Mohd. Akhtar Ansari vs State
2021 Latest Caselaw 6363 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

D.B. Criminal Misc Suspension Of Sentence Application (Appeal) No. 205/2021 In D.B. Criminal Appeal No.206/2019

Mohd. Akhtar Ansari

----Petitioner Versus State

----Respondent Connected With D.B. Criminal Appeal (Db) No. 219/2019 Mohammed Akhtar Ansari

----Petitioner Versus State

----Respondent

For Petitioner(s) : Mr. C.P. Soni on behalf of Mr. R.S. Mankad (DB Cr. Appeal No.206/19) None present (DB Cr. Appeal No219/19) For Respondent(s) : Mr. R.R. Chhaparwal, PP

HON'BLE MR. JUSTICE SANGEET LODHA HON'BLE MR. JUSTICE RAMESHWAR VYAS

Order

03/03/2021

Against the impugned judgment dated 26.6.19, the appellant

has preferred two appeal being D.B. Criminal Appeals No.206/19 &

219/19. The appeal preferred by the appellant being No.206/19

through his counsel stands admitted by this Court vide order

dated 5.8.19. Subsequently, yet another appeal being No.219/19

filed through learned counsel appointed by the Rajasthan State

Legal Services Authority was admitted on 21.8.19.

                                                           (2 of 2)                                  [SOSA-205/2021]



                                         Learned   counsel    submits        that     the     appellant   may   be

permitted to pursue the appeal filed through his counsel Mr. R.S.

Mankad.

In this view of the matter, the appeal No.219/19, admitted

on 21.8.19, is dismissed with liberty to the appellant to pursue the

appeal No.206/19 filed against the impugned judgment dated

26.6.19 passed by the Special Judge No.1, Udaipur in Special

Sessions Case No.117/18.

(RAMESHWAR VYAS),J (SANGEET LODHA),J 46-47Vij/-

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