Devaram @ Devraj vs State
2021 Latest Caselaw 2523 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR D.B. Criminal Misc Suspension Of Sentence Application (Appeal) No. 694/2020

Devaram @ Devraj S/o Goparam, Aged About 28 Years, By Caste Jaat, R/o Sanjara, P.s. Sindhari, District Barmer (Raj.). (Presently Lodged At Central Jail Ajmer).

----Petitioner Versus State, Through Pp

----Respondent

For Petitioner(s) : Mr. R.K. Charan For Respondent(s) : Mr. Anil Joshi, PP

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

Order

29/01/2021

Having heard and considered the arguments advanced by

learned counsel Shri R.K. Charan and the learned Public

Prosecutor and after going through the impugned judgment;

keeping in view the gravity and nature of allegations, we are not

inclined to accept this bail application for suspension of sentences

filed on behalf of accused-appellant Devaram @ Devraj, which is

dismissed as being devoid of merit.

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

30-Mamta/-

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