Shrawan Ram vs State Of Rajasthan
2022 Latest Caselaw 5227 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Criminal Misc Suspension Of Sentence Application (Appeal) No. 62/2022

Shrawan Ram

----Petitioner Versus State Of Rajasthan

----Respondent

For Petitioner(s) : Mr. B.Ray. Bishnoi For Respondent(s) : Mr. S.S. Rajpurohit, PP

HON'BLE MR. JUSTICE DEVENDRA KACHHAWAHA

Order

07/04/2022 Vide order dated 02.03.2022 passed by the Court, it was

directed to learned Public Prosecutor to call for the custody

certificate of the appellant which shall also indicate any other

custody undergone by the appellant in other cases.

On 16.03.2022, one more opportunity was granted to

learned Public Prosecutor and the matter is listed today but the

same has not been produced before this Court.

In the interest of justice, one last opportunity is granted to

learned PP for compliance of the order dated 02.03.2022. He is

directed to produce the custody certificate of the appellant,

Shrawan Ram S/o Gopa Ram, resident of Village Anwana, Kherapa

Police Station, District Jodhpur who has been convicted in

Sessions Case No.88/2014 vide judgment dated 14.04.2018

passed by the learned Special Judge, NDPS Act Cases, Jodhpur, on

or before the next date of hearing positively.

List the matter after one week, as prayed.

(DEVENDRA KACHHAWAHA),J 56-Arvind/-

Powered by TCPDF (www.tcpdf.org)