Ramdev vs State Of Rajasthan
2025 Latest Caselaw 13716 Raj

Citation : 2025 Latest Caselaw 13716 Raj
Judgement Date : 24 September, 2025

Rajasthan High Court - Jodhpur

Ramdev vs State Of Rajasthan on 24 September, 2025

     HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                      JODHPUR
              S.B. Criminal Appeal (Sb) No. 2289/2025

Ramdev S/o Baluram, Aged About 65 Years, Medi Ka Bas
Kuchaman City District Didwana -Kuchaman Rajasthan
                                                                  ----Appellant
                                   Versus
State Of Rajasthan, Through Pp
                                                                ----Respondent


For Appellant(s)         :     Mr. Bhawani Singh
For Respondent(s)        :     Mr. Narendra Gehlot, PP with
                               Mr. O.P. Choudhary



              HON'BLE MR. JUSTICE SANDEEP SHAH

Order

24/09/2025

In S.B. Criminal Appeal (Sb) No. 2289/2025:-

1. Admit.

2. Call for the record.

In S.B. Criminal Misc. Suspension of Sentence Application

No.1801/2025:

1. Heard learned counsel for the appellant-applicant as well as

learned Public Prosecutor and perused the material available on

record.

2. Learned counsel for the appellant-applicant submits that the

trial Court had acquitted the appellant-applicant from the offences

punishable under Sections 420, 467, 468 & 471 of IPC. However,

the Appellate Court has reversed the finding and imposed a

punishment of three years' rigorous imprisonment upon him. He

submits that the offences were not proved and the trial Court had

(Uploaded on 24/09/2025 at 03:42:03 PM)

(2 of 3) [CRLAS-2289/2025]

rightly considered each and every aspect of the matter while

exonerating the appellant-applicant, however, the Appellate Court

has without considering the evidence reversed the order on the

basis of mere surmises and conjectures. He thus, submits that the

appellant-applicant is entitled for suspension of sentence.

3. Per contra, the learned Public Prosecutor opposes the

application for suspension of sentence and submits that the

Appellate Court has considered each and every argument

threadbare and rightly reversed the finding of the trial Court.

Therefore, the application in question deserves to be dismissed.

4. Upon consideration of the arguments advanced on behalf of

both the sides and having regard to the facts and circumstances of

the case, including the facts that the trial Court had acquitted the

appellant-applicant and the Appellate Court has reversed the

order, there are arguable points raised by learned counsel for the

appellant-applicant and chances of hearing of appeal in near

future being bleak, this Court is of the opinion that it is a fit case

for suspending the sentence awarded to the accused appellant-

applicant.

5. Accordingly, the application for suspension of sentence filed

under Section 430 of BNSS is allowed and it is ordered that the

sentence passed by learned Additional Sessions Judge, Kuchaman

City, District Didwana-Kuchaman, Rajasthan vide judgment dated

10.09.2025 in Criminal Appeal No.88/2021 (88/2017), against the

appellant-applicant Ramdev S/o Baluram shall remain

suspended till final disposal of the aforesaid appeal and he shall be

released on bail, provided he executes a personal bond in the sum

of Rs.1,00,000/- with two sureties of Rs.50,000/- each to the

(Uploaded on 24/09/2025 at 03:42:03 PM)

(3 of 3) [CRLAS-2289/2025]

satisfaction of the learned trial Judge for his appearance in this

Court on 29.10.2025 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.

6. The learned trial Court shall keep the record of attendance of

the appellant-applicant in a separate file. Such file be registered

as Criminal Misc. Case related to original case in which the

appellant-applicant 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 appellant-applicant does not appear before the trial court, the

learned trial Judge shall report the matter to the High Court for

cancellation of bail.

(SANDEEP SHAH),J 225-Love/-

(Uploaded on 24/09/2025 at 03:42:03 PM)