Devendra Nagar S/O Shri Gopal Lal vs State Of Rajasthan
2022 Latest Caselaw 1966 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

     D.B. Criminal Misc. Second Suspension of Sentence
                     Application No.57/2021

                                       in

              D.B. Criminal Appeal No. 1328/2016

Devendra Nagar S/o Shri Gopal Lal, R/o Haripura, Police Station
Bhawani Mandi, District Jhalawar, Rajasthan. At Present In
District Jail, Jhalawar.
                                                                  ----Appellant
                                   Versus
State Of Rajasthan Through P.p.
                                                                ----Respondent

For Appellant(s) : Mr. Shyam Bihari Gautam 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. In view of the fact that the first application for suspension of

sentence was dismissed on merits, we are not inclined to entertain

the second application for suspension of sentence.

4. Accordingly, second application for suspension of sentence is

dismissed.

5. However, in view of the fact that the appellant has remained

in custody for a period of seven years and paper book has already

(2 of 2) [CRLA-1328/2016]

been prepared, let the main Criminal Appeal be listed for hearing

on 09.05.2022 at 11:00 am.

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

ARTI SHARMA /4

Powered by TCPDF (www.tcpdf.org)