Gajendra vs State Of Rajasthan
2021 Latest Caselaw 15347 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc Suspension Of Sentence Application (Appeal) No. 571/2020

Gajendra S/o Sh. Omprakash, Aged About 35 Years, B/c Baheti, R/o Bisalpur, Police Thana Dangiyawas, Dist. Jodhpur (Presently Lodged At Central Jail, Jodhpur)

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

----Respondent

For Petitioner(s) : Mr. M.L. Bishnoi For Respondent(s) :

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

01/10/2021

Learned counsel of the appellant has submitted that that

since the appellant has died, application for suspension of

sentence has rendered infructuous.

Accordingly, this application for suspension of sentence is

dismissed as having become infructuous.

(VIJAY BISHNOI),J

275-Arun/-

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