Jaypal vs State Of Rajasthan (2026:Rj-Jd:532)
2026 Latest Caselaw 118 Raj

Rajasthan High Court - Jodhpur

Jaypal vs State Of Rajasthan (2026:Rj-Jd:532) on 7 January, 2026

Author: Farjand Ali

Bench: Farjand Ali

[2026:RJ-JD:532]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
 S.B. Criminal Misc Suspension Of Sentence Application (Appeal)
                                No. 2160/2025

Jaypal S/o Shri Prithviraj, Aged About 40 Years, R/o Paka Bhadva
Ps Sadar District Hanumangarh (Presently Lodged In Central Jail
Bikaner)
                                                                     ----Petitioner
                                      Versus
State Of Rajasthan, Through Pp
                                                                   ----Respondent


For Petitioner(s)           :     Mr. Kalu Ram Bhati
For Respondent(s)           :     Mr. Shriram Choudhary, AGA



                   HON'BLE MR. JUSTICE FARJAND ALI

Order

07/01/2026

1. The instant application under Section 389 CrPC seeking

temporary suspension of sentence has been preferred on

behalf of the appellant-applicant in the matter of judgment

dated 15.09.2025 passed by the learned Special Judge NDPS

Act Case, Hanumangarh in Sessions Case No. 17/2020 (CIS

No.17/2020) whereby he was convicted and sentenced to

suffer maximum punishment of 20 years' RI along with a

fine of Rs.2,00,000/- under Section 8/15 of NDPS Act.

2. The instant application has been filed on the ground that the

applicant's wife has been diagnosed with a avarian cyst,

which, as advised by the concerned doctor, requires urgent

surgical intervention. The presence of the petitioner is

essential to take care of his wife and attend to her medical

needs. It is, therefore, prayed that the sentence awarded to

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[2026:RJ-JD:532] (2 of 2) [SOSA-2160/2025]

the appellant-applicant be temporarily suspended and that

he be released on temporary bail.

3. Learned Public Prosecutor has opposed the prayer for

temporary bail.

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

and the learned counsel for the State 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.

6. Accordingly, the instant application for temporary suspension of

sentence is allowed. The sentence awarded to appellant-

applicant Jaypal S/o Shri Prithviraj, vide judgment dated

15.09.2025 passed by the learned Special Judge NDPS Act

Case, Hanumangarh in Sessions Case No. 17/2020 (CIS

No.17/2020) shall remain suspended for a period of thirty days

from the date of his actual release 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 Jail Authority in the morning of the next day of

completion of the period of temporary bail.

(FARJAND ALI),J 302-Samvedana/-

(Uploaded on 08/01/2026 at 04:42:08 PM)

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