Ashok Kumar vs State Of Rajasthan
2021 Latest Caselaw 2297 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc II Suspension Of Sentence Application (Appeal) No. 38/2021

Ashok Kumar S/o Shri Surajbhan, Aged About 42 Years, By Caste Arora, R/o Village Kaliyan, Tehsil And District Sri Ganganagar, Rajasthan. (At Present Lodged In Central Jail, Sriganganagar).

----Petitioner Versus State Of Rajasthan, Through P.P

----Respondent

For Petitioner(s) : Mr. N.K. Sharma For Respondent(s) : Mr. B.R. Bishnoi, AGC

HON'BLE MR. JUSTICE SANDEEP MEHTA

Judgment / Order

28/01/2021

Heard. Perused the material available on record.

Learned Public Prosecutor has placed on record the

appellant's criminal antecedent report which indicates that nine

cases have been registered against him till date of which five

involve offence under Section 8/22 of the NDPS Act. In this

background, there is no justification for enlarging the applicant-

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

instant second application for suspension of sentences is

dismissed as being devoid of merit.

(SANDEEP MEHTA),J 70-Sudhir Asopa/-

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