Rohit Jawa vs State Of Rajasthan (2025:Rj-Jd:11485)
2025 Latest Caselaw 7966 Raj

Rajasthan High Court - Jodhpur

Rohit Jawa vs State Of Rajasthan (2025:Rj-Jd:11485) on 27 February, 2025

Author: Manoj Kumar Garg

Bench: Manoj Kumar Garg

[2025:RJ-JD:11485]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                S.B. Criminal Misc. Appli No. 138/2025

Rohit Jawa S/o Sh. Munnalal, Aged About 26 Years, R/o- Near
Railway Hospital, Merta Road, P.s. Merta Road, Dist. Nagaur
(Raj.)Through His Uncle Sanjay Kumar S/o Nanu Ram Aged
About 56 Years, R/o Behind Lalji Handicraft, Rai Ka Bagh,
Jodhpur (Rajasthan) (Presently Lodged In Dist. Jail, Nagaur)
                                                                    ----Petitioner
                                    Versus
1.       State Of Rajasthan, Through PP
2.       Ratanlal S/o Sh Rampal, R/o Near Mataji Ka Mandir, Merta
         Road , Dist. Nagaur (Raj)
                                                                 ----Respondents


For Petitioner(s)         :     Mr. Vineet Jain, Sr. Adv. Assisted by
                                Mr. Pravin Vyas
For Respondent(s)         :     Mr. Narendra Gehlot, PP assisted by
                                Mr. Omprakash Choudhary



          HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

27/02/2025

The present criminal misc. application has been filed by the

appellant/applicant for extending the time limit for surrender

before the concerned Jail in S.B. Criminal Misc. Temporary

Suspension of Sentence Application No.286/2025 passed by this

Court vide order dated 11.02.2025.

Learned counsel for the applicant submits that this Court

while allowing the temporary suspension of sentence application of

the applicant on the ground of examination of the appellant vide

order dated 11.02.2025 directed the appellant to surrender before

the concerned Jail on 03.03.2025. Counsel for the applicant

submits that as per the time table issued by the concerned

[2025:RJ-JD:11485] (2 of 2) [CRLMA-138/2025]

University the last practical examination of the appellant

scheduled on 03.03.2025 and the date for surrender is also on

03.03.2025, therefore, some more time may be granted to him for

surrender before the concerned Court.

I have considered the arguments advanced before me and

carefully gone through the material available on record.

Since the last practical exam of the appellant/applicant is on

03.03.2025, therefore, the application filed by the applicant is

hereby allowed and the appellant is directed to surrender before

the concerned Jail authorities on 04.03.2025 instead of

03.03.2025.

Misc. Application is disposed of accordingly.

(MANOJ KUMAR GARG),J 1-GKaviya/-

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