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Meethalal vs State Of Rajasthan

Rajasthan High Court · Decided on 8 August 2023 · Citation: (2023) 08 RAJ CK 0028

HON’BLE JUDGES
Arun Bhansali, J · Rajendra Prakash Soni, J
RESULT
Allowed
CASE NUMBER
Criminal Miscellaneous Application No. 288 Of 2023
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Judgment

4 paragraphs · 174 words
1.

This application has been filed by the applicant in D.B. Criminal Misc. Suspension of Sentence Application (Appeal) No.619/2023, decided on 28.07.2023 inter alia with the submissions that this Court while deciding the application for suspension of sentence on 28.7.2023 had observed in para-8 of the order by way of submission that during course of trial the appellant – applicant was on bail, which aspect though was indicated in the application for suspension of sentence, however, the fact is that during trial the applicant was in custody and, therefore, the said submission noted on part of the applicant may be corrected.

2.

In view of the submissions made in the application, the same is allowed.

3.

The submission noted in para-8 of the order dated 28.7.2023 passed in D.B. Criminal Misc. Suspension of Sentence Application (Appeal) No.619/2023 that during course of trial the appellant – applicant was on bail, shall stand deleted.

4.

This order shall form part of the order dated 28.7.2023 passed in D.B. Criminal Misc. Suspension of Sentence Application (Appeal) No.619/2023.