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Rajasthan High Court - Jodhpur
Balvinder Singh vs State Of Rajasthan (2025:Rj-Jd:53744) on 11 December, 2025
[2025:RJ-JD:53744]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Misc. Second Suspension Of Sentence(Revision)
No. 360/2025
In
S.B. Criminal Revision Petition No.1552/2024
Balvinder Singh S/o Gyan Singh, Aged About 40 Years, R/o Chal
2 Ll, Dhalewala, Police Station Chunawadh, Tehsil And District
Sriganganagar (Raj) (Lodged In Central Jail Sriganganagar)
----Petitioner
Versus
State Of Rajasthan, Through Pp
----Respondent
For Petitioner(s) : Mr. Himmat Jagga.
Ms. Tani Chugh.
For Respondent(s) : Mr. Surendra Bishnoi, PP.
HON'BLE MR. JUSTICE MUKESH RAJPUROHIT
Order
11/12/2025
In S.B. Criminal Revision Petition No.1552/2024:-
List in due course
In S.B. Second Suspension Of Sentence (Revision):-
1. 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, the application of suspension of
sentence (revision) may be allowed.
2. Learned Public Prosecutor opposes the suspension of
sentence application.
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[2025:RJ-JD:53744] (2 of 3) [SOSR-360/2025]
3. Upon a consideration of the arguments advanced on behalf
of the petitioner and having regard to the facts and circumstances
of the case, this Court is of the opinion that it is a fit case for
suspending the sentence awarded to the accused-petitioner.
4. Accordingly, the present Second Suspension of Sentence
(Revision) filed under Section 397/401 of Cr.P.C. (Section 438/442
of BNSS) is allowed and it is ordered that the substantive
sentences passed by the learned Judicial Magistrate No. 2,
Sriganganagar in Criminal Regular Case No.1680/2014 (Computer
Case No.15546/2014) vide order dated 09.03.2016, as affirmed
by the learned Upper Sessions Judge No.2, Sriganganagar vide
judgment dated 27.11.2024 passed in Cr. Appeal No.83/2016 (CIS
No.64/2016) against the petitioner-applicant Balvinder Singh S/
o Gyan Singh, 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.1,00,000/- with two
sureties of Rs.50,000/- each of to the satisfaction of the learned
trial Judge for his appearance in this court on 12.01.2026 and
whenever ordered to do so till the disposal of the revision petition
on the conditions indicated below :-
1. That petitioner 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 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.
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[2025:RJ-JD:53744] (3 of 3) [SOSR-360/2025]
5. 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.
(MUKESH RAJPUROHIT),J
45-/Jitender//-
(Uploaded on 12/12/2025 at 10:50:11 AM)
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