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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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