Moti Singh vs State
2021 Latest Caselaw 12208 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Criminal Appeal No. 422/2009

Moti Singh

----Appellant Versus State

----Respondent

For Appellant(s) : Mr Pradeep Chaudhary For Respondent(s) : Mr Anees Bhurat, Pubic Prosecutor

HON'BLE MR. JUSTICE GOVERDHAN BARDHAR

Judgment / Order

04/08/2021

Learned counsel submits that the appellant in terms of the

order dated 07.07.2010 passed on the application for suspension

of sentence is regularly appearing before the court below for the

purpose of attendance.

Considering the contention of the learned counsel, Office is

directed to procure fresh report from the concerned court

regarding appearance of the accused-appellant in terms of the

order passed on the application for suspension of sentence.

List after four weeks.

(GOVERDHAN BARDHAR),J

6-MMA/-

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