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Judgment
5 paragraphs · 236 wordsMadan Gopal Vyas, J
This application has been filed by the accused-applicant/appellant Sohan Singh @ Sonu seeking interim suspension of sentence from 07.06.2022 to 24.06.2022 for appearing in the M.A. (Prev.) Political Science Examination-2022 at the Examination Center Government College, Ratangarh as per the time table placed on record. He is presently lodged in Central Jail, Bikaner.
Learned Public Prosecutor has opposed the interim suspension of sentence of the accused-applicant/appellant but does not dispute the fact that the scheduled date of examination is w.e.f. 08.06.2022 to 23.06.2022.
In the peculiar facts and circumstances of the case, this application for interim suspension of sentence under Section 389 Cr.P.C. is disposed of with the direction to the Superintendent Central Jail, Bikaner to transfer the accused-applicant/appellant Sohan Singh @ Sonu to Sub-Jail, Ratangarh on 07.06.2022 wherefrom the jail authorities at Ratangarh shall sent him to the examination center with Jail/Police Guards as per the time table and bring back him after the examination is over to the Sub-Jail, Ratangarh. Immediately after examination of all the papers is over, the accused-applicant/appellant shall again be sent back to the Central Jail, Bikaner. A copy of this order be sent to the Superintendent, Central Jail, Bikaner as well as concerned official/ officers of the Sub-Jail, Ratangarh for compliance.
It is made clear that for the purpose aforesaid, no such cost be taken from the accused-applicant/appellant Sohan Singh @ Sonu, being a student.