Vishnu vs State Of Rajasthan
2023 Latest Caselaw 2373 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

D.B. Criminal Misc Suspension Of Sentence Application (Appeal) No. 19/2023

Vishnu

----Applicant Versus State Of Rajasthan

----Respondent

For Applicant(s) : None present For Respondent(s) : Mr. Anil Joshi, AAG-cum-GA Mr. Rajat Chhaparwal, AAAG

HON'BLE MR. JUSTICE VIJAY BISHNOI HON'BLE MR. JUSTICE YOGENDRA KUMAR PUROHIT

Order

21/03/2023

The present suspension of sentence application has been

preferred on behalf of the applicant-appellant seeking suspension

of sentence awarded by the Special Judge, Protection of Children

from Sexual Offences Act, 2012 and Commissions for Protection of

Child Rights Act, 2005, Pratapgarh vide judgment dated

15.03.2022 passed in Sessions Case No.29/2018.

Counsel for the applicant-appellant 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].

(2 of 2) [SOSA-19/2023]

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

to assist the Court, list this matter after three weeks.

(YOGENDRA KUMAR PUROHIT),J (VIJAY BISHNOI),J

Abhishek Kumar S.No.20

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