Darab Singh S/O Haroli vs State Of Rajasthan (2024:Rj-Jp:37340)
2024 Latest Caselaw 5718 Raj/2

Rajasthan High Court

Darab Singh S/O Haroli vs State Of Rajasthan (2024:Rj-Jp:37340) on 5 September, 2024

Author: Uma Shanker Vyas

Bench: Uma Shanker Vyas

                                   [2024:RJ-JP:37340]

                                   HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                               BENCH AT JAIPUR

                                       S.B. Criminal Misc. III Suspension Of Sentence
                                             Application (Appeal) No. 1337/2024

                                   Darab Singh S/o Haroli, Aged About 59 Years, R/o
                                   Rondkala, Police Station Sadar Karauli District
                                   Karauli     (At      Present      Confined        In     Central   Jail
                                   Bharatpur)
                                                                                            ----Petitioner
                                                                   Versus
                                   State Of Rajasthan, Through Pp
                                                                                        ----Respondent

For Petitioner(s) : Mr. Krishna Singh, Adv. For : Mr. Devi Singh, P.P. Respondent(s)

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

05/09/2024

Learned counsel for the petitioner prays for

withdrawal of this criminal misc. third suspension of

sentence application.

In view of above, the criminal misc. third

suspension of sentence application is dismissed as

withdrawn.

(UMA SHANKER VYAS),J

DANISH USMANI /05

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