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Ravi vs State
2021 Latest Caselaw 15427 Raj

Citation : 2021 Latest Caselaw 15427 Raj
Judgement Date : 4 October, 2021

Rajasthan High Court - Jodhpur
Ravi vs State on 4 October, 2021
Bench: Vijay Bishnoi

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc Interim Suspension Of Sentence Application (Appeal) No. 783/2020 Ravi S/o Duli Chand Nayak, Aged About 22 Years, Ward No. 1, Sadhawali Kat Police Station, Kesarisinghpur, District Sri Ganganagar. (Presently Lodged At District Jail Sri Ganganagar).

----Petitioner Versus State, Through P.p.

----Respondent

For Petitioner(s) : Mr. Mohan Ram Choudhary For Respondent(s) : Mr. AR Choudahry, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

04/10/2021

Learned counsel for the appellant does not want to press this

application for interim suspension of sentence.

Hence, this application for interim suspension of sentence is

dismissed as not pressed.

(VIJAY BISHNOI),J

191-mohit/-

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