Raju @ Rajendra Kumar vs State Of Rajasthan
2022 Latest Caselaw 12397 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

D.B. Criminal Misc Suspension Of Sentence Application (Appeal) No. 827/2022

Raju @ Rajendra Kumar

----Petitioner Versus State Of Rajasthan

----Respondent

For Petitioner(s) : Mr. JVS Deora For Respondent(s) : Mr. BR Bishnoi, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI HON'BLE MR. JUSTICE KULDEEP MATHUR

Judgment / Order

17/10/2022

Learned Public Prosecutor has submitted the factual report

wherein it is mentioned that notice upon the respondent No.2 has

been duly served.

Learned Public Prosecutor prays for and is granted two

weeks' time to file reply to the application for suspension of

sentence.

List on 04.11.2022.

(KULDEEP MATHUR),J (VIJAY BISHNOI),J SURABHII/39-

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