Raja @ Raj @ Raju @ Raju Lal vs State Of Rajasthan (2026:Rj-Jd:2584)
2026 Latest Caselaw 627 Raj

Rajasthan High Court - Jodhpur

Raja @ Raj @ Raju @ Raju Lal vs State Of Rajasthan (2026:Rj-Jd:2584) on 15 January, 2026

Author: Farjand Ali

Bench: Farjand Ali

[2026:RJ-JD:2584]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                    S.B. Criminal Misc. Appli No. 29/2026

1.       Raja @ Raj @ Raju @ Raju Lal S/o Nathuda @ Nath Lal,
         Aged About 29 Years, Resident Of Khejada Police Station
         Dharanvada District Gunna (M.p.) (At Present Lodged In
         District Jail, Hanumangarh.)
2.       Rambiraj @ Viranch @ Ramvirach S/o Bhimsen, Aged
         About 24 Years, Resident Of Billakheri, Police Station
         Dharanvada District Gunna (M.p.) (At Present Lodged In
         District Jail, Hanumangarh.)
3.       Santosh S/o Bhimsen, Aged About 44 Years, Resident Of
         Bilakheri, Police Station Dharanvada District Gunna (M.p.)
         (At Present Lodged In District Jail, Hanumangarh.)
                                                                     ----Petitioners
                                       Versus
State Of Rajasthan, Through Pp
                                                                    ----Respondent


For Petitioner(s)            :     Mr. Rakesh Matoria
For Respondent(s)            :     Mr. Surendra Bishnoi, AGA



                HON'BLE MR. JUSTICE FARJAND ALI

Order

15/01/2026

1. The present application has been filed seeking correction in

the cause title of the order dated 12.01.2026 passed by this Court

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

No.2324/2025. Vide the aforesaid order, the suspension of

sentence was allowed. However, though the order itself reflects

that there were more than one appellant-applicant, the cause title

mentions the name of only one appellant-applicant, namely Raja

@ Raj @ Raju @ Raju Lal, whereas the names of the other

appellant-applicants, namely Rambiraj @ Viranch @ Ramvirach

(Uploaded on 19/01/2026 at 02:53:40 PM)

[2026:RJ-JD:2584] (2 of 2) [CRLMA-29/2026]

S/o Bhimsen and Santosh S/o Bhimsen, were inadvertently

omitted.

2. On perusal of the record, it is evident that the names of the

aforesaid two appellant-applicants find mention in the cause title

of the application as well as in the judgment of the trial court. The

omission appears to have occurred on account of an inadvertent

error on the part of the office while feeding the data, as the cause

title was automatically incorporated in the template downloaded

for typing the order.

3. Accordingly, the application is allowed. The names of

Rambiraj @ Viranch @ Ramvirach S/o Bhimsen and Santosh S/o

Bhimsen shall be read as included in the cause title of the order

dated 12.01.2026. The sentence of the said appellant-applicants

shall also stand suspended, and they shall be released on bail on

the same terms and conditions as stipulated in the order dated

12.01.2026. This order shall be treated as part and parcel of the

order dated 12.01.2026.

(FARJAND ALI),J 1-Pramod/-

(Uploaded on 19/01/2026 at 02:53:40 PM)

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