Bhagwan Bairwa S/O Shri Pokhar vs State Of Rajasthan
2022 Latest Caselaw 7660 Raj/2

                                            HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                        BENCH AT JAIPUR

                                                     D.B. Criminal Appeal No. 357/2022

                                   Bhagwan Bairwa S/o Shri Pokhar
                                                                                                        ----Appellant
                                                                         Versus
                                   State Of Rajasthan
                                                                                                      ----Respondent

For Appellant(s) : Mr. Saurabh Poonia For Respondent(s) : Mr. Javed Choudhary, Addl.G.A.

HON'BLE MR. JUSTICE PANKAJ BHANDARI HON'BLE MR. JUSTICE SAMEER JAIN

Judgment / Order

06/12/2022

Admit.

Call for the record.

Issue notice.

Learned Additional Government Advocate accepts notice on

behalf of the State.

Learned Additional Government Advocate is directed to

inform the complainant about filing of the appeal and application

for suspension of sentence.

Learned Additional Government Advocate is directed to file

reply to the application for suspension of sentence within two

weeks.

List this matter after two weeks.

(SAMEER JAIN),J (PANKAJ BHANDARI),J

ARTI SHARMA /15

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