GOVIND Vs. STATE
LAWS(RAJ)-2019-10-144
HIGH COURT OF RAJASTHAN
Decided on October 15,2019

GOVIND Appellant
VERSUS
STATE Respondents

JUDGEMENT

Manoj Kumar Garg, J. - (1.) Heard learned counsel for the petitioner as well as learned Public Prosecutor on application for suspension of sentence.
(2.) Learned counsel for the appellant submits that the appellant was inside the Jail since 22.11.2016.
(3.) Learned Public Prosecutor vehemently opposed the prayer made by the counsel for the appellant.;


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