Rajasthan High Court - Jaipur
Dara Singh @ Didar Singh vs State on 2 February, 2011
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN BENCH AT JAIPUR ORDER D.B. Criminal Misc. Bail Application No. 359/2010 In D.B. Criminal Appeal No. 212/2008 Dara Singh alias Didar Singh Vs. The State of Rajasthan.
Date of Order: 02.02.2011 Hon'ble Mr. Narendra Kumar Jain,J. Hon'ble Mr. S.S. Kothari,J.
Mr. Biri Singh Sinsinwar, Senior Counsel with Mr. Rajesh Choudhary, for the appellant. Mr. J.R. Bijarnia, Public Prosecutor, for the State.
Learned counsel for the appellant does not press this application for suspension of sentence at this stage. Application for suspension of sentence is, accordingly, dismissed as not pressed.
(S.S. Kothari),J. (Narendra Kumar Jain),J.
Manoj, Item No.10.