Rajveer Singh @ Anil S/O Lalchand vs State Of Rajasthan ...
2023 Latest Caselaw 5820 Raj/2

                                   [2023:RJ-JP:28144]

                                   HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                               BENCH AT JAIPUR

                                       S.B. Criminal Misc. II Suspension of Sentence
                                             Application (Appeal) No. 1209/2023
                                                                      IN
                                              S.B. Criminal Appeal No.839/2022

                                   Rajveer Singh @ Anil S/o Lalchand, Aged About 17
                                   Years, Resident Of Langad Bass, Police Station
                                   Kishangarh Bass District Alwar (Rajasthan) Through
                                   Is Father Lalchand (Accused Appellant Confined In
                                   Child Protection Home At Jaipur)
                                                                                            ----Petitioner
                                                                   Versus
                                   State Of Rajasthan, Through P.p
                                                                                        ----Respondent

For Petitioner(s) : Mr. Prakash Chand Thakuriya, Adv.

                                   For                      : Mr. Bhawani Shankar Sharma,
                                   Respondent(s)              P.P.

HON'BLE MR. JUSTICE UMA SHANKER VYAS Judgment / Order 10/10/2023

Learned counsel for the petitioner prays for

withdrawal of this criminal misc. second suspension

of sentence application.

In view of above, the criminal misc. second

suspension of sentence application is dismissed as

withdrawn.

(UMA SHANKER VYAS),J

DANISH USMANI /14

Powered by TCPDF (www.tcpdf.org)