MUKESH Vs. STATE OF RAJASTHAN
LAWS(RAJ)-2020-6-75
HIGH COURT OF RAJASTHAN
Decided on June 11,2020

MUKESH 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 Ms. Sumati Bishnoi, learned counsel for appellant 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 appellant alongwith the appeal.;


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