Lrs Of Chand Karan vs State Of Rajasthan
2021 Latest Caselaw 8721 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Stay No. 1134/2021

1. Lrs Of Chand Karan, S/o Bhanwar La Gurjar R/o By Caste Gurjar, R/o Satturkhana, Police Station Nasirabad, District Ajmer.

2. Smt. Munni Devi W/o Late Sh. Chand Karan, By Caste Gurjar, R/o Satturkhana, Police Station Nasirabad, District Ajmer.

3. Rahul S/o Late Sh. Chand Karan, By Caste Gurjar, R/o Satturkhana, Police Station Nasirabad, District Ajmer.

4. Bhupendra S/o Late Sh. Chand Karan, By Caste Gurjar, R/o Satturkhana, Police Station Nasirabad, District Ajmer.

5. Archana D/o Late Sh. Chand Karan, By Caste Gurjar, R/o Satturkhana, Police Station Nasirabad, District Ajmer.

----Petitioners Versus State Of Rajasthan, Through P.P

----Respondent

For Petitioner(s) : Mr. Pradeep Choudhary For Respondent(s) : Mr. Mahipal Bishnoi, PP

HON'BLE MR. JUSTICE SANDEEP MEHTA

Judgment

01/04/2021

Heard. Perused the material available on record.

Having regard to the facts and circumstances as available on

record, I am not inclined to accept the instant misc. application

seeking suspension of conviction, which is rejected as being

devoid of merit. However, it is directed that the appeal shall be

listed for hearing.

(SANDEEP MEHTA),J 216-Sudhir Asopa/-

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