Rajasthan High Court - Jodhpur
Vijay Singh vs State Of Rajasthan (2025:Rj-Jd:46040) on 17 October, 2025
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Suspension Of Sentence(Revision) No. 265/2025
Vijay Singh S/o Tek Chand, Aged About 45 Years, Resident Of
Hadodi, P.s. Badhra District Bhiwani Haryana. (At Present Lodged
In Sub Jail, Nohar)
----Petitioner
Versus
State Of Rajasthan, Through Pp
----Respondent
For Petitioner(s) : Mr. Vikas K. Bishnoi for
Mr. Rakesh Matoria
For Respondent(s) : Mr. Prem Singh Panwar, PP
HON'BLE MR. JUSTICE MUKESH RAJPUROHIT
Order
17/10/2025
Heard.
Admit.
Learned Public Prosecutor accepts notice on behalf of
respondent - State.
This matter comes up on consideration of S.B. Criminal Misc.
application for Suspension of Sentence.
Learned counsel for the petitioner submits that accused
petitioner has been falsely implicated in this case. He further
submits that hearing of criminal revision petition will take
significantly long time, therefore, the application of suspension of
sentence (revision) may be allowed.
Having regard to the facts and circumstances of the case so
also the facts and grounds raised in the instant petition; the
hearing of the revision petition, preferred by the petitioner against
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the impugned judgment shall take sufficient time, I consider it just
and proper to suspend the sentence awarded to the accused-
petitioner.
Accordingly, S.B. Criminal Suspension of Sentence
Application (Revision) No.1063/2025 under Section 438/442 of
BNSS is allowed and it is ordered that the sentence passed by the
learned Judicial Magistrate, Rawatsar vide judgment dated
18.09.2019 in Criminal Case No.1373/2014, as affirmed by the
learned Additional Sessions Judge No.1, Nohar, District
Hanumangarh (Camp Rawatsar) vide judgment dated 03.07.2023
in Criminal Appeal No.100/2019, against accused-petitioner -
Vijay Singh S/o Tek Chand, 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.20,000/- each to the
satisfaction of the learned trial Judge for his appearance in this
Court on 21.11.2025 and 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
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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.
A copy of this order be placed in S.B. Criminal Application for
Suspension of Sentence.
(MUKESH RAJPUROHIT),J
360-mSingh/-
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