Manoj Kumar vs State Of Rajasthan ...
2024 Latest Caselaw 1896 Raj

Rajasthan High Court - Jodhpur

Manoj Kumar vs State Of Rajasthan ... on 26 February, 2024

Bench: Dinesh Mehta, Rajendra Prakash Soni

                                   [2024:RJ-JD:9641-DB]

                                         HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                          JODHPUR
                                    D.B. Criminal Misc Suspension Of Sentence Application (Appeal)
                                                                     No. 28/2024

                                   Manoj Kumar S/o Bheru Lal Bhambi, Aged About 27 Years, R/o
                                   M.t.m. Ki Valiya, Police Station Pratapnagar, District Bhilwara (At
                                   Present Lodged In Central Jail Ajmer).
                                                                                                        ----Petitioner
                                                                         Versus
                                   State Of Rajasthan, Through The Public Prosecutor
                                                                                                      ----Respondent


                                   For Petitioner(s)           :     Mr. Kaushal Sharma
                                   For Respondent(s)           :     Mr. R.R. Chhaparwal, PP



                                                  HON'BLE MR. JUSTICE DINESH MEHTA

HON'BLE MR. JUSTICE RAJENDRA PRAKASH SONI

Judgment

26/02/2024

Learned counsel for the applicant submits that he does not

want to press this application for suspension of sentence.

Accordingly, this application for suspension of sentence is

dismissed as not pressed.

(RAJENDRA PRAKASH SONI),J (DINESH MEHTA),J

55-Payal/DivyaTak/-

Powered by TCPDF (www.tcpdf.org)