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Rajasthan High Court - Jodhpur
Suresh Alias Bhera Ram vs State Of Rajasthan (2025:Rj-Jd:54381) on 16 December, 2025
[2025:RJ-JD:54381]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Revision Petition No. 1567/2025
Suresh @ Bhera Ram S/o Bhanwarlal, Aged About 55 Years, R/o
3 Rajat Nagar, Police Ststion Kotwali Pali, District Pali, Rajasthan
(Confined In District Jail, Pali)
----Petitioner
Versus
State Of Rajasthan, Through PP
----Respondent
For Petitioner(s) : Mr. B. Ray Bishnoi
For Respondent(s) : Mr. Surendra Bishnoi, PP
HON'BLE MR. JUSTICE MUKESH RAJPUROHIT
Order
16/12/2025
In S.B. Criminal Revision Petition No. 1567/2025 :
Heard learned counsel for the parties on the application (IA
No.02/2025) under Section 5 of the Limitation Act.
For the reasons stated therein, the application is allowed.
The delay in filing the revision petition is hereby condoned.
Admit.
Call for the record.
In S.B. Criminal Misc. Application for Suspension of
Sentence (Revision) No. 362/2025 :
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 petitioner is in custody since long. He also submits
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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.
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, Pali in Criminal Original Case
No.764/2014 (CIS No.2414/2014) vide judgment dated
18.11.2021 and affirmed by learned Sessions Judge, Pali vide
judgment dated 27.07.2022 passed in Cr. Appeal No.06/2022
against accused-petitioner - Suresh @ Bhera Ram S/o
Bhanwarlal, 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.
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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.
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
152-/Jitender//-
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