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Kanti Lal vs State
2021 Latest Caselaw 17165 Raj

Citation : 2021 Latest Caselaw 17165 Raj
Judgement Date : 16 November, 2021

Rajasthan High Court - Jodhpur
Kanti Lal vs State on 16 November, 2021
Bench: Sandeep Mehta, Sameer Jain

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR D.B. Criminal Misc Suspension Of Sentence Application (Appeal) No. 717/2020

Kanti Lal S/o Rama Ram, Aged About 37 Years, R/o Village Bant, P.s. Mandar, Dist. Sirohi. (At Present Confined In District Jail, Sirohi).

----Petitioner Versus State, Through PP

----Respondent

For Petitioner(s) : Mr. Vikas Bijarnia For Respondent(s) : Mr. Arun Kumar, PP

HON'BLE MR. JUSTICE SANDEEP MEHTA HON'BLE MR. JUSTICE SAMEER JAIN

Order

16/11/2021

Having heard and considered the submissions advanced by

the learned counsel for the appellant and learned Public

Prosecutor and after going through the impugned judgment and

more particularly, the statement of the victim Mst. P (PW.1) and

the evidence of the Medical Officer, we are, at this stage, not

inclined to suspend the sentence awarded to him considering the

nature and gravity of allegations attributed to him. Accordingly,

the instant application for SOS is dismissed.

(SAMEER JAIN),J (SANDEEP MEHTA),J

33-Sudhir Asopa/-

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