Chhajuram Son Of Laxmi Narayan ... vs State Of Rajasthan
2021 Latest Caselaw 5804 Raj/2

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR
                                         D.B. Criminal Misc. Second Suspension of Sentence
                                                        Application No.933/2021
                                                                          IN

                                                    D.B. Criminal Appeal No. 994/2017

                                   Chhajuram S/o Laxmi Narayan Bairwa, R/o Neechla Bas, Bairwa
                                   Mohalla, Tan Patan, Police Station Tunga, Jaipur East, Raj. At
                                   Present In Central Jail, Jaipur.
                                                                                                      ----Appellant
                                                                       Versus
                                   State Of Rajasthan Through P.p.
                                                                                                    ----Respondent

For Appellant(s) : Mr. Rajesh Sharma For State : Mr. Javed Chaudhary, Addl. G.A.

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

Judgment / Order

22/10/2021

Counsel for the applicant does not want to press the second

suspension of sentence application.

Accordingly, Criminal Misc. Second Suspension of Sentence

Application is dismissed as withdrawn.

(MADAN GOPAL VYAS),J (PANKAJ BHANDARI),J

ARTI SHARMA /2

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