Sandeep @ Matru S/O Ratanlal ... vs State Of Rajasthan
2021 Latest Caselaw 3500 Raj/2

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                          S.B. Criminal Miscellaneous (Petition) No. 3749/2021

                                   Sandeep @ Matru S/o Ratanlal Sharma, R/o Biran Thana Tosam
                                   District Bhiwani Haryana. (At Present Confined In Jail Jhunjhunu)
                                                                                                        ----Petitioner
                                                                        Versus
                                   State Of Rajasthan, Through P.P.
                                                                                                      ----Respondent

For Petitioner(s) : Mr. Dushyant Singh Naruka For Respondent(s) : Mr. Shyam Prakash Sharma,PP

HON'BLE MR. JUSTICE SATISH KUMAR SHARMA

Order

06/08/2021

1. This petition has been filed under Section 482 Cr.P.C. against

the order dated 30.04.2021, whereby the application for

Suspension of Sentence against the judgment dated 02.01.2021

passed by learned Judicial Magistrate, Chirawa, District Jhunjhunu

has been dismissed.

2. Heard learned counsel for both the parties and perused the

material made available on record.

3. After hearing learned counsel for the petitioner, this Court is

not inclined to interfere in the impugned order. However, the

petition is disposed with the direction to the Appellate Court to

take the matter out of turn and the appeal be disposed of on

merits within a period of two months positively.

(SATISH KUMAR SHARMA),J

FAHEEM AHMAD /126

Powered by TCPDF (www.tcpdf.org)