Suresh Chandra vs State Of Rajasthan
2021 Latest Caselaw 15814 Raj

(1 of 1) [SOSA-605/2021]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc Suspension Of Sentence Application (Appeal) No. 605/2021

Suresh Chandra

----Petitioner Versus State Of Rajasthan

----Respondent Connected With

1. S.B. Criminal Misc Suspension Of Sentence Application (appeal) No. 158/2021

2. S.B. Criminal Misc Suspension Of Sentence Application (appeal) No. 240/2021

3. S.B. Criminal Misc Suspension Of Sentence Application (appeal) No. 377/2021

For Petitioner(s) : Mr. BR Bishnoi Mr. Abhishek Charna For Respondent(s) : Mr. Mool Singh Bhati, PP

HON'BLE MR. JUSTICE MANOJ KUMAR GARG Judgment / Order

20/10/2021

S.B. Criminal Misc Suspension Of Sentence Application (Appeal) Nos. 605/2021, 158/2021 & 377/2021.

Learned Public Prosecutor is directed to call for the latest

custody certificate of the appellants.

List these matters on 27.10.2021, as prayed.

S.B. Criminal Misc Suspension Of Sentence Application (Appeal) No. 240/2021

Learned counsel for the appellant does not want to press this

application for interim suspension of sentence.

Hence, the application for interim suspension of sentence is

dismissed as not pressed.

(MANOJ KUMAR GARG),J 155-158 MS/-

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