Satyanarayan Urf Virat Jat vs State Of Rajasthan ...
2025 Latest Caselaw 16692 Raj

Rajasthan High Court - Jodhpur

Satyanarayan Urf Virat Jat vs State Of Rajasthan ... on 3 December, 2025

Bench: Vinit Kumar Mathur, Anand Sharma

[2025:RJ-JD:52064-DB]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
      D.B. Criminal Misc. Temporary Suspension Of Sentence
                  Application (Appeal) No.2104/2025

Satyanarayan @ Virat Jat S/o Ratan Lal, Aged About 24 Years, R/
o Rolaheda, P.S. Chanderiya Dist. Chittorgarh, Raj. (At Present
Lodged In Central Jail, Udaipur)
                                                                       ----Petitioner
                                       Versus
1.       State Of Rajasthan, Through PP
2.       Madan Lal S/o Gangaram, R/o Piplawas PS Bhadesar,
         Dist. Chittorgarh, Rajasthan.
                                                                    ----Respondents


For Petitioner(s)            :     Mr. J.K. Haniya
For Respondent(s)            :     Mr. C.S. Ojha, PP



        HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

HON'BLE MR. JUSTICE ANAND SHARMA

Order

03/12/2025

1. Heard learned counsel for the parties.

2. The present temporary suspension of sentence application

has been filed by the appellant-applicant under section 430 of

BNSS seeking temporary suspension of sentence awarded to him

by the learned Special Judge, Scheduled Caste/Scheduled Tribe

(Prevention of Atrocities), Act Cases, Chittorgarh (hereinafter

referred to as 'trial Court') vide order dated 12.08.2025 passed in

Session Case No.18/2022, on account of his mother's ailment.

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

mother of appellant is suffering from ailment in spine and

therefore, she needs to be operated at a higher center. He submits

that there is nobody in the family, who can take care of the well

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[2025:RJ-JD:52064-DB] (2 of 3) [SOSA-2104/2025]

being of appellant's mother and therefore, the appellant-applicant

may be enlarged on bail for a period of 30 days.

4. Learned Public Prosecutor has got the verification done and

produced before this Court the verification report. The same is

taken on record. The learned Public Prosecutor submits that there

is no other male member in the family except the appellant-

applicant to take care of his ailing mother and his mother is

suffering from ailment in her spine, which needs to be operated at

a higher center.

5. We have considered the submissions made at the bar.

6. In view of the aforesaid, the present application seeking

temporary suspension of sentence is allowed and it is ordered that

the substantive sentence passed by the learned trial court vide

judgment dated 12.08.2025 passed in Session Case No.18/2022

against the applicant - Satyanarayan @ Virat Jat S/o Ratan Lal

shall remain temporarily suspended for a period of thirty (30)

days, provided he executes a personal bond in the sum of

Rs.1,00,000/- (Rupees One Lakh Only) with two sureties in the

sum of Rs.50,000/- (Rupees Fifty Thousand Only) each (out of

which one surety will be of a close family member) to the

satisfaction of the concerned Jail Authorities on usual conditions.

Upon furnishing of the bond and requisite sureties, he shall be

released on bail for a period of 30 days from the date of his actual

release and he shall have to surrender back before the concerned

jail authorities after completion of thirty days' from the date of his

actual release. The concerned Jail Authorities shall give a date of

his surrender.

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[2025:RJ-JD:52064-DB] (3 of 3) [SOSA-2104/2025]

7. Let this application seeking interim suspension of sentence

be again listed on 12.01.2026, and on that date, learned Public

Prosecutor and learned counsel for the petitioner shall submit the

compliance report of this order.

                                   (ANAND SHARMA),J                                   (VINIT KUMAR MATHUR),J
                                    43-GKaviya/-




                                                            (Uploaded on 03/12/2025 at 03:53:20 PM)




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