Bheru Lal vs State Of Rajasthan
2021 Latest Caselaw 7323 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Criminal Misc Suspension Of Sentence Application (Appeal) No. 159/2021

Bheru Lal

----Petitioner Versus State Of Rajasthan

----Respondent

For Petitioner(s) : Mr. RP Singaria, Adv. For Respondent(s) : Mr. Sudhir Tak, PP

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

15/03/2021

Learned Public Prosecutor is directed to call for the custody

certificate of the appellant.

Put up after four weeks, as prayed.

(MANOJ KUMAR GARG),J 331-MS/-

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