PRAKASH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel for the petitioner.

(2.) The petitioner is aggrieved by rejection of his prayer for suspension of sentence and grant of bail by the Rajasthan High Court, bench at Jaipur in S.B. Criminal Misc. 4th Suspension of Sentence Application (Appeal) No.1606/2025 in S.B. Criminal Appeal No. 1595/2024.

(3.) The allegation against the petitioner is that he was part of a mob which had vandalized the house of the complainant.