Rajasthan High Court - Jodhpur
Chail Singh vs State Of Rajasthan (2024:Rj-Jd:38299) on 17 September, 2024
Author: Farjand Ali
Bench: Farjand Ali
[2024:RJ-JD:38299]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Misc Suspension Of Sentence Application (Appeal)
No. 391/2024
Chail Singh S/o Shri Heer Singh, Aged About 34 Years, B/c
Rajpurohit R/o Guda Keshar Singh, Siriyari Police Station, District
Pali. (Lodged In Central Jail, Jodhpur).
----Appellant
Versus
1. State Of Rajasthan, Through PP
2. Ram Lal S/o Pabudan Dewasi, R/o Guda Keshar Singh,
Siriyari Police Station, District Pali.
----Respondents
For Appellant(s) : Mr. Jagatveer Singh Deora
For Respondent(s) : Mr. Rajesh Bhati, AGA
HON'BLE MR. JUSTICE FARJAND ALI
Order 17/09/2024
1. Learned counsel for the appellant does not want to press the instant application for suspension of sentence.
2. Accordingly, the instant application for suspension of sentence is dismissed as not pressed.
(FARJAND ALI),J 62-Ashutosh/-
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