Manakchand vs State Of Rajasthan
2021 Latest Caselaw 203 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Criminal Revision Petition No. 859/2020

Manakchand

----Petitioner Versus State Of Rajasthan

----Respondent

For Petitioner(s) : Mr. Omprakash Kumawat, Adv.

through VC For Respondent(s) : Mr. SS Rajpurohit, PP

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

06/01/2021

Counsel for the petitioner seeks permission to withdraw the

application for suspension of sentence.

Permission is granted.

The application for suspension of sentence is dismissed as

withdrawn.

List the revision petition after two weeks, as prayed.

(MANOJ KUMAR GARG),J 78-MS/-

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