Vinod @ Kalua Son Of Jawahar Singh vs State Of Rajasthan
2021 Latest Caselaw 3879 Raj/2

                                            HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                        BENCH AT JAIPUR

                                      D.B. Criminal Misc. Suspension of Sentence Application
                                                           No. 235/2021

                                                                            in

                                                   D.B. Criminal Appeal No. 34/2021

                                   Vinod @ Kalua son of Jawahar Singh, R/o Bhatawali Presently at
                                   Ware House Road, Nadbai, District Bharatpur (Rajasthan)
                                         (Presently lodged at Central Jain, Bharatpur)
                                                                                                       ----Appellant
                                                                        Versus
                                   State of Rajasthan through the Public Prosecutor
                                                                                                     ----Respondent

For Appellant(s) : Mr. Nripendra Sinsinwar with Ms. Anima Jain For Respondent(s) : Ms. Rekha Madnani, Public Prosecutor

HON'BLE MR. JUSTICE SANDEEP MEHTA HON'BLE MR. JUSTICE RAMESHWAR VYAS

Order

18/08/2021

Having heard and considered the submissions advanced by

learned counsel for the appellant as well as learned Public

Prosecutor and perused impugned judgment and material on

record, we are of the view that there are grave allegations of the

prosecution against the appellant of throttling his own wife to

death.

In this background, we are not inclined to accept the instant

application for SOS filed on behalf of the accused-appellant which

is dismissed being devoid of merit.

(RAMESHWAR VYAS),J (SANDEEP MEHTA),J

INDER NEBHWANI/RAHUL ARYA/13

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