Abhimanyu Singh @ Sethi Son Of Shri ... vs State Of Rajasthan
2022 Latest Caselaw 2074 Raj/2

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR
                                    D.B. Criminal Misc. Application for Suspension of Sentence
                                                                  No.91/2022
                                                                          IN

                                                    D.B. Criminal Appeal No. 136/2019

                                     Abhimanyu Singh @ Sethi S/o Shri Balbir Singh, R/o House No
                                     12/56 New Housing Board Shiv Singh Pura Ps Udhyog Nagar
                                     Sikar (At Present Lodged In Dist. Jail Sikar)
                                                                                                         ----Appellants
                                                                       Versus
                                   State Of Rajasthan, Through Pp
                                                                                                    ----Respondent

For Appellant(s) : Mr. Vivek Raj Singh Bajwa, Sr. Adv.

with Mr. Amar Kumar For Respondent(s) : Mr. Abhishek Vashishtha for Mr. Rajesh Goswami For State : Ms. Rekha Madnani, Addl. G.A.

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

Judgment / Order

08/03/2022

Counsel for the applicant does not want to press the

application for suspension of sentence.

Accordingly, Application for suspension of sentence is

dismissed as withdrawn.

Office is directed to list the main appeal for hearing on

17.05.2022 at 11:00 am.

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

ARTI SHARMA /7

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