Ramesh Parjapat vs State Of Rajasthan ...
2026 Latest Caselaw 3373 Raj

Rajasthan High Court - Jodhpur

Ramesh Parjapat vs State Of Rajasthan ... on 27 February, 2026

Bench: Rekha Borana, Yogendra Kumar Purohit

[2026:RJ-JD:10743-DB]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
 D.B. Criminal Misc Suspension Of Sentence Application (Appeal)
                                  No. 420/2026

Ramesh Parjapat S/o Shri Jogaram, Aged About 25 Years,
Bagawas, P.s. Mandali, Dist. Barmer, Raj. (At Present Lodged In
Central Jail, Jodhpur).
                                                                      ----Petitioner
                                       Versus
State Of Rajasthan, Pp
                                                                    ----Respondent


For Petitioner(s)            :     Mr. Prem Kumar (brother of the
                                   petitioner), present in person
For Respondent(s)            :     Mr. Deepak Choudhary, GA cum AAG



             HON'BLE MS. JUSTICE REKHA BORANA

HON'BLE MR. JUSTICE YOGENDRA KUMAR PUROHIT

Order

27/02/2026

1. The present temporary suspension of sentence application

has been filed by the applicant under section 430 BNSS (389 of

Cr.P.C.) seeking temporary suspension of sentence awarded to him

by learned Special Judge, POCSO Act Cases, Barmer (hereinafter

referred to as the ' learned Trial Court') vide order dated

05.04.2022 passed in Session Case No. 52/2020, with an

averment that his grandmother has expired on 21.02.2026 and he

deserves to be released on a temporary bail to attend the final

rites/rituals of his grandmother.

2. Learned Additional Advocate General has verified the fact of

the death of the applicant's grandmother.

3. Heard the Counsel. Perused the record.

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[2026:RJ-JD:10743-DB] (2 of 2) [SOSA-420/2026]

4. In view of the aforesaid and looking to the fact that earlier

temporary suspension of sentence (D.B Cr. Misc. Temporary

Suspension of Sentence Application No. 2253/2025) filed by the

applicant was allowed vide order dated 03.12.2025 and the

applicant surrendered within the stipulated period, the present

application seeking interim suspension of sentence is allowed and

it is ordered that the substantive sentence passed by the learned

trial court vide judgment dated 05.04.2022 passed in Session

Case No.52/2020 against the applicant -Ramesh Parjapat S/o Shri

Joga Ram shall remain temporarily suspended for a period of 7

days from the date of his actual release provided he executes a

personal bond in 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 Jail

Superintendent on usual conditions. The applicant shall surrender

back before the concerned Jail Superintendent after completion of

7 days from the date of his actual release. The concerned Jail

Superintendent shall give a date of his surrender.

5. Let this application seeking interim suspension of sentence

be again listed on 16.03.2026, and on that date, learned Public

Prosecutor and learned counsel for the petitioner shall submit the

compliance of this order.

(YOGENDRA KUMAR PUROHIT),J (REKHA BORANA),J 4-manila/-

(Uploaded on 27/02/2026 at 01:54:28 PM)

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