Mahesh Kumar S/O Purshottam vs State Of Rajasthan
2021 Latest Caselaw 1009 Raj/2

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                         S.B. Criminal Miscellaneous III Suspension of Sentence
                                                        Application No.711/2020
                                                                           In
                                                   S.B. Criminal Appeal No. 626/2015

                                   Mahesh Kumar S/o Purshottam, R/o Soonthi, P.S. Nahargarh,
                                   District Mandsaur (M.P.). (Accused confined at Central Jail Kota)
                                                                                                      ----Applicant
                                                                        Versus
                                   State Of Rajasthan Through PP
                                                                                                    ----Respondent

                                   For Applicant(s)            :    None.
                                   For Respondent(s)           :    Mr. Sher Singh Mahla, for the State.

HON'BLE MRS. JUSTICE SABINA

Judgment / Order

30/01/2021

Mr. Amit Dadhich Advocate has submitted that he has no

instructions to appear in the matter as no objection certificate had

been taken from him.

None has appeared on behalf of the applicant.

Accordingly, this application is dismissed for want of

prosecution.

(SABINA),J

S.Kumawat-1

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