Narayan vs State Of Rajasthan
2021 Latest Caselaw 2390 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR D.B. Criminal Misc Suspension Of Sentence Application (Appeal) No. 813/2020

Narayan, Aged About 21 Years, Chatarpura, Gulabpura, Districat Bhilwara. (Presently Lodged At District Jail Bhilwara)

----Petitioner Versus State Of Rajasthan, Through PP

----Respondent

For Petitioner(s) : Mr. N.K. Gurjar For Respondent(s) : Mr. Anil Joshi, PP

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

Judgment / Order

28/01/2021

Shri N.K. Gurjar, Advocate representing the applicant-

appellant craves liberty to withdraw the instant application for

suspension of sentences. Accordingly, the same is dismissed as

withdrawn.

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

36-Sudhir Asopa/-

Powered by TCPDF (www.tcpdf.org)