Gajendra Singh vs State
2021 Latest Caselaw 19227 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

D.B. Criminal Appeal No. 114/2021

Gajendra Singh

----Appellant Versus State

----Respondent Connected With D.B. Criminal Misc Suspension Of Sentence Application (Appeal) No. 576/2021 Kunal Singh

----Appellant Versus State Of Rajasthan

----Respondent

For Appellant(s) : Mr. Dilip Singh Udawat Mr. Kailash Chandra Bishnoi For Respondent(s) : Mr. BR Bishnoi, AGC

HON'BLE MR. JUSTICE VIJAY BISHNOI HON'BLE MR. JUSTICE RAMESHWAR VYAS

Judgment / Order

16/12/2021

Notice need not be issued to the respondent- State as it is

represented through learned Public Prosecutor.

Learned Public Prosecutor seeks some to file reply to the

application for Suspension of Sentence.

Time prayed for is granted.

List the matter after two weeks.

(RAMESHWAR VYAS),J (VIJAY BISHNOI),J

16-mohit/-

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