Rajasthan High Court - Jodhpur
Haji Mastan @ Mastan vs State Of Rajasthan on 14 March, 2023
Bench: Vijay Bishnoi, Rajendra Prakash Soni
HIGH COURT OF JUDICATURE FOR RAJASTHAN
JODHPUR
D.B. Criminal Misc Suspension Of Sentence Application (Appeal)
No. 61/2023
Haji Mastan @ Mastan
----Petitioner
Versus
State Of Rajasthan
----Respondent
For Petitioner(s) : None present
For Respondent(s) : Mr. R.R. Chhaparwal, PP
HON'BLE MR. JUSTICE VIJAY BISHNOI
HON'BLE MR. JUSTICE RAJENDRA PRAKASH SONI Order 14/03/2023 The matter comes up for consideration of application filed on behalf of the appellant-applicant seeking Suspension of Sentence awarded by the learned Sessions Judge, Pratapgarh vide judgment dated 10.06.2022 passed in Sessions Case No. 86/2018.
Counsel for the appellant-applicant is not present as apparently he is abstaining from work pursuant to the call given by the office bearers of the Bar Association. Such non-appearance is clearly illegal and in breach of the order passed by the Hon'ble Supreme Court in the case of Ex. Capt. Harish Uppal Vs. Union of India & Anr., reported in [2003 (2) SCC 45].
As no one is appearing on behalf of the appellant-applicant to assist the Court, list this application for Suspension of Sentence after ten weeks.
(RAJENDRA PRAKASH SONI),J (VIJAY BISHNOI),J 27-Payal/-
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