Rajasthan HC Bench comprising Justice Sandeep Mehta extended stay in hearing the appeals in relation to the Blackbuck Poaching case which is under consideration before a District Court in Jodhpur.
Background of the Blackbuck Poaching Case
In the year 1998, Salman Khan, along with his co-stars Saif Ali Khan, Sonali Bendre, Neelam, and Tabu from the film Hum Saath Saath Hain were entangled in a case involving the killing of a blackbuck in the forests near Jodhpur. This case witnessed long case proceedings and the actor was sent to jail many times and was even given bail after each arrest.
There are three appeals pending before a District and Sessions Court in Jodhpur, challenging the judgment of the Jodhpur Court. Appeals include:
The first one made by the State Government against the acquittal of Salman Khan in the Arms Act case.
The second appeal was preferred by Salman Khan challenging his 5-year imprisonment in the Blackbuck Poaching case and the third appeal is against the acquittal of other co-accused persons including actresses Neelam, Tabu, Sonali, and Actor Saif Ali Khan in the same case.
Order of the Court
The Court in its order dated 9th April 2021 extended the order till 27 April 2021 and held that,
“Notice of the respondent No.2 shall be forwarded to the SHO, Police Station Luni, District Jodhpur for effecting service positively by the next date of hearing. Notices of the respondent Nos.3 to 7 shall be served on the counsel representing these respondents in the court below and shall be provided Dasti to the counsel for the petitioner. It shall be the responsibility of the counsel representing the petitioner to get the notices of respondent Nos.3 to 7 served failing which, the interim order shall not be extended beyond next date of hearing”
Case Details
Case Title: Salman Khan v. State of Rajasthan & Ors.
Bench: Justice Sandeep Mehta
Read Order@LatestLaws.com
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