LAWS(RAJ)-2022-4-10

ASHARAM Vs. STATE OF RAJASTHAN

Decided On April 01, 2022
ASHARAM Appellant
V/S
STATE OF RAJASTHAN Respondents

JUDGEMENT

(1.) Learned Public Prosecutor prays for and is granted time to file reply to this third application for suspension of sentences.

(2.) List after two weeks, as prayed.