Kamlesh Kumar S/O Manoharlal vs State Of Rajasthan
2022 Latest Caselaw 7273 Raj/2

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                     D.B. Criminal Appeal No. 323/2022

                                   Kamlesh Kumar S/o Manoharlal and Ors.
                                                                                                        ----Appellant
                                                                         Versus
                                   State Of Rajasthan
                                                                                                      ----Respondent

For Appellant(s) : Mr. Kuldeep Yadav for Mr. Rinesh Kumar Gupta For Respondent(s) : Mr. Atul Sharma, Dy.G.A.

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

Judgment / Order

15/11/2022

Admit.

Call for the record.

Issue notice.

Learned Deputy Government Advocate accepts notice on

behalf of the State.

Learned Deputy Government Advocate seeks time to file

reply to the application for suspension of sentence.

Time sought for is granted. Reply to the application for

suspension of sentence be filed within two weeks.

List this matter after three weeks.

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

ARTI SHARMA /10

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