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Ladhu Ram @ Ladu Ram vs State Of Rajasthan ...
2026 Latest Caselaw 2494 Raj

Citation : 2026 Latest Caselaw 2494 Raj
Judgement Date : 16 February, 2026

[Cites 4, Cited by 0]

Rajasthan High Court - Jodhpur

Ladhu Ram @ Ladu Ram vs State Of Rajasthan ... on 16 February, 2026

Author: Vinit Kumar Mathur
Bench: Vinit Kumar Mathur
[2026:RJ-JD:8612-DB]                     (1 of 4)                     [SOSA-1014/2025]


        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                      AT JODHPUR.
 D.B. Criminal Misc Suspension Of Sentence Application (Appeal)
                                  No. 1014/2025

Ladhu Ram @ Ladu Ram S/o Hira Ram, Aged About 60 Years,
R/o Kabuli Police Station Dhorimanna, District Barmer.
              (At Present Lodged In District Jail Barmer)
                                                                        ----Petitioner
                                        Versus
State Of Rajasthan, Through Pp
                                                                     ----Respondent


For Petitioner(s)             :     Mr. Jitendra Ojha
For Respondent(s)             :     Mr. Sharwan Singh Rathore, PP



          HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

HON'BLE MR. JUSTICE CHANDRA SHEKHAR SHARMA

Order

16/02/2026

1. The present application has been filed by the applicant under

Section 389 of the Cr.P.C. (430 of BNSS, 2023) seeking

suspension of sentence awarded to him by the learned Additional

District & Sessions Judge No.2, Barmer (hereinafter referred to as

'trial Court') vide judgment dated 16.04.2025 passed in Session

Case No.67/2024, whereby following sentences have been

awarded against the accused-applicant.

S.No Offence              Sentence                                    Fine
1.      376 (1)        Life imprisonment To pay a fine of Rs.50,000/-; in
        of IPC                           default thereof to further undergo
                                         two years' additional rigorous
                                         imprisonment.




                          (Uploaded on 16/02/2026 at 04:56:43 PM)

 [2026:RJ-JD:8612-DB]                   (2 of 4)                    [SOSA-1014/2025]


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

present application for suspension of sentence has been filed on

behalf of the accused applicant on the ground that he has been

falsely implicated in the present case. Learned counsel submits

that the incident is of late night of 04.05.2020 for which an FIR

was registered on 05.05.2020 at 05:14 pm. He submits that

before lodging FIR on an information being given to the police, the

police reached the site. The applicant was proceeded against

under sections 107 and 151 of Cr.PC after he was produced before

the Sub Divisional Magistrate. He submits that if on 05.05.2020,

the applicant was produced before the Sub Divisional Magistrate

and order was passed under Sections 107 and 151 of Cr.PC in

which there was no allegation of rape then lodging of the FIR after

19 hours of the incident is nothing but an afterthought to falsely

implicate the applicant in the present case. Learned counsel,

therefore, submits that the entire story of the prosecution is

worthless and cannot be relied upon. He, therefore, prays that the

application seeking suspension of sentence filed by the applicant

may be allowed and sentence awarded to him by the learned trial

court may be suspended during pendency of the appeal.

3. Per contra, learned Public Prosecutor though opposed the

submissions made by learned counsel for the applicant, however,

he is not in a position to refute the fact that if the incident had

taken place at 10:00 pm at night on 04.05.2020 for which the

proceedings were initiated in the early morning before before the

Sub Divisional Magistrate in which no allegation of rape was

leveled, then how the FIR was registered on 05.05.2020.

(Uploaded on 16/02/2026 at 04:56:43 PM)

[2026:RJ-JD:8612-DB] (3 of 4) [SOSA-1014/2025]

4. We have considered the submissions made at the Bar and

have gone through the relevant record of the case.

5. Considering the fact that there is no plausible explanation for

lodging the FIR on 05.05.2020 at 5:14 pm and the complaint in

which the applicant was produced before the Sub Divisional

Magistrate, there is no mention of rape creates doubt in the entire

prosecution story, without commenting on the merit and demerit

of the case, this Court deems it appropriate to suspend the

sentence of the applicant-appellant.

6. Accordingly, the application for suspension of sentence filed

by the applicant-appellant is hereby allowed. It is ordered that the

sentence passed by the learned Additional District & Sessions

Judge No.2, Barmer vide judgment dated 16.04.2025 in Session

Case No.67/2024 against the applicant - Ladhu Ram @ Ladu

Ram S/o Hira Ram 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/- each with

two sureties of Rs.50,000/- each to the satisfaction of the learned

trial Judge for his appearance in this Court on 18.03.2026 and

whenever ordered to do so till the disposal of the appeal on the

conditions indicated below:-

(i) That he will appear before the trial Court in the month of January of every year till the appeal is decided.

(ii) That if the applicant 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.

(iii) Similarly, if the sureties change their address, they will give in writing their changed address to the trial Court.

(Uploaded on 16/02/2026 at 04:56:43 PM)

[2026:RJ-JD:8612-DB] (4 of 4) [SOSA-1014/2025]

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

the accused-applicant in a separate file. Such file be registered as

Criminal Misc. Case related to original case in which the accused-

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

accused applicant does not appear before the trial court, the

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

cancellation of bail.

8. Needless to state that the observations made hereinabove in

relation to guilt or otherwise of the applicant is prima-facie opinion

considering the material to the extent necessary for the purpose

of consideration of instant application. None of the parties shall

rely upon the findings or observations made herein at the time of

arguing final hearing of the appeal.

(CHANDRA SHEKHAR SHARMA),J (VINIT KUMAR MATHUR),J

27-AnilSingh/-

(Uploaded on 16/02/2026 at 04:56:43 PM)

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