Vijay Singh Son Of Sanku vs State Of Rajasthan
2022 Latest Caselaw 7172 Raj/2

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                    D.B. Criminal Appeal No. 263/2022

                                   Vijay Singh Son Of Sanku
                                                                                                       ----Appellant
                                                                        Versus
                                   State Of Rajasthan
                                                                                                     ----Respondent

For Appellant(s) : Mr. Raj Kumar Goyal For Respondent(s) : Mr. G.S. Rathore, G.A.-cum-AAG

HON'BLE MR. JUSTICE PANKAJ BHANDARI HON'BLE MR. JUSTICE SAMEER JAIN

Judgment / Order

10/11/2022

Admit.

Call for the record.

Issue notice.

Learned Government Advocate-cum-Additional Advocate

General accepts notice on behalf of the State.

Counsel for the appellant is directed to supply copy of the

application for suspension of sentence in the office of learned

Government Advocate-cum-Additional Advocate General

Learned Government Advocate-cum-Additional Advocate

General is directed to file reply to the application for suspension of

sentence within two weeks.

List this matter after three weeks.

(SAMEER JAIN),J (PANKAJ BHANDARI),J

ARTI SHARMA /6

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