Sowna vs State
2021 Latest Caselaw 4736 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR D.B. Criminal Misc Suspension Of Sentence Application (Appeal) No. 394/2020

Sowna S/o Shri Limba, Aged About 30 Years, B/c Garasia, R/o Parlai Police Station Mandwa, District Udaipur (Raj.) Presently Residing At Working At Farm Of Ravi Heeragar, Police Station Abu Road, Sadar, District Sirohi (Raj.) (Presently Lodged In Central Jail, Sirohi).

----Petitioner Versus State, Through P.p.

----Respondent

For Petitioner(s) : Mr. Mahaveer Bishnoi For Respondent(s) : Mr. Anil Joshi, P.P.

HON'BLE MR. JUSTICE SANDEEP MEHTA HON'BLE MR. JUSTICE DEVENDRA KACHHAWAHA Order

19/02/2021

Heard and considered the submissions advanced by learned

counsel for the applicant-appellant and learned Public Prosecutor

and perused the impugned judgment and record.

Considering the nature and gravity of the allegation

attributed to the appellant, we are not inclined to accept this

application for suspension of sentences.

Thus, the application for suspension of sentences is

dismissed as being devoid of merit.

(DEVENDRA KACHHAWAHA),J (SANDEEP MEHTA),J

33-Bharti/-

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