Dharam Pal vs State Of Rajasthan ...
2023 Latest Caselaw 3832 Raj

[2023/RJJD/012872]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc Suspension Of Sentence Application (Appeal) No. 620/2022

Dharam Pal S/o Tulcha Ram, Aged About 46 Years, R/o Ward No. 05, Rawalmandi, Police Station Ravla, Sri Ganganagar. (Lodged At District Jail, Bikaner)

----Petitioner Versus State Of Rajasthan, Through Pp

----Respondent Connected With S.B. Criminal Appeal (Sb) No. 484/2022 Dharampal S/o Sh. Tulcha Ram, Aged About 41 Years, W.no. 05 Rawlamandi P.s. Rawla Dist. Sriganganagar (Raj.). (Presently Lodged In Central Jail, Bikaner).

----Petitioner Versus State Of Rajasthan, Through Pp

----Respondent S.B. Criminal Appeal (Sb) No. 894/2022 Dharam Pal S/o Tulchha Ram, Aged About 46 Years, R/o Ward No. 05 Rawalmandi Ps Ravla Sri Ganganagar (Petitioner Lodged At Dist. Jail Bikaner)

----Petitioner Versus State Of Rajasthan, Through Pp

----Respondent

For Petitioner(s) : Mr. Bhagat Dadhich For Respondent(s) : Mr. Gaurav Singh, P.P.

HON'BLE MR. JUSTICE FARJAND ALI

Order

01/05/2023

[2023/RJJD/012872] (2 of 2) [SOSA-620/2022]

S.B. Criminal Appeal (SB) No. 894/2022 and

S.B. Criminal Misc Suspension Of Sentence Application (Appeal) No. 620/2022

1. By impugning the judgment dated 13.04.2022 passed by the

learned Additional Sessions Judge (Woman Atrocities Cases),

Bikaner, S.B. Criminal Appeal No.484/2022 has already been

submitted and registered, therefore, the second appeal bearing

S.B. Criminal appeal No.894/2022 challenging the same judgment

is not maintainable. Accordingly, the same is dismissed.

2. Consequently, the application seeking suspension of

sentence preferred in the said appeal bearing S.B. Criminal Misc

Suspension Of Sentence Application (Appeal) No. 620/2022 is also

dismissed.

3. However, Mr. Bhagat Dadhich, Advocate, who has been

appointed by the Legal Services Committee to represent the

appellant in the case, is permitted to represent the appellant in

S.B. Criminal Appeal No.484/2022.

S.B. Criminal Appeal (SB) No. 484/2022

4. The appeal has already been admitted. The record has been

received. Put up for hearing in due course.

(FARJAND ALI),J 81-Pramod/-

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