The matter comes up for consideration of application filed on behalf of the appellant-applicant seeking Suspension of Sentence awarded by the learned
Additional Sessions Judge, No. 03, Bhilwara vide judgment dated 08.03.2017 passed in Sessions Case No. 08/2014.
Counsel for the appellant-applicant is not present as apparently he is abstaining from work pursuant to the call given by the office bearers of the Bar
Association. Such non-appearance is clearly illegal and in breach of the order passed by the Hon’ble Supreme Court in the case of Ex. Capt.
Harish Uppal Vs. Union of India & Anr., reported in [2003 (2) SCC 45].
As no one is appearing on behalf of the appellant-applicant to assist the Court, list this application for Suspension of Sentence after ten weeks.