Smt. Jaski Devi @ Yashoda vs State Of Rajasthan ...
2024 Latest Caselaw 7586 Raj

Rajasthan High Court - Jodhpur

Smt. Jaski Devi @ Yashoda vs State Of Rajasthan ... on 2 September, 2024

Bench: Vinit Kumar Mathur, Vinod Kumar Bharwani

                                   [2024:RJ-JD:36258-DB]                   (1 of 1)                      [SOSA-445/2023]


                                          HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                           JODHPUR
                                          D.B. Criminal Misc II Suspension of Sentence Application
                                                              (Appeal) No. 445/2023

                                    Smt. Jaski Devi @ Yashoda W/o Shri Raju @ Rajveer Singh @
                                    Johny @ Tarvinder Singh @ Dharmendra Singh @ Veeru, Aged
                                    About 36 Years, R/o Himmatpura Ps Sadar Abhor Dist. Fajalika
                                    Punjab
                                                 (At Present Lodged In Open Air Camp Bikaner)
                                                                                                         ----Petitioner
                                                                          Versus
                                    State Of Rajasthan, Through PP
                                                                                                       ----Respondent


                                   For Petitioner(s)            :     Mr. Kalu Ram Bhati
                                   For Respondent(s)            :     Mr. Sameer Pareek, PP

                                             HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

HON'BLE MR. JUSTICE VINOD KUMAR BHARWANI

(THROUGH VC)

Judgment/Order

02/09/2024

1. Learned counsel for the applicant-appellant does not press

the present second application for suspension of sentence with

liberty to file afresh, after completion of 10 years' of sentence

undergone by the applicant-appellant.

2. Accordingly, the present second application for suspension of

sentence is dismissed as not pressed with the liberty as aforesaid.

(VINOD KUMAR BHARWANI),J (VINIT KUMAR MATHUR),J

1-/VivekMishra/-

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