Rajasthan High Court - Jodhpur
Ram Hari Meena vs Union Of India on 13 August, 2025
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Appeal (Sb) No. 2017/2025
Ram Hari Meena S/o Shri Ramsahay Meena, Aged About 63
Years, The Then Senior Section Engineer, Northwestern Railway,
Suratgarh. R/o First Address Village Boodha, Tehsil Raini, District
Alwar. Second Address Quarter Not 31A, Behind Station, Railway
Colony, Suratgarh, District Sri Ganganagar.
----Appellant
Versus
Union Of India, Through Central Bureau Of Investigation.
----Respondent
For Appellant(s) : Mr. SS Ladrecha
Mr. Ashok Upadhyay
For Respondent(s) : None present
HON'BLE MR. JUSTICE SANDEEP SHAH
Order
13/08/2025
IN S.B. Criminal Appeal (SB) No. 2017/2025:-
1. Admit.
2. Call for the record.
IN S.B. Criminal Misc. Suspension of Sentence Application
No.1534/2025:-
1. Heard learned counsel for the appellant-applicant and
perused the material available on record.
2. Learned counsel for the appellant-applicant submits that the
appellant-applicant has been convicted for the offence under
Section 7 of the Prevention of Corruption Act, 1988. Learned
counsel for the appellant submits that, as far as the appellant-
applicant is concerned, he is posted as Senior Section Engineer in
the North-Western Railway Department, and the amount which
has been recovered was essentially received by him for payment
of the work undertaken on behalf of the Railway. He further
(2 of 3) [CRLAS-2017/2025]
submits that the recovery is doubtful and the sentence imposed
upon the appellant-applicant is three years simple imprisonment.
He further submits that the sentence of the appellant-applicant
has already been suspended by the learned Trial Court for a period
of one month and he was on bail during the trial.
3. Although the copy of the petition has been handed over to
the Union Of India. Nobody puts in appearance on behalf of Union
Of India.
4. Upon consideration of the arguments advanced on behalf of
the appellant-applicant and having considered the facts and
circumstances of the case more particularly the fact that the
sentence imposed upon the appellant-applicant is three years
imprisonment and sentence has already been suspended by the
learned Trial Court for a period of 30 days and also considering the
fact that chances of hearing of the appeal in near future is bleak.
This Court deems it appropriate to suspend the sentence awarded
to the accused-appellant.
5. Accordingly, the application for suspension of sentence filed
under Section 430 BNSS (Old Provision Section 389 of C.P.C.) is
allowed and it is ordered that the sentence passed by the learned
Special Judge, C.B.I. Cases, Jodhpur Metropolitan, Jodhpur, vide
judgment dated 31.07.2025 in Sessions Case No.01/2020, (CIS
No.01/2020) against the appellant-applicant Ram Hari Meena
S/o Shri Ramsahay Meena, 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 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 19.09.2025
(3 of 3) [CRLAS-2017/2025]
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
39-charul/-
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