Ajayab Singh vs State Of Rajasthan (2026:Rj-Jd:280)
2026 Latest Caselaw 76 Raj

Rajasthan High Court - Jodhpur

Ajayab Singh vs State Of Rajasthan (2026:Rj-Jd:280) on 6 January, 2026

Author: Farjand Ali

Bench: Farjand Ali

[2026:RJ-JD:280]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
 S.B. Criminal Misc. Suspension Of Sentence Application (Appeal)
                                    No. 2304/2025

Ajayab Singh S/o Gurjant Singh, Aged About 35 Years, Resident
Of Jhotawali, Police Station Muklava, District Sri Ganganagar
(Lodged In Central Jail, Sri Ganganagar)
                                                                           ----Petitioner
                                          Versus
State Of Rajasthan, Through Public Prosecutor
                                                                         ----Respondent


For Petitioner(s)               :     Mr. Awar Dan Ujjwal
For Respondent(s)               :     Mr. Surendra Bishnoi, AGA



                   HON'BLE MR. JUSTICE FARJAND ALI

Order

06/01/2026

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 04.07.2025 passed by the learned Additional Sessions

Judge No.1, Raisinghnagar, District Sriganganagar in

Sessions Case No. 10/2019 whereby he was convicted and

sentenced to suffer maximum punishment of 10 years' RI

along with a fine of Rs.1,00,000/- under Section 8/22 of

NDPS Act.

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

appellant-applicant's wife is eight months pregnant, is in an

advanced stage of pregnancy, and requires constant care

and support, and further submits that no other family

member is available to provide such care. It is, therefore,

(Uploaded on 07/01/2026 at 02:37:13 PM)

[2026:RJ-JD:280] (2 of 2) [SOSA-2304/2025]

prayed that the sentence awarded to 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 Ajayab Singh S/o Gurjant Singh passed by the

learned Additional Sessions Judge No.1, Raisinghnagar,

District Sriganganagar in Sessions Case No. 10/2019 vide

judgment dated 04.07.2025 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 148-Samvedana/-

(Uploaded on 07/01/2026 at 02:37:13 PM)

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