Dashrath Singh vs State Of Rajasthan ...
2026 Latest Caselaw 262 Raj

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)

[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/-

(Uploaded on 09/01/2026 at 04:57:35 PM)

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