Harroop S/O Shri Teekam B/C Gurjar vs State Of Rajasthan
2022 Latest Caselaw 3739 Raj/2

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                     D.B. Criminal Appeal No. 138/2019

                                   Harroop S/o Shri Teekam
                                                                                                       ----Appellant
                                                                        Versus
                                   State Of Rajasthan
                                                                                                     ----Respondent

For Appellant(s) : Mr. Avtar Singh Rathore with Mr. Omprakash Fauzdar For Respondent(s) : Mr. Prashant Joshi For State : Mr. N.S. Gurjar, AGA

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

Judgment / Order

11/05/2022

Counsel for the appellant is directed to supply copy of the

application for suspension of sentence to the learned Assistant

Government Advocate.

Learned Assistant Government Advocate is directed to file

reply. Reply be filed within two weeks.

List this matter after two weeks.

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

ARTI SHARMA /19

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