Ratan Lal S/O Bhiva Ram vs State Of Rajasthan
2022 Latest Caselaw 6816 Raj/2

                                            HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                        BENCH AT JAIPUR

                                                     D.B. Criminal Appeal No. 298/2022

                                   Ratan Lal S/o Bhiva Ram
                                                                                                       ----Appellant
                                                                        Versus
                                   State Of Rajasthan
                                                                                                     ----Respondent

For Appellant(s) : Mr. Pallav Choudhary For Respondent(s) : Mr. Sher Singh Mahla, PP

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

Judgment / Order

19/10/2022

1. Admit.

2. Call for the record.

3. Issue notice.

4. Learned Public Prosecutor accepts notice on behalf of the

State.

5. Learned Public Prosecutor seeks time to file reply to the

application for suspension of sentence.

6. Time as sought for is granted. Reply to the application for

suspension of sentence be filed within four weeks.

7. List this matter on application for suspension of sentence

after four weeks.

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

ARTI SHARMA /11

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