Bhagwan Son Of Shri Devkaran vs State Of Rajasthan
2022 Latest Caselaw 1160 Raj/2

                                               HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                           BENCH AT JAIPUR

                                        D.B. Criminal Misc. Suspension of Sentence Application No.
                                                                1236/2021
                                                                           IN
                                                     D.B. Criminal Appeal No. 202/2021

                                    Bhagwan Son Of Shri Devkaran
                                                                                                      ----Appellant
                                                                       Versus
                                    State Of Rajasthan
                                                                                                    ----Respondent

For Appellant(s) : Mr. Jaswant Singh Rathore, Adv., through VC For Respondent(s) : Mr. Javed Choudhary, AGA

HON'BLE MR. JUSTICE PANKAJ BHANDARI HON'BLE MR. JUSTICE ANOOP KUMAR DHAND

Order

31/01/2022

Matter comes up on an application for suspension of

sentence.

With the consent of the parties, the appeal be taken up for

final hearing.

Arguments heard.

Judgment reserved.

(ANOOP KUMAR DHAND),J (PANKAJ BHANDARI),J

Pravesh/7

Powered by TCPDF (www.tcpdf.org)