Shamsher Suman @ Suman S/O Shri ... vs State Of Rajasthan
2023 Latest Caselaw 200 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

               D.B. Criminal Appeal No. 175/2022

Shamsher Suman @ Suman S/o Shri Mahaveer Suman
                                                                     ----Appellant
                                      Versus
State Of Rajasthan
                                                                   ----Respondent

Connected With D.B. Criminal Appeal (Sb) No. 1602/2022 Satyanarayan S/o Shri Baluram

----Appellant Versus State Of Rajasthan

----Respondent

For Appellant(s) : Ms. Sumati Bishnoi Mr. Sneh Deep Khyaliya in D.B. Criminal Appeal (Sb) No. 1602/2022 For Respondent(s) : Mr. Sneh Deep Khyaliya in D.B.

Criminal Appeal No. 175/2022 For State : Ms. Alka Bhatnagar, Addl.G.A.

HON'BLE MR. JUSTICE PANKAJ BHANDARI HON'BLE MR. JUSTICE BIRENDRA KUMAR

Judgment / Order

06/01/2023

D.B. Criminal Appeal No. 175/2022

Admit.

Record has already been received.

Issue notice.

Learned Additional Government Advocate accepts notice on

behalf of the State.

Learned Additional Government Advocate seeks time to file

reply to the application for suspension of sentence.

(2 of 2) [CRLAD-175/2022]

Reply to the application for suspension of sentence be filed

within two weeks.

List this matter after three weeks.

D.B. Criminal Appeal (Sb) No. 1602/2022

Application under Section 5 of the limitation Act is disposed

of, as the criminal appeal has been filed within time.

Admit.

Record has already been received.

Issue notice.

Learned Additional Government Advocate accepts notice on

behalf of the State.

Office is directed to issue notice to Respondent No.2.

List this matter after three weeks.

(BIRENDRA KUMAR),J (PANKAJ BHANDARI),J

ARTI SHARMA /5-6

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