Rajasthan High Court - Jodhpur
Ramu Singh vs State Of Rajasthan (2025:Rj-Jd:15648) on 25 March, 2025
Author: Manoj Kumar Garg
Bench: Manoj Kumar Garg
[2025:RJ-JD:15648]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Misc. II Suspension Of Sentence Application
(Appeal) No. 243/2025
Ramu Singh S/o Sagar Ram, Aged About 37 Years, R/o
Mathaniya, District Jodhpur At Present Resident Of Ward No.13,
Nohar, Tehsil And District Hanumangarh, Raj. (At Present Lodged
In Sub-Jail Nohar District Hanumangarh)
----Petitioner
Versus
State Of Rajasthan, Through Pp
----Respondent
For Petitioner(s) : Mr. Vinod Kumar Sihag
For Respondent(s) : Mr. K.S. Kumpawat, assistant to
Mr. Deepak Chowdhary, GA-cum-AAG
HON'BLE MR. JUSTICE MANOJ KUMAR GARG
Order
25/03/2025
The first Suspension of Sentence application was dismissed
vide order dated 21.11.2024 by this Court.
Heard learned counsel for the parties.
Learned counsel for the appellant submits that now
compromise has arrived at between the parties. The appellant is in
judicial custody since 25.09.2023 and the hearing of the appeal
will take sufficiently long time, therefore, the sentence of the
appellant may kindly be suspended.
Learned Addl. G.A. has opposed the prayer made by the
counsel for the appellant.
Upon a consideration of the arguments advanced on behalf
of the appellant and having regard to the facts and circumstances
of the case, since the compromise has arrived at between the
[2025:RJ-JD:15648] (2 of 3) [SOSA-243/2025]
parties and the appellant is in judicial custody since 25.09.2023,
therefore, this court is of the opinion that it is a fit case for
suspending the sentence awarded to the accused appellant.
Accordingly, the application for suspension of sentence filed
under Section 430 B.N.S.S. is allowed and it is ordered that the
sentences passed by the learned Additional Sessions Judge No.2,
Nohar, District Hanumangarh vide judgment dated 29.05.2024 in
Sessions Case CIS No.85/2023 against the appellant-applicant -
Ramu Singh S/o Sagar Ram shall be suspended till final disposal of
the aforesaid appeal provided he 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 appearance in this
court on 25.04.2025 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
[2025:RJ-JD:15648] (3 of 3) [SOSA-243/2025]
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
191-Rashi/-
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