RAMESHWAR Vs. STATE OF RAJASTHAN
LAWS(RAJ)-2020-6-50
HIGH COURT OF RAJASTHAN
Decided on June 12,2020

RAMESHWAR Appellant
VERSUS
STATE OF RAJASTHAN Respondents

JUDGEMENT

- (1.) Due to outbreak of Coronavirus (COVID-19), the lawyers are not appearing in the courts.
(2.) Heard Mr. Ashwani Chobisa, learned counsel for appellant, through Video Calling as well as learned Public Prosecutor, who is present in the court.
(3.) This suspension of sentence application has been filed by the appellant alongwith the appeal.;


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