Rajasthan High Court - Jodhpur
Chail Singh vs State Of Rajasthan (2023/Rjjd/014307) on 9 May, 2023
Author: Farjand Ali
Bench: Farjand Ali
[2023/RJJD/014307]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Misc Suspension Of Sentence Application (Appeal)
No. 412/2021
Chail Singh S/o Heer Singh, Aged About 34 Years, By Caste
Rajpurohit, R/o Guda Keshar Singh, Siriyari Police Station,
District Pali. (Lodged In Central Jail, Jodhpur).
----Petitioner
Versus
1. State Of Rajasthan, Through PP
2. Ram Lal S/o Pabudan Dewasi, resident of Guda Keshar Singh,
Siriyari Police Station, Pali, District Pali
----Respondent
For Petitioner(s) : Mr. JVS Deora
For Respondent(s) : Mr. Javed Gauri, P.P.
HON'BLE MR. JUSTICE FARJAND ALI
Order 09/05/2023 Learned counsel for the applicant does not want to press the instant application for suspension of sentence.
Accordingly, the instant application for suspension of sentence is dismissed as not pressed.
(FARJAND ALI),J 77-divya/-
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