LAWS(RAJ)-2021-10-83

SATYA NARAYAN MALI Vs. STATE OF RAJASTHAN

Decided On October 20, 2021
Satya Narayan Mali Appellant
V/S
STATE OF RAJASTHAN Respondents

JUDGEMENT

(1.) Heard.

(2.) Admit. Learned Public Prosecutor accepts notice on behalf of the respondent-State. Call for record.

(3.) Heard on application for suspension of sentence No.652/2021.