SHAILESH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard counsel for the parties on application seeking suspension of sentence no.464/2022.

(2.) Counsel for the appellant has drawn attention of Court to paragraphs -19, 20 and 21, which reads as follows:-

(3.) This Court on hearing counsel for the parties and perusing record of case, particularly, focusing upon para-19, 20 and 21, finds that at this stage the circumstance do not indicate any reason for continuing appellant's custody as there is a reflection of some kind of consensual consent with the participation of the close relatives.