Kanti Lal vs State Of Rajasthan
2021 Latest Caselaw 7523 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR D.B. Criminal Misc Suspension Of Sentence Application (Appeal) No. 482/2020

Kanti Lal S/o Shri Nathu Meena, Aged About 35 Years, Village Baluya Fala Agrat, P.s. Sarada, District Udaipur (Rajasthan). (Presently Lodged In Central Jail Udaipur).

----Petitioner Versus State Of Rajasthan, Through P.p.

----Respondent

For Petitioner(s) : Mr. Shambhoo Singh For Respondent(s) : Mr. N.S. Bhati, PP

HON'BLE MR. JUSTICE SANDEEP MEHTA HON'BLE MR. JUSTICE DEVENDRA KACHHAWAHA

Order

17/03/2021

Heard learned counsel for the applicant-appellant and

learned Public Prosecutor. Perused the impugned judgment and

material available on record.

Considering the gravity and nature of the allegations

attributed to the applicant, we are not inclined to suspend the

sentences awarded to him by the trial court at this stage.

Considering the fact that the applicant is in custody since the

year 2013, the Registry is directed to prepare a mini paper book

at the earliest and list the appeal for hearing soon thereafter.

Thus, the application for suspension of sentences is

dismissed with the above observations and directions.

(DEVENDRA KACHHAWAHA),J (SANDEEP MEHTA),J

48-Mamta/-

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