Nand Kishore @ Kishore Singh Son Of ... vs State Of Rajasthan
2022 Latest Caselaw 6530 Raj/2

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                     D.B. Criminal Appeal No. 276/2022

                                   Nand Kishore @ Kishore Singh Son Of Shri Mohan Singh
                                                                                                         ----Appellant
                                                                         Versus
                                   State Of Rajasthan
                                                                                                       ----Respondent

For Appellant(s) : Mr. Kirodee Lal Meena For Respondent(s) : Ms. Alka Bhatnagar, Addl.G.A.

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

Judgment / Order

10/10/2022

1. Admit.

2. Call for the record.

3. Issue notice to the respondent.

4. Learned Additional Government Advocate accepts notice on

behalf of the State.

5. Learned Additional Government Advocate seeks time to file

reply to the application for suspension of sentence.

6. Four weeks' time is granted to file the reply.

7. List this matter after four weeks on application for

suspension of sentence.

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

ARTI SHARMA /14

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