Rajasthan High Court - Jodhpur
Bhajanlal vs State Of Rajasthan (2025:Rj-Jd:40843) on 12 September, 2025
Author: Manoj Kumar Garg
Bench: Manoj Kumar Garg
[2025:RJ-JD:40843]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Misc. II Suspension Of Sentence Application
(Appeal) No. 716/2025
Bhajan Lal S/o Shri Bhagwan Singh, Aged About 24 Years, R/o
Ward No. 15, Raina At Present 139 Rd, Rohi Prempura, P.s.
Pilibangan, District Hanumangarh (At Present Dist. Jail
Hanumangarh)
----Petitioner
Versus
State Of Rajasthan, Through Pp
----Respondent
For Petitioner(s) : Mr. Nitin Kumar, brother of petitioner
For Respondent(s) : Mr. Vikram Singh Rajpurohit, PP
HON'BLE MR. JUSTICE MANOJ KUMAR GARG
Order
12/09/2025
This is second application for suspension of sentence filed by
the appellant.
Mr. Nitin Kumar, brother of the appellant is present before
this Court and submits that the accused-appellant is in judicial
custody since 03.01.2019 and hearing of the appeal will take
sufficiently long time, therefore, the sentence of the appellant may
kindly be suspended.
Learned Public Prosecutor has opposed the prayer.
Upon a consideration of the arguments advanced on behalf
of the appellant and having regard to the facts and circumstances
of the case, this court is of the opinion that it is a fit case for
suspending the sentence awarded to the accused appellant.
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[2025:RJ-JD:40843] (2 of 3) [SOSA-716/2025]
Accordingly, the application for suspension of sentence filed
under Section 430 B.N.S.S. is allowed and it is ordered that the
sentences passed by the learned Special Judge, Protection of
Children from Sexual Offences Act, Hanumangarh vide judgment
dated 06.08.2021 in Sessions Case No.21/2019 against the
appellant-applicant - Bhajan Lal S/o Shri Bhagwan Singh shall be
suspended till final disposal of the aforesaid appeal provided he
executes a personal bond in the sum of Rs.1,00,000/- with two
sureties of Rs.50,000/- each to the satisfaction of the learned trial
Judge for his appearance in this court on 13.10.2025 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
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[2025:RJ-JD:40843] (3 of 3) [SOSA-716/2025]
court, the learned trial Judge shall report the matter to the High
Court for cancellation of bail.
(MANOJ KUMAR GARG),J
111-Rashi/-
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