Hansu Hansraj vs State
2021 Latest Caselaw 9046 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Criminal Appeal No. 499/2016

Hansu Hansraj

----Appellant Versus State

----Respondent

For Appellant(s) : Mr. Ramesh Purohit, Adv. For Respondent(s) : Mr. SK Bhati, PP

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

07/04/2021

The matter comes up on an application at the instance of the

appellant seeking exemption of his personal appearance before

the learned Special Judge, NDPS Act Cases, Bhilwara in the month

of January, 2020.

For the reasons mentioned in the application, the application

is allowed. The personal appearance of the appellant before the

trial court in the month of January, 2020 is hereby exempted.

Today the appellant is present in Court. He is directed to

appear before the Registrar (Judicial) of this Court, who shall mark

his attendance. The appellant is also directed to appear before the

trial court within a period of four weeks from today for his

attendance.

(MANOJ KUMAR GARG),J 91-MS/-

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