DALIP Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Admit. Issue notice.

(2.) Learned Public Prosecutor accepts notice on behalf of the respondent-State, therefore, notice need not to be issued. S.B. Criminal Misc. Bail (Suspension of Sentence) No. 1652/2023:-

(3.) Learned Public Prosecutor has strongly objected the contentions raised by learned counsel for the appellant and argued that the appellant is indulged in illegal trade of contraband. He, therefore, prayed for rejection of the application for suspension of sentence.