Suman Yadav vs State Of Rajasthan Through P P
2022 Latest Caselaw 3740 Raj/2

         HIGH COURT OF JUDICATURE FOR RAJASTHAN
                     BENCH AT JAIPUR
     D.B. Criminal Misc. Second Application for Suspension of
                      Sentence No.211/2022
                                       IN

                D.B. Criminal Appeal No. 1198/2017

Suman Yadav W/o Shri Ashok Kumar, R/o Village Hasanpur,
Police Station Tapukra, District Alwar. At Present The Accused
Appellant Is Confined In The Sub Jail, Kishangarhbas, Alwar.
                                                                   ----Appellant
                                    Versus
State Of Rajasthan Through P.p.
                                                                 ----Respondent

For Appellant(s) : Mr. Manish Gupta For Respondent(s) : Mr. N.S. Gurjar, AGA

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

Judgment / Order

11/05/2022

1. Accused-applicant has filed this second application for

suspension of sentence.

2. Heard on second application for suspension of sentence.

3. First application for suspension of sentence was rejected on

13.11.2017 after considering the merits of the case, hence, no

ground is made out for entertaining the second application for

suspension of sentence.

4. Accordingly, Second Application for Suspension of Sentence

is dismissed.

(2 of 2) [SOSA-211/2022]

5. However, taking note of the fact that accused has remained

in custody for a period of more than nine years, I deem it proper

to list the matter for final hearing on 06.09.2022 at 2:00 pm.

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

ARTI SHARMA /13

Powered by TCPDF (www.tcpdf.org)