Rajasthan High Court - Jodhpur
Anoop Kumar vs State Of Rajasthan (2025:Rj-Jd:50633) on 24 November, 2025
[2025:RJ-JD:50633]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Revision Petition No. 1511/2025
Anoop Kumar S/o Omprakash, Aged About 50 Years, Resident Of
Ward No 12, Tibbi, Police Station Tibbi, Tehsil Tibbi, District
Hanumangarh, Rajasthan (Presently Lodged In Distt. Jail
Hanumangarh)
----Petitioner
Versus
State Of Rajasthan, Pp
----Respondent
For Petitioner(s) : Mr. RS Rathore.
For Respondent(s) : Mr. Surendra Bishnoi, PP.
HON'BLE MR. JUSTICE MUKESH RAJPUROHIT
Order
24/11/2025
S.B. Criminal Revision Petition No. 1511/2025 :
Heard.
Admit.
Call for the record.
S.B. Criminal Misc. Application for Suspension of Sentence
(Revision) No. 351/2025 :
Learned counsel for the petitioner submits that accused-
petitioner has been falsely implicated in the present case. He
further states that the petitioner was convicted and sentenced by
the learned trial court to two years' simple imprisonment for the
offences under Sections 279, 427, and 304-A of the I.P.C.
However, the learned appellate court, while partly allowing the
appeal, acquitted the petitioner of the offence under Section 427
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[2025:RJ-JD:50633] (2 of 3) [CRLR-1511/2025]
of the I.P.C., and while upholding the conviction under Sections
279 and 304-A of the I.P.C., reduced the sentence from two years
to six months' simple imprisonment. It is further submitted that
the petitioner has been in custody since 31.10.2025. The hearing
of the criminal revision petition is likely to take considerable time,
therefore, he prays that the petitioner's application for suspension
of sentence (revision) may be allowed.
Learned Public Prosecutor has opposed the application for
suspension of sentence.
Having regard to the facts and circumstances of the case so
also the facts and grounds raised in the instant petition and
considering the fact that hearing of the revision petition, preferred
by the petitioner against the impugned judgment, will take
sufficient time, this Court considers it just and proper to suspend
the sentence awarded to the accused-petitioner.
Accordingly, instant application for suspension of sentence
filed under Section 430 of BNSS is allowed and it is ordered that
sentence passed learned Judicial Magistrate, Tibbi, District
Hanumangarh in Criminal Case No.287/2013 (CIS No.613/2014)
vide order dated 20.11.2018 as modified by the learned Additional
Sessions Judge No.1, Hanumangarh vide order dated 31.10.2025
passed in Cr. Appeal No.15/2025 (CIS No.188/2018) against
accused-petitioner - Anoop Kumar S/o Omprakash, shall
remain suspended till final disposal of the aforesaid revision
petition and the petitioner 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 19.12.2025 and
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[2025:RJ-JD:50633] (3 of 3) [CRLR-1511/2025]
whenever ordered to do so, till the disposal of the petition on the
conditions indicated below:-
1. That he/they will appear before the trial Court in
the month of January of every year till the
petition is decided.
2. That if the petitioner changes the place of
residence, he/they will give in writing his/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,
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-petitioner in a separate file. Such file be registered as
Criminal Misc. Case related to original case in which the accused-
petitioner 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-petitioner does not appear before the trial court, the
learned trial Judge shall report the matter to the High Court for
cancellation of bail.
(MUKESH RAJPUROHIT),J
7-/Jitender//-
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