Dayaram vs State Of Rajasthan (2026:Rj-Jd:4571)
2026 Latest Caselaw 1123 Raj

Rajasthan High Court - Jodhpur

Dayaram vs State Of Rajasthan (2026:Rj-Jd:4571) on 23 January, 2026

Author: Farjand Ali

Bench: Farjand Ali

[2026:RJ-JD:4571]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
       S.B. Criminal Misc Temporary Suspension Of Sentence
                    Application (Appeal) No. 152/2026

                                          In

                    S.B. Criminal Appeal No.2418/2025

Dayaram S/o Narayandas, Aged About 36 Years, Resident Of
Bambore, Police Station Kurabed, District Udaipur, Rajasthan, At
Present Residing At Gariyawas, Sector 06, Police Station Hiran
Magri, District Udaipur. (Presently Lodged At District Jail,
Bhilwara)
                                                                     ----Petitioner
                                      Versus
State Of Rajasthan, Through Pp
                                                                   ----Respondent


For Petitioner(s)           :     Mr. Harshwardhan
For Respondent(s)           :     Mr. NS Chandawat, PP



                HON'BLE MR. JUSTICE FARJAND ALI

Order

23/01/2026

1. The instant application under Section 389 CrPC/430 of BNSS

seeking temporary suspension of sentence has been preferred on

behalf of the appellant-applicant in the matter of judgment dated

18.09.2025 passed by the learned Special Judge, NDPS Cases,

Bhilwara in Sessions Case No.14/2022 whereby he was convicted

and sentenced to suffer punishment of fifteen years' RI along with

a fine of Rs.1,50,000/- under Sections 8/29 of NDPS Act.

2. Learned counsel for the appellant-applicant submits that the

marriage functions of the applicant's niece are scheduled to be

held from 05.02.2026 to 20.02.2026; therefore, it is prayed that

(Uploaded on 24/01/2026 at 05:06:19 PM)

[2026:RJ-JD:4571] (2 of 2) [SOSA-152/2026]

the appellant be released on temporary bail by suspending the

sentence for attending the marriage.

3. Learned Special Public Prosecutor has opposed the prayer for

temporary bail.

4. I have heard the learned counsel for the appellant-applicant

and the learned Public Prosecutor and gone through the material

available on record.

5. Considering the submissions advanced by the learned

counsel for the appellant-applicant and taking a humanitarian view

of the matter, this court is inclined to grant temporary bail of 30

days to the appellant-applicant.

4. Accordingly, the instant application for temporary suspension

of sentence is allowed. The sentence awarded to appellant-

applicant Dayaram S/o Narayandas by the learned Special Judge,

NDPS Cases, Bhilwara in Sessions Case No.14/2022 vide judgment

dated 18.09.2025 shall remain suspended for a period of 30 days

upon his furnishing a personal bond in the sum of Rs.50,000/- and

two sound and solvent sureties of Rs.25,000/- each to the

satisfaction of the trial court. The appellant-applicant shall

surrender before the concerned authority of the Central Jail,

Jodhpur in the morning of the next day of completion of the period

of temporary bail.

(FARJAND ALI),J 187-divya/-

(Uploaded on 24/01/2026 at 05:06:19 PM)

Powered by TCPDF (www.tcpdf.org)