Ramesh Chandra vs State
2021 Latest Caselaw 12274 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Criminal Appeal No. 462/2004

Ramesh Chandra

----Appellant Versus State

----Respondent

For Appellant(s) : Mr Mridul Jain For Respondent(s) : Mr Anees Bhurat, Public Prosecutor

HON'BLE MR. JUSTICE GOVERDHAN BARDHAR

Judgment / Order

05/08/2021

Learned counsel for the appellant submits that due to

prevalent situation of COVID-19 pandemic, the appellant has not

appeared before the trial court in terms of the order passed on the

application for suspension of sentence. Learned counsel submits

that the appellant is present today in the Court and assures that in

future he shall abide by all the terms & conditions of the order

passed on the application for suspension of sentence and his non-

appearance may be condoned.

Taking note of the over all facts and circumstances, as the

appellant is present today, the Court Master is directed to record

his attendance.

Considering the contentions of the learned counsel for the

appellant, list this matter for hearing in second week of

September 2021.

(GOVERDHAN BARDHAR),J

2-MMA/-

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