Iswar Bhai S/O Shri Atmaram vs State Of Rajasthan
2022 Latest Caselaw 1964 Raj/2

         HIGH COURT OF JUDICATURE FOR RAJASTHAN
                     BENCH AT JAIPUR

     D.B. Criminal Misc. Second Suspension of Sentence
                    Application No.147/2022

                                      IN

               D.B. Criminal Appeal No. 455/2016

Ishwar Bhai S/o Shri Atmaram, Aged-61 years, R/o House
No.332, Bapu Kachchi Basti, Police Station Vidhyadhar Nagar,
Jaipur
(Accused confined in Central Jail Jaipur)
                                                                  ----Appellant
                                   Versus
State Of Rajasthan Through Pp
                                                                ----Respondent

For Appellant(s) : Mr. Dilip Sinsinwar Mr. Nawab Ali Rathore For Respondent(s) : Mr. Javed Choudhary, Addl.G.A.

HON'BLE MR. JUSTICE PANKAJ BHANDARI HON'BLE MR. JUSTICE BIRENDRA KUMAR

Judgment / Order

04/03/2022

1. Accused-appellant has preferred this second application for

suspension of sentence.

2. Heard on second application for suspension of sentence.

3. We have perused the statements.

4. No ground is made out for entertaining the second

application for suspension of sentence.

5. Accordingly, second application for suspension of sentence is

dismissed.

(2 of 2) [CRLA-455/2016]

6. In view of the fact that the accused has remained in custody

for a period of seven and a half years, let the main Criminal

Appeal be listed for hearing on 02.05.2022 at 11:00 am.

(BIRENDRA KUMAR),J (PANKAJ BHANDARI),J

ARTI SHARMA /3

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