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Pawan vs State Of Rajasthan ...
2025 Latest Caselaw 14982 Raj

Citation : 2025 Latest Caselaw 14982 Raj
Judgement Date : 7 November, 2025

Rajasthan High Court - Jodhpur

Pawan vs State Of Rajasthan ... on 7 November, 2025

Author: Vinit Kumar Mathur
Bench: Vinit Kumar Mathur
[2025:RJ-JD:47926-DB]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
 D.B. Criminal Misc Suspension Of Sentence Application (Appeal)
                                 No. 1630/2025
                                           IN
                  D.B. Criminal Appeal No. 300/2025
Pawan S/o Shri Hari Prasad, Aged About 28 Years, Resident Of
Jedala PS Ghatol, District Banswara Raj
(Presently Lodged In Central Jail Udaipur)
                                                                       ----Applicant
                                       Versus
State Of Rajasthan, Through PP
                                                                    ----Respondent


For Applicant (s)            :     Mr. Shambhoo Singh Rathore.
For Respondent(s)            :     Mr. C.S. Ojha, PP.


        HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

HON'BLE MR. JUSTICE BIPIN GUPTA Order 07/11/2025

1. The present application has been filed by the applicant-

appellant under Section 430 of the Bhartiya Nagrik Suraksha

Sanhita, 2023 seeking suspension of sentence awarded to him by

the learned Sessions Judge, Banswara (hereinafter referred to as

'trial Court') vide judgment dated 11.08.2025 passed in Session

Case No.58/2021 whereby following sentences have been awarded

against the accused-applicant.

S.No Offence             Sentence                                   Fine
1.     302/34          Rigorous                  To pay a fine of Rs.50,000/-; in
       IPC          Imprisonment for             default thereof to further
                          Life.                  undergo two years' rigorous
                                                 imprisonment.


2. Learned counsel for the applicant-appellant submits that the

applicant-appellant was on bail during the trial proceedings. He

submits that as per the testimony of PW.2 Thawar Chand who is

(Uploaded on 07/11/2025 at 05:32:25 PM)

[2025:RJ-JD:47926-DB] (2 of 3)

the eye witness of the incident, a single fatal blow is assigned to

Rajmal. He submits that except the fact that the present

applicant-appellant was accompanying the principal accused there

is no other allegation levelled against the present applicant-

appellant.

Learned counsel further submits that the statement of PW.2

Thawar Chand corroborates with the post-mortem report stating

that there is no repetition of blow and only one injury has been

assigned to Rajmal. He, therefore, prays that the sentence in the

case of present applicant-appellant may be suspended during the

pendency of the present appeal.

3. Learned Public Prosecutor has opposed bail application.

4. We have considered the submissions made at the Bar and

have gone through the relevant record of the case.

5. In the considered opinion of this Court, there is no other

credible evidence available on record to connect the present

applicant-appellant with the offence alleged in the present case.

Thus, without commenting on the merit and de-merit of the case,

this Court deems it appropriate to suspend the sentence of the

appellant-applicant.

6. Accordingly, the application for suspension of sentence filed

by the applicant-appellant is hereby allowed. It is ordered that the

sentence passed by the learned Sessions Judge, Banswara vide

judgment dated 11.08.2025 in Session Case No.58/2021 against

the applicant - Pawan S/o Hari Prasad 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

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[2025:RJ-JD:47926-DB] (3 of 3)

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

satisfaction of the learned trial Judge for his appearance in this

Court on 08.12.2025 and whenever ordered to do so till the

disposal of the appeal on the conditions indicated below:-

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

(ii) 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.

(iii) Similarly, if the sureties change their address, they will give in writing their changed address to the trial Court.

7. 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.

8. Needless to state that the observations made hereinabove in

relation to guilt or otherwise of the applicant is prima-facie opinion

considering the material to the extent necessary for the purpose

of consideration of instant application. None of the parties shall

rely upon the findings or observations made herein at the time of

arguing final hearing of the appeal.

                                   (BIPIN GUPTA),J                                    (VINIT KUMAR MATHUR),J
                                    78-sumer/-



                                                            (Uploaded on 07/11/2025 at 05:32:25 PM)




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