Man Singh S/O Hari Singh vs State Of Rajasthan
2022 Latest Caselaw 7020 Raj/2

                                            HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                        BENCH AT JAIPUR

                                     D.B. Criminal Miscellaneous Suspension of Sentence Application
                                                                        No. 1055/2022

                                                                                 In

                                                         D.B. Criminal Appeal No. 176/2022

                                    1.          Man Singh S/o Hari Singh, Resident Of Moondiya Saad,
                                                Police   Station       Halena,     District    Bharatpur     (Raj.)   (At
                                                Present Confined In Sevar Jail, Bharatpur)
                                    2.          Sahab Singh S/o Man Singh, Resident Of Moondiya Saad,
                                                Police   Station       Halena,     District    Bharatpur     (Raj.)   (At
                                                Present Confined In Sevar Jail, Bharatpur)
                                                                                            ----Appellants/Applicants
                                                                            Versus
                                    1.          State Of Rajasthan, Through The P.P.
                                    2.          Amar Singh S/o Rajpal Singh, Aged About 83 Years, R/o
                                                Bhoodiya Saad, Police Station Halena, District Bharatpur.
                                                                                                        ----Respondents

For Appellant(s) : Mr. Arvind Kumar Gupta, Sr. Advocate with Mr. Rinesh Kumar Gupta, Advocate For Respondent(s) : Mr. Javed Chaudhary, PP for the State Mr. T.C. Vyas, Advocate

HON'BLE MR. JUSTICE MANINDRA MOHAN SHRIVASTAVA HON'BLE MR. JUSTICE VINOD KUMAR BHARWANI Judgment / Order

04/11/2022

Learned counsel for the applicants seeks to withdraw the

application at this stage.

Accordingly, application for suspension of sentence is

dismissed as withdrawn.

(VINOD KUMAR BHARWANI),J (MANINDRA MOHAN SHRIVASTAVA),J

Mohita /38

Powered by TCPDF (www.tcpdf.org)