PANKAJ Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The appellant-applicant seeks temporary bail for the purpose of participating in M.A. (Previous) Examination being held by Vardhman Mahaveer Open University, Kota. As per the schedule of examination presented with the application for suspension of sentence, the applicant's examinations are to commence from 4/1/2019 and shall conclude on 15/1/2019. On an earlier occasion too, the applicant was granted temporary bail by this court vide order dtd. 9/10/2017 so as to participate in the B.Sc. Final Year Examination. The applicant reportedly appeared in the said examination and surrendered back upon completion of the period of temporary bail.

(2.) Learned Public Prosecutor has submitted the verification report of the SHO concerned, where nothing is mentioned regarding the applicant's examination.

(3.) Having regard to the peculiar facts and circumstances of the case and more particularly, considering the aspect that the applicant has previously too, been released on temporary bail for the purpose of permitting him to participate in the examination, we are inclined to accept this application for temporary suspension of sentence so as to enable the applicant to appear in the M.A. (Previous) Examination scheduled to be held from 4/1/2019 to 15/1/2019.