Rasinga Ram vs State
2021 Latest Caselaw 12206 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Criminal Appeal No. 538/2013

Rasinga Ram

----Appellant Versus State

----Respondent

For Appellant(s) : Mr Pradeep Chaudhary For Respondent(s) : Mr Anees Bhurat Public Prosecutor

HON'BLE MR. JUSTICE GOVERDHAN BARDHAR

Judgment / Order

04/08/2021

Vide letter dated 07.04.2021, the Special Judge, NDPS

Cases, Jodhpur Metropolitan has informed that the accused-

appellant did not appear in the month of January 2021 in terms of

the order dated 16.07.2013 passed on the application for

suspension of sentence.

Issue bailable warrant in the sum of Rs.10,000/- for

presence of the accused-appellant before this Court, returnable on

24.08.2021.

(GOVERDHAN BARDHAR),J

8-MMA/-

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