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Sita Ram vs State
2021 Latest Caselaw 18039 Raj

Citation : 2021 Latest Caselaw 18039 Raj
Judgement Date : 1 December, 2021

Rajasthan High Court - Jodhpur
Sita Ram vs State on 1 December, 2021
Bench: Vijay Bishnoi

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc II Suspension Of Sentence Application (Appeal) No. 520/2020

Sita Ram S/o Shri Jhunjar Lal, Aged About 33 Years, Village Sedara Karnali, P.s. Sitamau, District Mansor (M.p.). (At Present Lodged In Central Jail Udaipur).

----Petitioner Versus State, Through P.p.

----Respondent Connected With S.B. Criminal Misc II Suspension Of Sentence Application (Appeal) No. 33/2021 Sitaram S/o Shri Jhujhar Lal Salvi, Aged About 30 Years, Sedra Kamali, Police Station Sitamau, District Mandsaur, Madhyapradesh. (Presently Lodged In Central Jail Udaipur).

----Petitioner Versus State, Through P.p.

----Respondent

For Petitioner(s) : Mr. K.R. Bhati, Mr. Kuldeep Sharma For Respondent(s) : Mr. Vikram Sharma, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

01/12/2021

Having heard learned counsel for the parties, I am

not inclined to suspend the sentence awarded to the

accused-applicant.

Hence, these second applications for suspension of

sentence are dismissed.

(VIJAY BISHNOI),J

102-103 ms rathore

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