Beerbal @ Jakhad @ Jagdish S/O ... vs State Of Rajasthan
2021 Latest Caselaw 7867 Raj/2

                                             HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                         BENCH AT JAIPUR

                                     D.B. Criminal Misc. Second Suspension of Sentence Application
                                                                 No. 754/2021

                                                                          In

                                                   D.B. Criminal Appeal No. 365/2018

                                   Beerbal @ Jakhad @ Jagdish S/o Ratan Bawariya, Aged About 24
                                   Years, R/o Village Shrirampura, Tehsil Dudu, Police Station
                                   Narena, District Jaipur, Raj., At Present R/o Bajupura, Police
                                   Station Bassi, District Jaipur, Raj. (At Present In Central Jail,
                                   Jaipur).
                                                                                                         ----Appellant
                                                                      Versus
                                   State Of Rajasthan, Through PP
                                                                                                      ----Respondent

For Appellant(s) : Mr. Khurshid Ahmed Khan For Respondent(s) : Mr. Javed Choudhary, Addl. Govt. Adv.

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

Order

20/12/2021

Learned counsel for the applicant does not want to press the

application of suspension of sentence at this stage.

The application for suspension of sentence is dismissed.

However, the applicant is free to file a fresh application for

suspension of sentence after the judgment of Juvenile Court with

regard to other co-accused.

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

PAYAL/9

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