Mahesh Chandra Sharma vs State Of Rajasthan
2021 Latest Caselaw 7629 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Appeal No. 171/2019

Mahesh Chandra Sharma S/o Veniram Sharma, Aged About 38 Years, Mangrol Thana, Nimbahera, Dist Chittorgarh, Now Ldc Cum Cashier Teh Officer Nimbahera, Dist Chittorgarh.

----Appellant Versus State Of Rajasthan, Through Pp

----Respondent

For Appellant(s) : Mr. Pankaj Kumar Gupta For Respondent(s) : Mr. S. S. Rajpurohit, PP

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Order

17/03/2021

Learned counsel for the appellant does not want to press the

application of stay of judgment and conviction dated 29.01.2019,

passed by Learned Special Judge, Prevention of Corruption Act,

Udaipur in Session Case No.26/2003.

Hence, the application of stay of judgment dated 29.01.2019

is hereby dismissed as not pressed.

(MANOJ KUMAR GARG),J 125-nidhi/-

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