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Bhom Singh vs State Of Rajasthan ...
2025 Latest Caselaw 16309 Raj

Citation : 2025 Latest Caselaw 16309 Raj
Judgement Date : 1 December, 2025

[Cites 7, Cited by 0]

Rajasthan High Court - Jodhpur

Bhom Singh vs State Of Rajasthan ... on 1 December, 2025

Bench: Farjand Ali, Anand Sharma
[2025:RJ-JD:51882-DB]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
 D.B. Criminal Misc Suspension Of Sentence Application (Appeal)
                                 No. 2027/2025
                                           IN
                  D.B. Criminal Appeal No.288/2025

Bhom Singh S/o Ram Singh, Aged About 44 Years, Amla Police
Station Phalodi District Jodhpur (Lodged In Dist. Jail, Jaisalmer)
                                                                      ----Petitioner
                                       Versus
State Of Rajasthan, Through Pp
                                                                    ----Respondent


For Petitioner(s)            :     Mr. Nishant Bora
For Respondent(s)            :     Mr. C.S. Ojha, PP



               HON'BLE MR. JUSTICE FARJAND ALI

HON'BLE MR. JUSTICE ANAND SHARMA

Order

01/12/2025

1. The instant application for suspension of sentence has been

moved on behalf of the applicant in the matter of judgment dated

06.08.2025 passed by the learned Additional Sessions Judge,

District Jaisalmer in Sessions Case No.58/2016 (63/2011whereby

he was convicted and sentenced to suffer imprisonment for life

along with a fine of Rs.10,000/- and in default of payment of fine

to further undergo six months' simple imprisonment under

Sections 302/149 & 302/120-B of IPC and lesser punishment for

the other offences under Sections 148/149 & 365/149 of IPC.

2. Succinctly stated the facts of the case are that on the basis

of the information contained in Exhibit P/24, a prosecution was

launched against ten persons. After a rigorous trial, three were

acquitted, one absconded and six were convicted by the learned

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trial Court for committing the offence of criminal conspiracy,

kidnapping, forming unlawful assembly and murdering the

deceased Prithvi Singh.

3. Learned counsel for the petitioner submitted that the

application for suspension of sentence moved on behalf of co-

accused Omprakash @ Omaram S/o Keshuram has been granted

by the co-ordinate Bench of this Court vide order dated

14.10.2025 in D.B. Criminal Misc. Suspension of Sentence

Application (Appeal) No.1840/2025 and similarly situated accused

Jagdish S/o Rewanta Ram, Shivdan Singh S/o Jugat Singh and

Narpat Singh S/o Kalu Singh have been granted by the co-

ordinate Bench of this Court vide order dated 14.10.2025 in D.B.

Criminal Misc. Suspension of Sentence Application (Appeal)

No.1765/2025. It is contended that the case of the appellant-

applicant Bhom Singh in no manner distinguishable that to the

case of co-accused named above.

4. It is contended by the learned counsel for the appellant that

the learned trial Judge has not appreciated the correct, legal and

factual aspects of the matter and thus, reached at an erroneous

conclusion of guilt, therefore, the same is required to be

appreciated again by this court being the first appellate Court. The

appellant was on bail during trial and did not misuse the liberty so

granted to him; hearing of the appeal is likely to take long time,

therefore, the application for suspension of sentence may be

granted.

5. Mr. Nishant Bora, learned counsel for the petitioner,

vehemently urges that the only piece of evidence relied upon by

the prosecution have been the traces of blood stains on the

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[2025:RJ-JD:51882-DB] (3 of 5) [SOSA-2027/2025]

vehicle of which the appellant is a registered owner and recovery

of a lathi. As far as the recovery of a lathi is concerned, learned

counsel submitsd that the co-accused Om Prakash, who has been

granted the concession of bail, was also alleged to have been

carrying a lathi in his hand which was recovered during the

investigation. It is further argued that though the appellant is the

registered owner of the vehicle but as a matter of fact, the

prosecution brought the case with the specification that the

vehicle was being used by the co-accused Raimal, who is the full

blood brother of the appellant.

6. Per contra, learned public prosecutor has vehemently

opposed the prayer made by learned counsel for the accused-

applicant for releasing the appellant on application for suspension

of sentence.

7. Heard learned counsel for the parties on application for

suspension of sentence, gone through the niceties of the case,

particularly, the impugned judgment dated 06.08.2025 and the

fact that some of the accused persons have been given the

concession of bail during the pendency of the appeal.

8. Considering the overall submissions, this Court feels that the

case of the applicant-appellant is identical to the case of the other

persons, who have been granted bail by suspending their

sentence. The appellant was on bail during trial but never ever

misuse of the same was complained off. The submission with

regard to control and possession as well as the recovery of the

vehicle from the co-accused Raimal Singh has a force, though this

Court would desist from making any final opinion on this point at

this stage, since the appeal is yet to be heard on merits.

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9. Looking to the facts and circumstances of the case, to

maintain judicial discipline, parity and the fact that hearing of the

appeal would likely to take a long time and further considering the

submission that during the entire course of trial, he remained on

bail and did not misuse the liberty so granted to him, this Court is

of the opinion that it is a fit case for suspending the sentence

awarded to the accused-appellant.

10. Accordingly, the application for suspension of sentence filed

under Section 430 BNSS (erstwhile Section 389 Cr.P.C.) is allowed

and it is ordered that the sentence passed by learned trial court,

the details of which are provided in the first para of this order,

against the appellant-applicant named above 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.50,000/-with two sureties of Rs.25,000/- each to the

satisfaction of the learned trial Judge for his appearance in this

court on 05.01.2026 and whenever ordered to do so till the

disposal of the appeal on the conditions indicated below:-

1. That he will appear before the trial Court in the month of January of every year till the appeal is decided.

2. That if the applicant changes the place of residence, he will give in writing his 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.

7. The learned trial Court shall keep the record of attendance of

the accused-applicant in a separate file. Such file be registered as

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Criminal Misc. Case related to original case in which the accused-

applicant was 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 does not appear before the trial court, the

learned trial Judge shall report the matter to the High Court for

cancellation of bail.

                                   (ANAND SHARMA),J                                                    (FARJAND ALI),J
                                    5-AnilKC/-




                                                            (Uploaded on 02/12/2025 at 12:48:45 PM)




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