Bhura Ram vs State Of Rajasthan
2021 Latest Caselaw 9218 Raj

(1 of 1) [CRLR-96/2021]

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Criminal Revision Petition No. 96/2021

Bhura Ram

----Petitioner Versus State Of Rajasthan

----Respondent

For Petitioner(s) : Mr. Abhishek Charan, Adv. For Respondent(s) : Mr. Sudhir Tak, PP

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

09/04/2021

As per office report, accused-petitioner did not appear on the

given date for his attendance.

Counsel for the petitioner submits that the accused-

petitioner is present in Court today, therefore his attendance may

be marked.

The petitioner is directed to appear before the Registrar

(Judicial) of this Court, who shall mark his attendance.

Office to proceed further.

(MANOJ KUMAR GARG),J 30-MS/-

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