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Subhash Bhai vs Kana Ram (2025:Rj-Jd:8675)
2025 Latest Caselaw 7152 Raj

Citation : 2025 Latest Caselaw 7152 Raj
Judgement Date : 12 February, 2025

Rajasthan High Court - Jodhpur

Subhash Bhai vs Kana Ram (2025:Rj-Jd:8675) on 12 February, 2025

Author: Manoj Kumar Garg
Bench: Manoj Kumar Garg
[2025:RJ-JD:8675]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
           S.B. Suspension Of Sentence(Revision) No. 38/2025

Subhash Bhai S/o Shri Tejmal, Aged About 61 Years, R/o
Proprietor Of Ambika Paper Industries, Abu Road, District Sirohi
(Raj.)
                                                                            ----Petitioner
                                       Versus
1.         Kana Ram S/o Shri Vagaji, R/o Rajgarh, Tehsil Reodar,
           Dist. Sirohi,raj.
2.         State Of Rajasthan, Through PP
                                                                         ----Respondents


For Petitioner(s)              :   Mr. Jay Prakash
For Respondent(s)              :   Mr. Narendra Gehlot, PP with
                                   Mr. Om Prakash Choudhary



            HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment

12/02/2025 Heard learned counsel for the petitioner as well as learned

Public Prosecutor and perused the material available on record.

This is second application for suspension of sentence.

Learned counsel for the petitioner(s) submits that petitioner

has surrendered before the concerned trial court and now he is in

custody since 30.01.2025 and there is no chance of hearing of the

revision in near future, therefore, the substantive sentence of the

petitioner(s) may be suspended and he may be released on bail.

Learned Public Prosecutor has opposed the second

application for suspension of sentence.

Upon a consideration of the arguments advanced on behalf

of the petitioner(s) and having regard to the facts and

[2025:RJ-JD:8675] (2 of 3) [SOSR-38/2025]

circumstances of the case including the fact that there is no

chance of hearing of the revision in near future, this court is of the

opinion that it is a fit case for suspending the substantive

sentence awarded to the accused petitioner(s).

Accordingly, the second application for suspension of

sentence filed under Section 438/442 BNSS is allowed and it is

ordered that the substantive sentences passed by learned Judicial

Magistrate, Reodar, District Sirohi in Criminal Case No.366/2010

vide order dated 19.09.2018 as affirmed by the learned Session

Judge, District Sirohi vide order dated 09.12.2021 in Criminal

Appeal No.43/2018 against the petitioner/applicant(s) - Subhash

Bhai S/o Shri Tejmal shall remain suspended till final disposal of

the revision and he/she/they shall be released on bail subject to

deposit of 50% of the cheque amount before the trial court, which

shall be disbursed immediately to the respondent/complainant,

provided he/she/they executes a personal bond in the sum of

Rs.1,00,000/- with two sureties of Rs.50,000/- each to the

satisfaction of the learned trial Judge for his/her/their appearance

in this court on 12.03.2025 and whenever ordered to do so till the

disposal of the revision on the conditions indicated below:-

1. That he/she/they will 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/she/they will give in writing his/her/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(s), they will give in writing their changed address to the trial Court.

[2025:RJ-JD:8675] (3 of 3) [SOSR-38/2025]

4. The petitioner(s) shall deposit 50% of the cheque amount before the trial court, which shall be disbursed immediately to the respondent/complainant on an application being filed. Any amount already deposited by the petitioner(s) shall be adjusted with the said 50% of the cheque amount.

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.

(MANOJ KUMAR GARG),J 192-mSingh/-

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