Rajasthan High Court - Jodhpur
Sukhvendra vs State Of Rajasthan on 15 July, 2021
Author: Pushpendra Singh Bhati
Bench: Pushpendra Singh Bhati
(1 of 2) [SOSA-371/2021]
HIGH COURT OF JUDICATURE FOR RAJASTHAN
JODHPUR
S.B. Criminal Misc Suspension Of Sentence Application (Appeal)
No. 371/2021
Pargat
----Petitioner
Versus
State Of Rajasthan
----Respondent
Connected With
S.B. Criminal Misc Suspension Of Sentence Application (Appeal)
No. 1133/2018
Pargat
----Petitioner
Versus
State
----Respondent
S.B. Criminal Misc Suspension Of Sentence Application (Appeal)
No. 625/2020
Jarneil Singh
----Petitioner
Versus
State
----Respondent
S.B. Criminal Misc Suspension Of Sentence Application (Appeal)
No. 871/2020
Sukhvendra
----Petitioner
Versus
State Of Rajasthan
----Respondent
S.B. Criminal Misc Suspension Of Sentence Application (Appeal)
No. 230/2021
Jarneil Singh
----Petitioner
Versus
State Of Rajasthan-State
----Respondent
S.B. Criminal Misc Suspension Of Sentence Application (Appeal)
No. 355/2021
Sukhvendra
----Petitioner
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(2 of 2) [SOSA-371/2021]
Versus
State Of Rajasthan
----Respondent
For Petitioner(s) : Mr. Mangi Lal Vishnoi
Mr. R.S. Gill
Mr. Abhishek Charan (on VC)
For Respondent(s) : Mr. Farzand Ali, GA cum AAG assisted
by Mr. Anda Ram Choudhary, PP
HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI
Order 15/07/2021 In wake of second surge in the COVID-19 cases, abundant caution is being maintained, while hearing the matters in Court, for the safety of all concerned. In SOSA No.371/2021 & 230/2021:
Learned GA cum AAG is directed to verify the contents of the interim Suspension of Sentence Applications.
List on 29.07.2021.
In SOSA No.1133/2018, 625/2020, 871/2020 & 355/2021:
List on 29.07.2021.
(DR. PUSHPENDRA SINGH BHATI),J.
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