Devi Lal vs State
2021 Latest Caselaw 1079 Raj

(1 of 2) [SOSA-379/2020]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR D.B. Criminal Misc 2nd Suspension Of Sentence Application (Appeal) No. 379/2020

Devi Lal S/o Ratan Lal, Aged About 25 Years, B/c Loda, R/o Lalji Ka Khera, Chittorgarh Sadar, P.S. Chittorgarh, District Chittorgarh.

(At Present Lodged In Central Jail, Chittorgarh).

----Petitioner Versus State, Through Pp

----Respondent

For Petitioner(s) : Mr. Kaluram Bhati For Respondent(s) : Mr. B.R. Bishnoi, P.P.

HON'BLE MR. JUSTICE SANDEEP MEHTA HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Order

14/01/2021

This is the second application for SOS filed on behalf of the

appellant-applicant.

Learned Public Prosecutor has chosen not to file reply to this

application for suspension of sentence and proposes to argue the

matter orally.

Heard learned counsel Shri Bhati representing the applicant

appellant and the learned Public Prosecutor. Perused the impugned

judgment and the material available on record.

There is a distinct allegation of the prosecution witnesses

that the appellant-applicant stabbed the deceased fatally by a

knife. In this background, we are not inclined to accept the

instant second application for SOS filed on behalf of the appellant-

applicant which is dismissed as being devoid of merit.

(2 of 2) [SOSA-379/2020]

The appeal shall be listed for hearing in the suitable order of

priority.

(VINIT KUMAR MATHUR),J (SANDEEP MEHTA),J

14-Inder/Sanjay/-

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