MADAN DAS Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel for the parties on D.B. Criminal Misc. 4th (Suspension of Sentence) Application No.1064/2023.

(2.) The third application of Suspension of Sentence Application was rejected by the Hon'ble Division Bench of this Court vide order dtd. 9/9/2022.

(3.) Mr. Shah, learned counsel for the appellant-applicant submitted that he is making his primary submissions on the prolonged custody which is eleven years, seven months and twenty nine days with remission.