Rajasthan High Court - Jodhpur
Dashrath Singh vs State Of Rajasthan ... on 9 January, 2026
Author: Vinit Kumar Mathur
Bench: Vinit Kumar Mathur
[2026:RJ-JD:989-DB]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
D.B. Criminal Misc. Temporary Suspension Of Sentence
Application (Appeal) No. 45/2026
Dashrath Singh S/o Shri Rewant Singh, Aged About 27 Years,
R/o Near Water Tank Kheme Ka Kua Shashtri Nagar Jodhpur.
(Lodged At Open Air Camp, pali)
----Petitioner
Versus
State Of Rajasthan, Through Pp
----Respondent
For Petitioner(s) : Mr. Ganpat Lal Prajapat
For Respondent(s) : Mr. C.S. Ojha, PP
HON'BLE MR. JUSTICE VINIT KUMAR MATHUR
HON'BLE MR. JUSTICE CHANDRA SHEKHAR SHARMA Order 09/01/2026
1. The present temporary suspension of sentence application has been filed by the applicant-appellant under Section 430 BNSS (389 of Cr.P.C.) seeking temporary suspension of sentence awarded to him by learned Additional Sessions Judge (Women Atrocities Cases), Jodhpur Metropolitan (hereinafter referred to as 'trial Court') vide order dated 01.12.2023 passed in Session Case No.64/2017, during his examination for Master of Arts (Hindi) scheduled to be held from 09.01.2026 to 03.02.2026.
2. Learned counsel for the applicant-appellant submits that the applicant-appellant is appearing in Master of Arts (Hindi) examination scheduled to be held from 09.01.2026 to 03.02.2026. He submits that at present the accused-applicant is lodged at Open Air Camp, Pali and the center of examination is at Jodhpur, (Uploaded on 09/01/2026 at 04:57:35 PM) (Downloaded on 09/01/2026 at 09:33:11 PM) [2026:RJ-JD:989-DB] (2 of 2) [SOSA-45/2026] therefore, he may be permitted to leave the Open Air Camp, Pali at 9:00 a.m. and permitted to surrender at 9:00 p.m. on the dates of examination aforesaid.
3. Learned Public Prosecutor has verified the factum of applicant-appellant appearing in the Master of Arts (Hindi) examination scheduled to be held from 09.01.2026 to 03.02.2026.
4. We have considered the submissions made at the bar and have gone through the relevant record of the case.
5. In view of the aforesaid, the present application seeking temporary suspension of sentence is allowed and it is ordered that the substantive sentence passed by the learned trial court vide judgment dated 01.12.2023 passed in Session Case No.64/2017 against the applicant -Dashrath Singh S/o Shri Rewant Singh shall remain temporarily suspended from 9:00 a.m. to 9:00 p.m. on each day of examination of Master of Arts (Hindi) i.e. from 09.01.2026 to 03.02.2026 provided he executes a personal bond in the sum of Rs.1,00,000/- (Rupees One Lakh Only) with two sureties in the sum of Rs.50,000/-(Rupees Fifty Thousand Only) out of which one surety will be of his close relative, each to the satisfaction of the concerned Superintendent Open Air Camp, Pali on usual conditions.
6. Let this application seeking temporary suspension of sentence be again listed on 16.02.2026, and on that date, learned Public Prosecutor and learned counsel for the petitioner shall submit the compliance of this order.
(CHANDRA SHEKHAR SHARMA),J (VINIT KUMAR MATHUR),J 169-Payal/-
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