Ramesh vs State Of Rajasthan (2025:Rj-Jd:243)
2025 Latest Caselaw 3725 Raj

Rajasthan High Court - Jodhpur

Ramesh vs State Of Rajasthan (2025:Rj-Jd:243) on 3 January, 2025

Author: Manoj Kumar Garg

Bench: Manoj Kumar Garg

                                   [2025:RJ-JD:243]

                                         HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                          JODHPUR
                                    S.B. Criminal Misc Suspension Of Sentence Application (Appeal)
                                                                No. 1078/2024

                                   Ramesh S/o S. Babbaru, Aged About 36 Years, R/o Godaliya
                                   Falaw- P.s. Devgarh, Dist. Pratapgarh (Raj.). (At Presently
                                   Lodged In Central Jail, Udaipur).
                                                                                                     ----Petitioner
                                                                      Versus
                                   State Of Rajasthan, Through PP
                                                                                                   ----Respondent


                                   For Petitioner(s)        :     Mr. Ranjeet Singh Gill
                                   For Respondent(s)        :     Mr. Narendra Gehlot, PP with
                                                                  Mr. Om Prakash Choudhary



                                             HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment

03/01/2025

Since the sentence of the accused-appellant has already

been suspended by this Court vide order dated 23.08.2024 passed

in S.B. Criminal Misc. Suspension of Sentence Application (Appeal)

No.757/2023, therefore, the instant application for suspension of

sentence has become infructuous and dismissed as such.

(MANOJ KUMAR GARG),J 19-mSingh/-

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