GHANSHYAM Vs. STATE OF RAJASTHAN
LAWS(RAJ)-2020-6-226
HIGH COURT OF RAJASTHAN
Decided on June 08,2020

GHANSHYAM 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. Anupam Sharma, learned counsel for petitioner on through Video Calling as well as learned Public Prosecutor, who is present in the court and perused the judgments passed by the courts below.
(3.) This suspension of sentence application has been filed by the petitioner alongwith the petition.;


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