Rajkumar Mal vs Laxman Singh Chundawat
2021 Latest Caselaw 5189 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Criminal Revision Petition No. 41/2020

Rajkumar Mal

----Petitioner Versus Laxman Singh Chundawat

----Respondent

For Petitioner(s) : Mr. Rajesh Panwar, Adv. For Respondent(s) : Mr. Sudhir Tak, PP

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

23/02/2021

The matter comes up on an application for bringing on record

the correct fact that presently the petitioner is not lodged in

Central Jail.

For reasons stated in the application, the application is

allowed. The aforesaid fact is hereby taken on record.

The application for suspension of sentence is hereby

dismissed for the reasons that presently the petitioner is not

confined in any Jail.

(MANOJ KUMAR GARG),J 112-MS/-

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