Vijayraj @ Binjaram vs State Of Rajasthan
2021 Latest Caselaw 18603 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

D.B. Criminal Misc Suspension Of Sentence Application (Appeal) No. 799/2021

Vijayraj @ Binjaram

----Petitioner Versus State Of Rajasthan

----Respondent

For Petitioner(s) : Mr. Bharat Devasee For Respondent(s) : Mr. BR Bishnoi, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI HON'BLE MR. JUSTICE ANOOP KUMAR DHAND

Judgment / Order

07/12/2021

Learned counsel for the appellant seeks some time to

implead the complainant/first informant as party respondents in

this appeal. Time prayed for is granted.

List after a week.

In the meanwhile, learned Public Prosecutor may file reply to

the application for suspension of sentence.

(ANOOP KUMAR DHAND),J (VIJAY BISHNOI),J

Surabhii/60-

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