Deepak Sharma @ Patel S/O Shri Om ... vs State Of Rajasthan
2021 Latest Caselaw 5658 Raj/2

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR
                                         D.B. Criminal Misc. Second Suspension of Sentence
                                                             Application No.776/2021
                                                                                 IN

                                                      D.B. Criminal Appeal No. 434/2017
                                   Deepak Sharma @ Patel S/o Shri Om Prakash, R/o Dujod, Police
                                   Station Sadar Sikar, District Sikar, Raj. At Present Confined In
                                   Central Jail, Bikaner.
                                                                                                                 ----Appellant
                                                                               Versus
                                   State Of Rajasthan Through P.p.
                                                                                                               ----Respondent

For Appellant(s) : Mr. Vijay Poonia For Respondent(s) : Mr. Javed Chaudhary, Addl. G.A.

HON'BLE MR. JUSTICE PANKAJ BHANDARI HON'BLE MR. JUSTICE MADAN GOPAL VYAS

Judgment / Order

20/10/2021

1. Heard on second application for suspension of sentence.

2. No ground is made out for entertaining the second

application for suspension of sentence as the accused was given

benefit of parole and after expiry of period of parole, he did not

surrender before the Jail Authorities and he has criminal

antecedents also.

3. Accordingly, the second application for suspension of

sentence is dismissed.

(MADAN GOPAL VYAS),J (PANKAJ BHANDARI),J ARTI SHARMA /4

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