Rajasthan High Court - Jodhpur
Premshankar vs State Of Rajasthan (2025:Rj-Jd:13723) on 12 March, 2025
Author: Manoj Kumar Garg
Bench: Manoj Kumar Garg
[2025:RJ-JD:13723]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Misc Suspension Of Sentence Application (Appeal)
No. 249/2025
Jagdish S/o Narayan Lal, Aged About 38 Years, R/o Chikarda,
Brahampuri, P.s. Mangalwar, Dist. Chittorgarh,raj.
(Lodged In Central Jail, Udaipur)
----Petitioner
Versus
State Of Rajasthan, Through Pp
----Respondent
Connected With
S.B. Criminal Misc Suspension Of Sentence Application (Appeal)
No. 253/2025
1. Heeralal S/o Shri Nathu, Aged About 39 Years, R/o
Bhekada, Gram Panchayat Parmada, P.s. Kurabad, At
Present Living At Devali, P.s. Goverdhan Vilas, Dist.
Udaipur,raj.
2. Raju @ Rajesh S/o Shri Kaniram @ Kishanlal, Aged About
40 Years, R/o Khemali, P.s. Dabok, Dist. Udaipur,raj.
3. Laluram S/o Shri Bhawaru, Aged About 39 Years, R/o
Ramaj, Gram Panchayat Parmada, P.s. Kurabad, Dist.
Udaipur, Raj.
(Lodged In Central Jail, Udaipur)
----Petitioners
Versus
State Of Rajasthan, Through Pp
----Respondent
S.B. Criminal Misc Suspension Of Sentence Application (Appeal)
No. 256/2025
Premshankar S/o Shri Kishan Lal, Aged About 39 Years, R/o
Sarthala, P.s. Badi Sadari, Dist. Chittorgarh, Raj.
(Lodged In Central Jail, Udaipur)
----Petitioner
Versus
State Of Rajasthan, Through Pp
----Respondent
(Downloaded on 12/03/2025 at 09:55:07 PM)
[2025:RJ-JD:13723] (2 of 3) [SOSA-249/2025]
For Petitioner(s) : Mr. Deepak Menaria
Mr. Ramdev Rajpurohit
Mr. Himanshu Pareek
Mr. Chandrasen RAthore
For Respondent(s) : Mr. KS Kumpawat, assistant to
Mr. Deepak Choudhary, AAG
HON'BLE MR. JUSTICE MANOJ KUMAR GARG
Order
12/03/2025
Heard learned counsel for the appellants as well as learned
AAG and perused the material available on record.
Upon a consideration of the arguments advanced on behalf
of the appellants and having regard to the facts and circumstances
of the case including the facts that the appellants were on bail
during the trial and there is no chance of hearing of the present
appeal in near future, this Court is of the opinion that it is a fit
case for suspending the sentence awarded to the accused
appellants.
Accordingly, all the applications for suspension of sentence
are allowed and it is ordered that the sentence passed by the
learned Sessions Judge, Udaipur, vide judgment dated 28.01.2025
in Sessions Case No.158/2023 against the applicants (1) Jagdish
S/o Narayan Lal, (2) Heeralal S/o Shri Nathu, (3) Raju @ Rajesh
S/o Shri Kaniram @ Kishanlal, (4) Laluram S/o Shri Bhawaru & (5)
Premshankar S/o Shri Kishan Lal, shall remain suspended till final
disposal of the aforesaid appeal and they shall be released on bail,
provided each of them 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 their appearance in this
[2025:RJ-JD:13723] (3 of 3) [SOSA-249/2025]
court on 28.04.2025 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 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
116 to 118-MS/-
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