GANESH GURJAR @ KAMLESH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The matter is taken up for hearing through video conferencing.

(2.) This criminal misc suspension of sentence application has been filed by the applicant along with the criminal appeal.

(3.) Counsel for the applicant along with appeal has annexed certificate under Rule 311(3) Rajasthan High Court Rules wherein it has been mentioned that the applicant was on bail during the course of trial, he never misused the liberty of bail granted to him and at present applicant is confined in Central Jail, Kota.