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Narsaram vs State Of Rajasthan (2025:Rj-Jd:54967)
2025 Latest Caselaw 17194 Raj

Citation : 2025 Latest Caselaw 17194 Raj
Judgement Date : 18 December, 2025

[Cites 0, Cited by 0]

Rajasthan High Court - Jodhpur

Narsaram vs State Of Rajasthan (2025:Rj-Jd:54967) on 18 December, 2025

[2025:RJ-JD:54967]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
        S.B. Suspension Of Sentence(Revision) No. 361/2025

1. Narsaram S/o Udaji, Aged About 38 Years,
2. Kewaram S/o Udaji, Aged About 48 Years,
3. Bhagwanaram S/o Udaji, Aged About 51 Years,
4. Shantilal S/o Udaji, Aged About 30 Years,
5. Ishwarlal S/o Bhagwanaram, Aged About 25 Years,
6. Jayantilal S/o Kevaji, Aged About 25 Years,
7. Kasna Ram S/o Bhagwan Ram, Aged About 30 Years,
All are resident of Varman, Tehsil Revdar, District Sirohi, Raj.
                                (Presently lodged at District Jail Sirohi)


                                                                   ----Petitioner
                                    Versus
State Of Rajasthan, Through PP
                                                                 ----Respondent


For Petitioner(s)         :     Mr. UK Vyas.
For Respondent(s)         :     Mr. Surendra Bishnoi, PP.



          HON'BLE MR. JUSTICE MUKESH RAJPUROHIT

Order

18/12/2025

Heard learned counsel for the parties on the application for

Suspension of Sentence (Revision).

Learned counsel for the petitioner submits that accused-

petitioners have 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 18/12/2025 at 07:26:47 PM)

[2025:RJ-JD:54967] (2 of 3) [SOSR-361/2025]

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 petitioners against the impugned judgment, will take

sufficient time, this Court considers it just and proper to suspend

the sentence awarded to the accused-petitioners.

Accordingly, present application for suspension of sentence is

allowed and it is ordered that sentence passed by learned Chief

Judicial Magistrate, Sirohi, District Sirohi in Criminal Original Case

No.352/2012 vide judgment dated 24.07.2020 and affirmed by

learned Additional Sessions Judge Sirohi, District Sirohi vide

judgment dated 07.11.2025 passed in Cr. Appeal No.19/2022 (CIS

No.24/2020) against accused-petitioners -(1) Narsaram S/o

Udaji, (3) Kewaram S/o Udaji, (3) Bhagwanaram S/o Udaji,

(4) Shantilal S/o Udaji, (5) Ishwarlal S/o Bhagwanaram,

(6) Jayantilal S/o Kevaji, and (7) Kasna Ram S/o Bhagwan

Ram, shall remain suspended, till final disposal of the aforesaid

revision and they shall be released on bail, provided each of them

execute 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 their 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.

(Uploaded on 18/12/2025 at 07:26:47 PM)

[2025:RJ-JD:54967] (3 of 3) [SOSR-361/2025]

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 131-/Jitender//-

(Uploaded on 18/12/2025 at 07:26:47 PM)

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