Kanti Harizan vs State Of Rajasthan
2021 Latest Caselaw 4962 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR D.B. Criminal Misc Suspension Of Sentence Application (Appeal) No. 120/2021

Kanti Harizan S/o Nathu Harizan, Aged About 32 Years, B/c Harizan, R/o Punali, Dovera Police Station, Dist. Dungarpur (Confined In District Jail, Dungarpur).

----Petitioner Versus State Of Rajasthan, Through PP

----Respondent

For Petitioner(s) : Mr. J.V.S. Deora For Respondent(s) : Mr. R.R. Chhaparwal, PP

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

Judgment

22/02/2021

Having heard and considered the submissions advanced by

Shri Deora and the learned Public Prosecutor and after going

through the sworn testimony of the victim Mst. K, we are of the

opinion that at this stage, it cannot be said that the prosecution

case is totally false or unbelievable so as to extend indulgence of

bail to the appellant during pendency of the appeal. Accordingly,

the instant application for suspension of sentences is dismissed as

being devoid of merit.

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

39-Sudhir Asopa/-

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