Ahmed Nawaz @ Chidiya vs State Of Rajasthan
2021 Latest Caselaw 10009 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Criminal Appeal No. 1082/2018

Ahmed Nawaz @ Chidiya

----Appellant Versus State Of Rajasthan

----Respondent

For Appellant(s) : Mr. Shreekant Verma through VC. For Respondent(s) : Mr. B.R. Bishnoi, AGC.

HON'BLE MR. JUSTICE SANDEEP MEHTA

Order

02/07/2021

Learned Public Prosecutor has placed on record the custody

certificate of the appellant as per which, he has served out the

substantial sentence awarded to him by the trial court vide

impugned judgment, on 14.05.2021. But presently, he is being

made to undergo the sentence of six months in lieu of fine.

List after one week.

(SANDEEP MEHTA),J

51-Tikam/-

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