Rajveer S/O Shri Ramphal vs State Of Rajasthan
2022 Latest Caselaw 7908 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR


     D.B. Criminal Misc. II Bail (Suspension of Sentence)
                   Application No.1205/2022


                                      IN

              D.B. Criminal Appeal No. 24/2018

Rajveer S/o Shri Ramphal, Aged about 44 years, R/o Ram Nagar,

Police Station Roopvas, District Bharatpur, Rajasthan

(Presently behind the bars in Central Jail Sewar, Bharatpur)
                                                                  ----Appellant
                                   Versus
State Of Rajasthan Through Pp
                                                                ----Respondent

For Appellant(s) : Mr. Mohit Balwada Mr. Umashanker Pandey Mr. Praveen Balwada For Respondent(s) : Mr. Javed Choudhary, Addl.G.A.

HON'BLE MR. JUSTICE PANKAJ BHANDARI HON'BLE MRS. JUSTICE SHUBHA MEHTA

Judgment / Order

19/12/2022

1. Accused-applicant has preferred present second application

for suspension of sentence.

2. Heard on second application for suspension of sentence.

3. No ground is made out for entertaining the second

application for suspension of sentence as the first application for

suspension of sentence was dismissed on merits.

4. Accordingly, present second application for suspension of

sentence is dismissed.

(2 of 2) [SOS-1205/2022]

5. However, taking note of the custody period of the accused,

Office is directed to prepare the paper book and list the Criminal

Appeal for hearing as soon as the paper book is prepared.

(SHUBHA MEHTA),J (PANKAJ BHANDARI),J

ARTI SHARMA /13

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