Narayan Das Soni @ Neni @ Dan vs State Of Rajasthan ...
2025 Latest Caselaw 15740 Raj

Citation : 2025 Latest Caselaw 15740 Raj
Judgement Date : 19 November, 2025

Rajasthan High Court - Jodhpur

Narayan Das Soni @ Neni @ Dan vs State Of Rajasthan ... on 19 November, 2025

Author: Inderjeet Singh

Bench: Inderjeet Singh

[2025:RJ-JD:50031-DB]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
     D.B. Criminal Misc Suspension Of Sentence Application No.
                                    1517/2025

                                           IN

                  D.B. Criminal Appeal No.217/2018

Narayan Das Soni @ Neni @ Dan S/o Surendra Kumar, Aged
About 32 Years, R/o Near Ramdev Mandir, Prabhu Chowk, Purani
Aabadi, Sriganganagar (At Present Confined In District Jail,
Sriganganagar)
                                                                      ----Petitioner
                                       Versus
State Of Rajasthan, Through PP
                                                                    ----Respondent


For Petitioner(s)            :     None present
For Respondent(s)            :     Mr. S.S. Rathore, Dy. Govt. Adv.



           HON'BLE MR. JUSTICE INDERJEET SINGH

HON'BLE MRS. JUSTICE SANGEETA SHARMA

Order

19/11/2025

1. This suspension of sentence application has been filed by the

accused-applicant along with the appeal.

2. No-one appeared on behalf of the accused-applicant even in

second round.

3. On perusal of the record it is revealed that the accused-

applicant has been convicted for the offences under Sections

302/34, 449 & 397/34 of the Indian Penal Code, 1980 and the

sentence of life imprisonment has been awarded to the accused-

applicant for the offences under Sections 302/34 of IPC. He is in

custody for more than 10 years. It is prayed in this application

(Uploaded on 19/11/2025 at 04:37:58 PM)

[2025:RJ-JD:50031-DB] (2 of 3) [SOSA-1517/2025]

that the sentence awarded to the accused-applicant may be

suspended and he be released on bail during the pendency of the

appeal.

4. Learned Deputy Government Advocate has opposed the

application for suspension of sentence, however, submits that as

per the custody certificate, the applicant has served the sentence

for more than 10 years.

5. We have perused the record.

4. The judgment passed by the Hon'ble Supreme Court in the

matter of 'Saudan Singh versus The State of Uttar Pradesh',

(Criminal Appeal No.308/2022 (SLP (Crl.) No.4633/2021), decided

on 25.02.2022, where in relevant para it has been held as under:-

"The second category of cases can be one where the person has served out more than 10 years of sentence. In these cases also at one go bail can be granted unless there are any extenuating circumstances against him."

5. Considering the submission put forth by learned Deputy

Government Advocate as well as taking into account the facts and

circumstances of the present case and also the judgment passed

by the Hon'ble Supreme Court in the matter of Saudan Singh

(supra); the period of custody and the hearing of appeal may

take long time, We deem it just and proper to allow this criminal

miscellaneous suspension of sentence application.

6. In that view of the matter, this criminal miscellaneous

suspension of sentence application is allowed and it is ordered that

execution of sentence awarded to the applicant shall remain

suspended during the pendency of the criminal appeal and the

applicant be admitted to bail subject to satisfaction of the trial