Ram Singh vs State Of Rajasthan
2021 Latest Caselaw 9540 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR D.B. Criminal Misc Suspension Of Sentence Application (Appeal) No. 345/2021

Ram Singh S/o Lt. Kalu Ram @ Kaliya, Aged About 41 Years, R/o Sewana, Banswara Kotwali Police Station, Banswara. (Lodged In Central Jail, Udaipur).

----Petitioner Versus State Of Rajasthan, Through PP

----Respondent

For Petitioner(s) : Mr. Mridul Jain (through VC) For Respondent(s) : Mr. Farzand Ali, G.A.-cum-A.A.G.

Mr. B.R. Bishnoi, AGC

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

Judgment

25/05/2021 Shri Jain, learned counsel representing the applicant- appellant submits that he may be allowed to withdraw the instant application for temporary suspension of sentences looking to the present Covid-19 pandemic situation with liberty to file a fresh one after the situation improves.

Learned Public Prosecutor does not object to the said submission.

Thus, the instant application for temporary suspension of sentences is disposed of as withdrawn with liberty to the appellant to renew his prayer after the lockdown is lifted/relaxed.

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

20-Sudhir Asopa/-

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