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Rajasthan High Court - Jodhpur
Ravindra Singh vs State Of Rajasthan on 16 December, 2025
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Revision Petition No. 1634/2025
Ravindra Singh S/o Shri Roop Singh, Aged About 30 Years,
Resident Of Street No. 08, Chaupasni, Police Station-Rajiv
Gandhi Nagar, District Jodhpur Rajasthan (Lodged In Central Jail,
Jodhpur)
----Petitioner
Versus
1. State Of Rajasthan, PP
2. Suresh S/o Mohanlal, Resident Of Khatikon Ka Bas,
Khinchan, Police Station And Tehsil Phalodi, District
Phalodi Rajasthan
----Respondents
For Petitioner(s) : Mr. Gopal Singh Rajpurohit
Mr. B.L. Dudy.
For Respondent(s) : Mr. Surendra Bishnoi, PP
HON'BLE MR. JUSTICE MUKESH RAJPUROHIT
Order
16/12/2025
In S.B. Criminal Revision Petition No. 1634/2025 :
List the matter in due course.
In S.B. Criminal Misc. Application for Suspension of
Sentence (Revision) No. 378/2025 :
Heard learned counsel for the parties on the application for
Suspension of Sentence (Revision).
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.
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Learned Public Prosecutor has opposed application for
suspension of sentence.
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 No.2, Phalodi, District Phalodi
in Criminal Case No.498/2019 vide judgment dated 14.02.2025
and affirmed by learned Additional Sessions Judge, Phalodi vide
judgment dated 28.11.2025 passed in Cr. Appeal No.24/2025
against accused-petitioner - Ravindra Singh S/o Shri Roop
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 19.01.2026 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,
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they will give in writing their changed address to
the trial Court.
4. Petitioner shall deposit 50% of the total fine
amount before the learned trial Court within a
period of 30 days from the date of his release,
which shall be disbursed immediately to the
respondent No.2/complainant.
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
132-Ramesh
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