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Prem Singh Rajvi vs State Of Rajasthan (2025:Rj-Jd:10565)
2025 Latest Caselaw 7779 Raj

Citation : 2025 Latest Caselaw 7779 Raj
Judgement Date : 21 February, 2025

Rajasthan High Court - Jodhpur

Prem Singh Rajvi vs State Of Rajasthan (2025:Rj-Jd:10565) on 21 February, 2025

Author: Manoj Kumar Garg
Bench: Manoj Kumar Garg
[2025:RJ-JD:10565]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
 S.B. Criminal Misc Suspension Of Sentence Application (Appeal)
                                 No. 309/2025

1.       Prem Singh Rajvi S/o Shri Nathu Singh, Aged About 70
         Years, R/o Haldiram Pyau Ke Pass, Sagar Road, Bikaner,
         The Then Patwari, Patwar Halka 14 P.b. Tehsil Khajuwala,
         District Bikaner. (Presently Lodged In Bikaner Jail)
2.       Shri Bhawru Khan S/o Shri Subhan Khan, Aged About 60
         Years, R/o Gram Chitana, Tehsil Nokha, District Bikaner,
         Presently Chak 15, K.j.d, Tehsil Khajuwala, District
         Bikaner. (Presently Lodged In Bikaner Jail)
                                                                    ----Petitioners
                                      Versus
State Of Rajasthan, Through Pp
                                                                   ----Respondent


For Petitioner(s)            :    Mr. S.K. Verma
For Respondent(s)            :    Mr. Yogendra Singh Charan, Asst. to
                                  Mr. N.K. Gurjar, AAG



             HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Order

21/02/2025

Heard learned counsel for the appellants as well as learned

Assistant to Addl. Advocate General and perused the material

available on record.

Learned counsel for the appellants submits that the appellants

were on bail during the trial and hearing of the appeal will take

sufficient long time. Therefore, the sentence may kindly be

suspended.

Learned Assistant to Addl. Advocate General opposed the

prayer made by the counsel for the appellants.

[2025:RJ-JD:10565] (2 of 3) [SOSA-309/2025]

Upon a consideration of the arguments advanced on behalf of

the appellants and having regard to the facts and circumstances of

the case, the appellants were on bail during the trial, therefore, this

Court is of the opinion that it is a fit case for suspending the

sentences awarded to the accused appellants.

Accordingly, the application for suspension of sentence filed

under Section 430 BNSS (Old Section 389 Cr.P.C) is allowed and it is

ordered that the sentence in the judgment dated 10.02.2025 passed

by the learned Sessions Judge, Anti Corruption Court, Bikaner, in

Sessions Case No.01/2020 against the appellants-applicants

(1) Prem Singh Rajvi S/o Shri Nathu Singh & (2) Shri Bhawru

Khan S/o Shri Subhan Khan, shall remain suspended till final

disposal of the aforesaid appeal and they will be released on bail,

provided they execute 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 their appearance in this court on 25.03.2025

and whenever ordered to do so till the disposal of the appeal 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.

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

[2025:RJ-JD:10565] (3 of 3) [SOSA-309/2025]

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 117-Ishan/-

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