Manoj Kumar vs State Of Rajasthan
2023 Latest Caselaw 2223 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

D.B. Criminal Misc Suspension Of Sentence Application (Appeal) No. 1299/2022

Manoj Kumar

----Petitioner Versus State Of Rajasthan

----Respondent

For Petitioner(s) : None present For Respondent(s) : Mr. R.R. Chhaparwal, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI HON'BLE MR. JUSTICE RAJENDRA PRAKASH SONI Order

14/03/2023 The matter comes up for consideration of application filed on

behalf of the appellant-applicant seeking Suspension of Sentence

awarded by the learned Additional Sessions Judge, No. 03,

Bhilwara vide judgment dated 08.03.2017 passed in Sessions

Case No. 08/2014.

Counsel for the appellant-applicant is not present as

apparently he is abstaining from work pursuant to the call given

by the office bearers of the Bar Association. Such non-appearance

is clearly illegal and in breach of the order passed by the Hon'ble

Supreme Court in the case of Ex. Capt. Harish Uppal Vs. Union

of India & Anr., reported in [2003 (2) SCC 45].

As no one is appearing on behalf of the appellant-applicant

to assist the Court, list this application for Suspension of Sentence

after ten weeks.

(RAJENDRA PRAKASH SONI),J (VIJAY BISHNOI),J

26-Payal/-

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