Rajasthan High Court - Jodhpur
Amba Ram vs State Of Rajasthan (2025:Rj-Jd:46571) on 29 October, 2025
Author: Manoj Kumar Garg
Bench: Manoj Kumar Garg
[2025:RJ-JD:46571]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Misc Suspension Of Sentence Application (Appeal)
No. 1290/2025
Amba Ram S/o Harji Ram, Aged About 62 Years, R/o Jailatra, Ps
Jhab ,dist. Jalore, (Raj.). (At Present Lodged At Dist. Jail Jalore).
----Petitioner
Versus
State Of Rajasthan, Through Pp
----Respondent
For Petitioner(s) : Mr. Pukhraj Rohin with
Mr. Ratan Ankiya
For Respondent(s) : Mr. Uja Ram Kalbi, PP
HON'BLE MR. JUSTICE MANOJ KUMAR GARG
Order
29/10/2025
Heard learned counsel for the appellant as well as learned
Public Prosecutor and perused the material available on record.
Learned counsel for the appellant submits that the appellant
is a senior citizen and was on bail during the whole trial and now
the appellant has been in judicial custody for last two and half
years and hearing of the appeal will take sufficient long time.
Therefore, the sentence may kindly be suspended.
Learned Public Prosecutor vehemently opposed the prayer
made by the counsel for the appellant.
Upon a consideration of the arguments advanced on behalf
of the appellant and having regard to the facts and circumstances
of the case, therefore, this Court is of the opinion that it is a fit
case for suspending the sentences awarded to the accused
appellant.
Accordingly, the second application for suspension of
sentence filed under Section 430 BNSS is allowed and it is ordered
(Uploaded on 29/10/2025 at 04:04:57 PM)
[2025:RJ-JD:46571] (2 of 2) [SOSA-1290/2025]
that the sentence in the judgment dated 26.05.2023 passed by
the learned Addl. Sessions Judge Sanchore, District Jalore, in
Sessions Case No.10/2020 against the appellant-applicant
Amba Ram S/o Harji Ram, shall remain suspended till final
disposal of the aforesaid appeal and he will be released on bail,
provided he executes personal bond in the sum of Rs.2,00,000/-
with two sureties of Rs.1,00,000/- each to the satisfaction of the
learned trial Judge for his appearance in this court on 02.12.2025
and whenever ordered to do so till the disposal of the appeal on
the conditions indicated below:-
1. That he/she/they will appear before the trial
Court in the month of January of every year till the
appeal is decided.
2. That if the applicant(s) changes the place of
residence, he/she/they will give in writing
his/her/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(s),
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-applicant(s) in a separate file. Such file be registered
as Criminal Misc. Case related to original case in which the
accused-applicant(s) was/were 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(s) does not appear before the trial
court, the learned trial Judge shall report the matter to the High
Court for cancellation of bail.
(MANOJ KUMAR GARG),J
89-Ishan/-
(Uploaded on 29/10/2025 at 04:04:57 PM)
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