LAWS(RAJ)-2019-2-179

HAIDER ALI Vs. STATE OF RAJASTHAN

Decided On February 13, 2019
HAIDER ALI Appellant
V/S
STATE OF RAJASTHAN Respondents

JUDGEMENT

(1.) Heard.

(2.) Admit. Learned Public Prosecutor accepts notices on behalf of respondent-State.

(3.) Heard on the application for suspension of sentence No. 45/2019.