Naresh @ Gopalram vs State Of Rajasthan (2026:Rj-Jd:14677)
2026 Latest Caselaw 4810 Raj

Rajasthan High Court - Jodhpur

Naresh @ Gopalram vs State Of Rajasthan (2026:Rj-Jd:14677) on 28 March, 2026

Author: Farjand Ali

Bench: Farjand Ali

[2026:RJ-JD:14677]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                S.B. Criminal Misc. Appli No. 202/2026

Naresh @ Gopalram S/o Sawairam Ailas Kumparam, Aged About
29 Years, R/o Kutchi Basti, Near Geeta Ashram, Police Station
Kotwali, Dist. Jaisalmer
                                                                    ----Petitioner
                                    Versus
1.       State Of Rajasthan, Through Pp
2.       Junjaram S/o Narayanram, Dangri, Police Station Sangad,
         District Jaisalmer
                                                                 ----Respondents


For Petitioner(s)         :     Mr. Dinesh Vishnoi
For Respondent(s)         :     Mr. N.S. Chandawat, DyGA



                HON'BLE MR. JUSTICE FARJAND ALI

Order

28/03/2026

1. The present criminal miscellaneous application has been filed

on behalf of the appellant seeking extension of the period of

interim suspension of sentence granted earlier by this Court.

2. It is submitted that the appellant was granted interim

suspension of sentence for a period of 30 days vide order dated

25.02.2026. It is further submitted that the appellant's minor child

is seriously ill and requires continued care and treatment at

Jodhpur, and there is no other family member except his wife to

take care of the child. It is also pointed out that the appellant has

earlier been enlarged on interim bail on more than one occasion

and has never misused the liberty so granted.

(Uploaded on 28/03/2026 at 06:45:37 PM)

[2026:RJ-JD:14677] (2 of 2) [CRLMA-202/2026]

3. Considering the submissions made and the facts and

circumstances of the case, without expressing any opinion on the

merits of the case, this Court deems it just and proper to extend

the period of interim suspension of sentence granted to the

appellant.

4. Accordingly, the present criminal miscellaneous application is

allowed. The period of interim suspension of sentence granted

earlier is hereby extended for a further period of 30 (thirty) days

from the date of expiry of the earlier order, on the same terms

and conditions.

(FARJAND ALI),J 2-Pramod/-

(Uploaded on 28/03/2026 at 06:45:37 PM)

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