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Rajasthan High Court - Jodhpur
Kishanlal vs State Of Rajasthan on 4 December, 2025
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Revision Petition No. 1615/2025
Kishanlal S/o Roshanlal, Aged About 28 Years, R/o Kamlighat
Vijaypura, Police Station Deogarh, District Rajsamand,
Rajasthan. (Presently Lodged At Dist. Jail Rajsamand)
----Petitioner
Versus
1. State Of Rajasthan, Through Pp
2. Ratan Lal Rawat S/o Heera Singh, R/o Viram Guda, Tehsil
Bhim, Ditrict Rajsamand, Rajasthan,.
----Respondents
For Petitioner(s) : Mr. Bharat Gurjar.
For Respondent(s) : Mr. Surendra Bishnoi, PP.
HON'BLE MR. JUSTICE MUKESH RAJPUROHIT
Order
04/12/2025
In S.B. Criminal Revision Petition No. 1615/2025 :
Heard.
Admit. Issue notice to the respondent No.2.
Call for the record.
In S.B. Criminal Misc. Application for Suspension of
Sentence (Revision) No. 371/2025 :
Learned counsel for the petitioner submits that accused-
petitioner has been falsely implicated in this case. He further
submits that hearing of criminal revision petition will take
significantly long time, therefore, application of suspension of
sentence (revision) may be allowed.
Learned Public Prosecutor has opposed application for
suspension of sentence.
(Uploaded on 04/12/2025 at 04:29:33 PM)
(2 of 3) [CRLR-1615/2025]
Having regard to the facts and circumstances of the case so
also the facts and grounds raised in the instant petition and
considering the fact that hearing of the revision petition, preferred
by the petitioner against the impugned judgment, will take
sufficient time, this Court considers it just and proper to suspend
the sentence awarded to the accused-petitioner.
Accordingly, present application for suspension of sentence is
allowed and it is ordered that sentence passed by learned
Additional Chief Judicial Magistrate, Deogarh, District Rajsamand
in Criminal Regular Case No.282/2011 (CIS No.892/2014) vide
judgment dated 30.01.2017 and affirmed by learned Additional
Sessions Judge, Rajsamand vide judgment dated 26.11.2025
passed in Cr. Appeal No.01/2021 (CIS No.30/2017) against
accused-petitioner - Kishanlal S/o Roshanlal, shall remain
suspended, till final disposal of the aforesaid revision 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 of to
the satisfaction of the learned trial Judge for his appearance in this
court on 08.01.2026 and whenever ordered to do so till the
disposal of the appeal on the conditions indicated below:-
1. That he/they will appear before the trial Court in
the month of January of every year till the
petition is decided.
2. That if the petitioner changes the place of
residence, he/they will give in writing his/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,
they will give in writing their changed address to
the trial Court.
(Uploaded on 04/12/2025 at 04:29:33 PM)
(3 of 3) [CRLR-1615/2025]
The learned trial Court shall keep the record of attendance of
the accused-petitioner in a separate file. Such file be registered as
Criminal Misc. Case related to original case in which the accused-
petitioner 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-petitioner does not appear before the trial court, the
learned trial Judge shall report the matter to the High Court for
cancellation of bail.
(MUKESH RAJPUROHIT),J
60-/Jitender//-
(Uploaded on 04/12/2025 at 04:29:33 PM)
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