Sukhdev Singh vs State Of Rajasthan (2025:Rj-Jd:30018)
2025 Latest Caselaw 2131 Raj

Citation : 2025 Latest Caselaw 2131 Raj
Judgement Date : 10 July, 2025

Rajasthan High Court - Jodhpur

Sukhdev Singh vs State Of Rajasthan (2025:Rj-Jd:30018) on 10 July, 2025

Author: Farjand Ali

Bench: Farjand Ali

[2025:RJ-JD:30018]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                            JODHPUR
     S.B. Criminal Suspension of Sentence App. No.1360/2024
                                 in
               S.B. Criminal Appeal (Sb) No. 1620/2024

1.     Sukhdev Singh S/o Keshar Singh, Aged About 41 Years,
       R/o Naya Goav, Khimakheda, Ps Diver, Dist. Rajsamand.
2.     Smt. Leela Devi W/o Sukhdev Singh, Aged About 26
       Years, R/o Naya Goav, Khimakheda, Ps Diver, Dist.
       Rajsamand.
                                                  ----Appellants
                            Versus
State Of Rajasthan, Through Pp
                                                ----Respondent



For Appellant(s)          :     Mr. Vikram Singh Jatawat
For Respondent(s)         :     Mr. Surendra Bishnoi, PP


          HON'BLE MR. JUSTICE FARJAND ALI

Order 10/07/2025

1. The appellant has been convicted by learned Special Judge of

SC/ST Act Cases, Rajsamand vide judgment dated 07.10.2024 in

Sessions Case No.28/2023. His sentence had already been

suspended by learned trial court and he was given some time to

prefer an appeal after submission of appeal. The Coordinate Bench

of this Court had affirmed the order of suspension of sentence.

However, there is no speaking order in this regard. The SOS is still

pending.

2. In the fact situation of the case, the application for

suspension of sentence filed under Section 389 Cr.P.C. is allowed

and it is ordered that the sentence passed by learned Special

Judge of SC/ST Act Cases, Rajsamand vide judgment dated

07.10.2024 in Sessions Case No.28/2023 whereby he was

convicted and sentenced to suffer maximum imprisonment of

three years under Section 435/34 of IPC along with a fine of

Rs.5,000/- and lesser punishment for the other offences under

[2025:RJ-JD:30018] (2 of 2)

Sections 332/34, 353/54, 336/34 & 504/34 of IPC, shall remain

suspended till final disposal of the aforesaid appeal and he shall be

released on bail provided he executes a personal bond in the sum

of Rs.50,000/-with two sureties of Rs.25,000/- each to the

satisfaction of the learned trial Judge for his appearance in this

court on 28.08.2025 and whenever ordered to do so till the

disposal of the appeal on the conditions indicated below:-

1. That he will appear before the trial Court in the month of January of every year till the appeal is decided.

2. That if the applicant changes the place of residence, he will give in writing his 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.

3. The learned trial Court shall keep the record of attendance of

the accused-applicant in a separate file. Such file be registered as

Criminal Misc. Case related to original case in which the accused-

applicant 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 applicant does not appear before the trial court, the

learned trial Judge shall report the matter to the High Court for

cancellation of bail.

(FARJAND ALI),J 57-chhavi/-