Vikram vs State Of Rajasthan
2022 Latest Caselaw 10623 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

D.B. Criminal Misc Suspension Of Sentence Application (Appeal) No. 377/2022

Vikram

----Petitioner Versus State Of Rajasthan

----Respondent

For Petitioner(s) : Mr. Manjeet Godara For Respondent(s) : Mr. R.R. Chhaparwal, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI HON'BLE MR. JUSTICE FARJAND ALI

Judgment / Order

17/08/2022

At the request of learned counsel for the applicant-

appellant, list after four weeks.

(FARJAND ALI),J (VIJAY BISHNOI),J

21-msrathore/-

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