Bapu Lal S/O Bhanwar Lal vs State Of Rajasthan
2021 Latest Caselaw 541 Raj/2

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                          S.B. Criminal Miscellaneous 3rd Suspension of Sentence
                                                          Application No.1220/2020

                                                                            In

                                                      S.B. Criminal Appeal No. 41/2015

                                   Bapu Lal S/o Bhanwar Lal, R/o Dhamaniya (Taragarh) Police
                                   Station Harnawdashahji, Baran (Raj.)
                                   (At present in Sub Jail, Chhabra District Baran)
                                                                                             ----Applicant/Appellant
                                                                         Versus
                                   State Of Rajasthan Through PP
                                                                                                      ----Respondent

For Applicant/Appellant(s) : Mr. Ali Mohd. Khan Advocate

For Respondent(s) : Mr. Pankaj Agarwal, for the State.

HON'BLE MRS. JUSTICE SABINA

Judgment / Order

20/01/2021

Heard.

Earlier application moved by the applicant/appellant for

suspension of sentence was dismissed in view of the fact that

applicant/appellant was found in possession of commercial

quantity of the contraband.

Dismissed.

However, keeping in view the custody period of the

applicant/appellant, office is directed to list the appeal for hearing

on 08.02.2021.

(SABINA),J

Sanjay Kumawat-6

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