Datar Singh vs State
2021 Latest Caselaw 16865 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

D.B. Criminal Misc Suspension Of Sentence Application (Appeal) No. 686/2021

Datar Singh

----Petitioner Versus State

----Respondent Connected With D.B. Criminal Misc Suspension Of Sentence Application (Appeal) No. 623/2021 Sri Vallabh

----Petitioner Versus State Of Rajasthan

----Respondent

For Petitioner(s) : Mr. Bhakti Singh Rathore For Respondent(s) : Mr. RR Chapparwal, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI HON'BLE MR. JUSTICE ANOOP KUMAR DHAND

Judgment / Order

11/11/2021

Learned counsel for the appellants has submitted that as per

his information, appellant- Sri Vallabh has died.

Learned Public Prosecutor is directed to verify the factum of

death of appellant- Sri Vallabh.

List after a week.

(ANOOP KUMAR DHAND),J (VIJAY BISHNOI),J

Surabhii/26-27-

Powered by TCPDF (www.tcpdf.org)