Rajendra Kumar vs State Of Rajasthan-State
2022 Latest Caselaw 604 Raj

(1 of 1) [SOSA-146/2021]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc Suspension Of Sentence Application (Appeal) No. 146/2021

Rajendra Kumar S/o Sohan Lal, Aged About 22 Years, Caste Jat, R/o Bamniya, Police Station Salasar, Dist. Churu.

(Presently Lodged At Central Jail, Bikaner).

----Appellant.

Versus State Of Rajasthan-State, Through Pp

----Respondent

For Petitioner(s) : Mr. Nishant Bora, through V.C. For Respondent(s) : Mr. Anees, Bhurat, P.P.

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

11/01/2022

Learned counsel for the appellant wants to withdraw this

Criminal Misc Suspension Of Sentence Application (Appeal) at this

stage.

Accordingly, this Criminal Misc Suspension Of Sentence

Application (Appeal) is dismissed as withdrawn at this stage.

(MANOJ KUMAR GARG),J

83-prashant/-

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