Bhura vs State
2021 Latest Caselaw 2348 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR D.B. Criminal Misc Suspension Of Sentence Application (Appeal) No. 526/2020

Bhura S/o Sh. Paratha Mogiya, Aged About 65 Years, R/o Mogiya-Ka-Thana, Sadara, P.S. Sayara, Dist. Udaipur (Raj.). (Presently Lodged In Central Jail, Udaipur).

----Petitioner Versus State, Through PP

----Respondent

For Petitioner(s) : Mr. Vikram Singh Mr. Shambhoo Singh For Respondent(s) : Mr. B.R. Bishnoi, AGC

HON'BLE MR. JUSTICE SANDEEP MEHTA HON'BLE MR. JUSTICE DEVENDRA KACHHAWAHA

Order

28/01/2021

Heard and considered the submissions advanced by Shri

Vikram Singh, advocate, representing the applicant-appellant,

learned Public Prosecutor and perused the impugned judgment

and record.

Having regard to the gravity and nature of the allegations

attributed to the applicant-appellant, we are not inclined to

suspend the sentences awarded to him by the trial Court.

Thus, the application for suspension of sentences is

dismissed as being devoid of merit.

(DEVENDRA KACHHAWAHA),J (SANDEEP MEHTA),J

34-Bharti/-

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