Himmat Meena S/O Shri Badri Narain vs State Of Rajasthan
2021 Latest Caselaw 5610 Raj/2

                                               HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                           BENCH AT JAIPUR

                                        D.B. Criminal Misc. Suspension of Sentence Application No.
                                                                865/2021

                                                                           In

                                                      D.B. Criminal Appeal No. 49/2018

                                    Himmat Meena S/o Shri Badri Narain, R/o Kalya-Ki-Dhani, Tan
                                    Nangal Suwavtan, Police Station, Amer, District Jaipur, At Present
                                    Lodged In The Central Jail, Jaipur.
                                                                                                      ----Applicant
                                                                       Versus
                                    State Of Rajasthan Through PP.
                                                                                                    ----Respondent

For Applicant(s) : Mr. Ashvin Garg, Advocate For Respondent(s) : Mr. N.S. Gurjar, for the State

HON'BLE MRS. JUSTICE SABINA HON'BLE MR. JUSTICE MANOJ KUMAR VYAS

Judgment / Order

05/10/2021

Learned counsel for the applicant submits that he may be

permitted to withdraw the application.

Ordered accordingly.

However, keeping in view the fact that the applicant is in

custody for the last more than nine years, office is directed to list

the appeal for hearing on 09.11.2021.

(MANOJ KUMAR VYAS),J (SABINA),J

Mohita /9

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