Rai Singh vs State Of Rajasthan ...
2023 Latest Caselaw 10522 Raj

Rajasthan High Court - Jodhpur

Rai Singh vs State Of Rajasthan ... on 7 December, 2023

Author: Vijay Bishnoi

Bench: Vijay Bishnoi

                                   [2023:RJ-JD:42725-DB]

                                         HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                          JODHPUR
                                          D.B. Criminal Misc Temporary Suspension Of Sentence
                                                     Application (Appeal) No. 1574/2023

                                   Rai Singh S/o Shri Nandram, Aged About 50 Years, R/o 17 Khm,
                                   Tehsil Khajuwala, Dist. Bikaner (Presently Lodged In Central Jail,
                                   Jodhpur)
                                                                                                         ----Petitioner
                                                                          Versus
                                   State Of Rajasthan, Through Pp
                                                                                                       ----Respondent


                                   For Petitioner(s)            :     Mr. Leeladhar
                                   For Respondent(s)            :     Mr. B. R. Bishnoi, PP



                                                  HON'BLE MR. JUSTICE VIJAY BISHNOI

HON'BLE MR. JUSTICE MUNNURI LAXMAN

Judgment

07/12/2023

Learned counsel for the appellant-applicant has submitted

that this application for temporary suspension of sentence has

rendered infructuous.

Hence, this application for temporary suspension of sentence

is dismissed as having become infructuous.

(MUNNURI LAXMAN),J (VIJAY BISHNOI),J 53-mSingh/-

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