Rameshwar S/O Shri Keshav Singh vs State Of Rajasthan
2022 Latest Caselaw 1965 Raj/2

          HIGH COURT OF JUDICATURE FOR RAJASTHAN
                      BENCH AT JAIPUR

         D.B. Criminal Misc. Third Suspension of Sentence
                      Application No.218/2022

                                         IN

                D.B. Criminal Appeal No. 1174/2017

     Rameshwar S/o Keshav Singh, R/o Abdulpur, Police Station

     Kanchanpur, Distt. Dholpur Raj.

     (Presently lodged in Central Jail, at Bharatpur)
                                                                    ----Appellants
                                      Versus
State Of Rajasthan Through Pp
                                                                   ----Respondent

For Appellant(s) : Mr. Suresh Kumar sahni Mr. Ram Mohan Sharma For Complainant(s) : Mr. Govind Prasad Rawat For State : 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 third application for

suspension of sentence.

2. Heard on third application for suspension of sentence.

3. No ground is made out for entertaining the third application

for suspension of sentence.

4. Accordingly, third application for suspension of sentence is

dismissed.

(2 of 2) [CRLA-1174/2017]

5. Let the main Criminal Appeal be listed for hearing on

10.05.2022 at 11:00 am.

(BIRENDRA KUMAR),J (PANKAJ BHANDARI),J ARTI SHARMA /5

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