Rajasthan High Court - Jodhpur
Bhura Singh vs State Of Rajasthan on 15 October, 2025
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Revision Petition No. 1140/2025
Bhura Singh S/o Munshi Singh, Aged About 60 Years, R/o 4 Z
Second Police Station Jawahar Nagar Tehsii And District Sri
Ganganagar Raj.
(Lodged In Central Jail Sriganganagar)
----Petitioner
Versus
1. State Of Rajasthan, Through PP
2. Rooplal S/o Mukandlal, R/o Fatuhi, Tehsil And District Sri
Ganganagar (Raj
----Respondents
For Petitioner(s) : Mr. K.V. Vyas
For Respondent(s) : Mr. Hathi Singh Jodha, PP
HON'BLE MR. JUSTICE MUKESH RAJPUROHIT
Order
15/10/2025
Issue notice.
Learned Public Prosecutor accepts notice on behalf of
respondent-State. Let notice be issued to respondent No.2 only,
returnable within a period of four weeks.
Heard on S.B. Criminal Suspension of Sentence Application
(Revision) No.282/2025.
The above mentioned suspension of sentence application
under Section 430 of BNSS/389 of Cr.P.C. has been filed by the
petitioner against the judgment of conviction and sentence dated
05.03.2019, passed by the learned Nyayadhikari, Gram Nayayalay,
Sri Ganganagar in Criminal Regular Case No.308/2013, as
affirmed by the learned Sessions Judge, Sriganganagar vide
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(2 of 3) [CRLR-1140/2025]
judgment dated 12.08.2025, passed in Criminal Appeal
No.113/2019(CIS No.114/2019).
Learned counsel for the petitioner submits the petitioner was
on bail during the trial and hearing of the revision petition is likely
to take a significant time. Therefore, the sentence awarded to the
petitioner may be suspended.
Per contra, learned Public Prosecutor has vehemently
opposed the prayer of the petitioner.
Heard learned counsel for the petitioner and the learned
Public Prosecutor. Perused the material available on record.
Having regard to the facts and circumstances of the case so
also the facts that the hearing of the instant revision petition,
preferred by the petitioner against the impugned judgment, shall
take sufficient time, I consider it just and proper to suspend the
sentence awarded to the accused-petitioner.
Accordingly, the application being S.B. Criminal Suspension
of Sentence Application (Revision) No.282/2025 under Section
430 of BNSS/389 of Cr.P.C. is allowed and it is ordered that the
sentence passed by the learned Nyayadhikari, Gram Nayayalay,
Sri Ganganagar vide judgment dated 05.03.2019 in Criminal
Regular Case No.308/2013, as affirmed by the learned Sessions
Judge, Sriganganagar vide judgment dated 12.08.2025, passed in
Criminal Appeal No.113/2019(CIS No.114/2019) 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 17.11.2025 and whenever ordered
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(3 of 3) [CRLR-1140/2025]
to do so, till the disposal of the petition on the conditions indicated
below:-
1. That petitioner 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 will give in writing his 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.
Copy of this order be placed in S.B. Criminal Suspension of
Sentence Application (Revision) No.282/2025.
(MUKESH RAJPUROHIT),J
369-Ramesh/-
(Uploaded on 16/10/2025 at 03:05:23 PM)
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