Parasram Kaachi Lambu vs State
2021 Latest Caselaw 6206 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc Suspension Of Sentence Application (Appeal) No. 566/2020

Parasram Kaachi @ Lambu S/o Mangilal, Aged About 32 Years, By Caste Kachhawa Rajput, R/o Haahspur, P.S. Mansa, District Neemuch (M.p.).

(At Present Lodged In District Jail Hanumangarh).

----Petitioner Versus State of Rajasthan through PP

----Respondent

For Petitioner(s) : Mr.Suresh Nehra on behalf of Mr.B.S.Sandhu, Adv.

For Respondent(s) : Mr.Mukhtiyar Khan, PP

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Order

02/03/2021

The instant bail application under Section 389 of the Cr.P.C.

has been preferred on behalf of accused-applicant for suspension

of sentence awarded to him by learned Special Judge, NDPS Acts

Cases, Hanumangarh in Sessions Case No.15/2018 vide judgment

dated 18.02.2020, vide which, he has been convicted and

sentenced for offence under Section 8/18 NDPS Act.

No case for suspension of sentence is made out.

Accordingly, the application preferred by the appellant for suspension

of sentence is hereby rejected.

(MANOJ KUMAR GARG),J

156-NK/-

Powered by TCPDF (www.tcpdf.org)