Prakash vs State
2021 Latest Caselaw 18604 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

D.B. Criminal Misc Suspension Of Sentence Application (Appeal) No. 800/2021

Prakash

----Petitioner Versus State

----Respondent

For Petitioner(s) : Mr. Ravindra Acharya For Respondent(s) : Mr. Arun Kumar, PP

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

Judgment / Order

07/12/2021

Learned Public Prosecutor prays for and is granted two

weeks' time to file reply to the application for suspension of

sentence.

List after two weeks.

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

SURABHII/61-

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