Shree Ram vs State Of Rajasthan
2026 Latest Caselaw 4418 Raj

Rajasthan High Court - Jodhpur

Shree Ram vs State Of Rajasthan on 23 March, 2026

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
     S.B. Criminal Misc. Application for Suspension of Sentence
                                No.521/2026

                                        IN

               S.B. Criminal Appeal (SB) No. 565/2026

Shree Ram S/o Ramsahai Meena, Aged About 55 Years, R/o
Keladevi Colony Gangapur City. Distt. Sawai Madhopur, Ldc,
Tehsil Office Pipikhut Distt Pratapgadh
                                                                   ----Appellant
                                    Versus
State Of Rajasthan, Through P.P.
                                                                 ----Respondent


For Appellant(s)          :     Mr. J.S. Choudhary, Sr. Advocate
                                assisted by Mr. Pradeep Choudhary
                                and Ms. Sampati Choudhary.
For Respondent(s)         :     Mr. N.S. Chundawat, P.P.



           HON'BLE MR. JUSTICE MUNNURI LAXMAN

Order

23/03/2026

1. Learned Public Prosecutor accepts notice on behalf of the

respondent-State.

2. The present appeal is preferred aggrieved against order of

conviction and sentence dated 23.02.2026 in Sessions Case

No. 54/2011 passed by learned Special Judge (Prevention of

Corruption Act) Cases, Udaipur.

3. Admit.

4. Call for record.

5. Heard on the application for suspension of sentence.

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6. Learned counsel appearing on behalf of appellant-accused

submits that the principal offender, who allegedly accepted

the bribe, has already been enlarged on bail. The petitioner

is the co-accused. According to the prosecution, the demand

and acceptance was made by other accused at the behest of

the present petitioner. He submits that disposal of appeal will

take its own time, therefore, the appellant-accused may be

enlarged on bail.

7. Considering the fact of enlargement of the other co-accused

and disposal of appeal will take its own time, therefore

application for suspension of sentence under Section 389 of

Cr.P.C. (Section 430 of BNSS) is allowed and sentence of

appellant accused-Shree Ram S/o Ramsahai Meena is

suspended till disposal of appeal with the condition that he

would executes a personal bond in the sum of Rs.50,000/-

with two sureties of Rs.25,000/- each to the satisfaction of

the learned trial Judge for his appearance in this court on

24.04.2026 and whenever ordered to do so till the disposal

of the appeal on the conditions indicated below:-

i. That he/she/they shall appear before the

trial Court as fixed by the Trial Court on first

appearance. The next appearance shall be

fixed with time gap of one year till the appeal

is decided.

ii. That if the applicant(s) changes the place of

residence, he/she/they shall inform in writing

his/her/their changed address to the trial

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Court as well as to the counsel in the High

Court.

iii. Similarly, if the sureties change their

address(s), they will give in writing their

changed address to the trial Court.

8. Accordingly, Misc. Application for Suspension of Sentence

stands disposed of.

(MUNNURI LAXMAN),J 168-PKS/-

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