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Shubham vs State Of Rajasthan
2021 Latest Caselaw 2405 Raj

Citation : 2021 Latest Caselaw 2405 Raj
Judgement Date : 28 January, 2021

Rajasthan High Court - Jodhpur
Shubham vs State Of Rajasthan on 28 January, 2021
Bench: Sandeep Mehta

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc II Suspension Of Sentence Application (Appeal) No. 42/2021

Shubham S/o Shri Babu Lal, Aged About 22 Years, By Caste Meena, R/o Block 9/15, Shari Pani Colony, Rawat Bhatta, P.s. Rawat Bhatta, District Chittorgarh (Raj.). (Presently Lodged At District Jail, Chittorgarh).

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

----Respondent

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

HON'BLE MR. JUSTICE SANDEEP MEHTA

Judgment / Order

28/01/2021

Learned Public Prosecutor has placed on record the

appellant's criminal antecedent report as per which, other than the

present one, a second case has been registered against him

involving the offences under the POCSO Act.

Shri Sharma prays for some time to apprise the Court

regarding the fate of other two cases registered against the

appellant.

List after two weeks.

(SANDEEP MEHTA),J 71-Sudhir Asopa/-

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