Ashish @ Chhotu Lal vs State Of Rajasthan
2023 Latest Caselaw 5225 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

D.B. Criminal Misc Suspension Of Sentence Application (Appeal) No. 280/2023

Ashish @ Chhotu Lal

----Applicant Versus State Of Rajasthan

----Respondent

For Applicant(s) : Mr. Kaushal Sharma For Respondent(s) : Mr. B.R. Bishnoi, PP

HON'BLE MR. JUSTICE ARUN BHANSALI HON'BLE MR. JUSTICE RAJENDRA PRAKASH SONI

Order

24/05/2023

1. As the instant appeal as well as application seeking

Suspension of Sentence has been filed by the applicant against

the judgment of conviction, inter-alia, under the provisions of

POCSO Act, the impleadment of the complainant as party-

respondent to the appeal as well as application seeking

Suspension of Sentence is necessary.

2. Learned counsel for the applicant to do the needful by the

next date, list the matter in the month of July, 2023.

(RAJENDRA PRAKASH SONI),J (ARUN BHANSALI),J

37-Payal/-

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