail

during the trial and there is no chance of hearing of the appeal in

near future. In these circumstances, it is prayed that the

appellant-applicant may be released on bail.

3. Learned Public Prosecutor opposes the application for

suspension of sentence.

4. Upon consideration of the arguments advanced on behalf of

the appellant-applicant and having regard to the facts and

circumstances of the case, including the fact that the appellant-

applicant was on bail during the trial and there is no chance of

hearing of the appeal in near future, this Court is of the opinion

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

accused appellant-applicant.

5. Accordingly, the application for suspension of sentence filed

under Section 430(2) of BNS is allowed and it is ordered that the

sentence passed by the learned Special Judge (Prevention of

Corruption Act Cases), No.2, Udaipur, vide judgment dated

28.07.2025 in Special Sessions Case No.180/2019, (CIS

No.344/2014), arising out of FIR No.274/2011, Anti Corruption

Bureau, Chowki Dungarpur, against the appellant-applicant

Surendra Singh S/o Vijay Singh Chouhan, shall remain

suspended till final disposal of the aforesaid appeal and he shall be

released on bail, provided he executes a personal bond in the sum

(3 of 3) [CRLAS-1976/2025]

of Rs.1,00,000/- with two sureties of Rs.50,000/- each to the

satisfaction of the learned trial Judge for his appearance in this

court on 15.09.2025 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 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 1-devrajP/-

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