Gajsingh Son Of Shri Bhogiram ... vs State Of Rajasthan
2021 Latest Caselaw 7528 Raj/2

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                    D.B. Criminal Appeal No. 110/2021

                                    Gajsingh Son Of Shri Bhogiram Jatav
                                                                                                        ----Appellant
                                                                         Versus
                                    State Of Rajasthan
                                                                                                      ----Respondent

For Appellant(s) : Mr. Anil Jain for Mr. Dushyant Jain For Respondent(s) : Mr. Javed Choudhary, Addl. G.A.

HON'BLE MR. JUSTICE PANKAJ BHANDARI HON'BLE MR. JUSTICE CHANDRA KUMAR SONGARA

Judgment / Order

10/12/2021

Learned Additional Government Advocate seeks time to file

reply to the application for suspension of sentence.

Reply be filed within three weeks.

List this matter on 20.01.2022.

(CHANDRA KUMAR SONGARA),J (PANKAJ BHANDARI),J

NIKHIL KR. YADAV /32

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