Shankar Lal vs State
2021 Latest Caselaw 12280 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Criminal Appeal No. 1460/2019

Shankar Lal

----Appellant Versus State

----Respondent

For Appellant(s) : Mr Ravindra Charan For Respondent(s) : Mr Anees Bhurat Public Prosecutor

HON'BLE MR. JUSTICE GOVERDHAN BARDHAR

Judgment / Order

05/08/2021

Perused the letter dated 06.02.2021.

Learned counsel submits that due to prevalent situation of

COVID-19 pandemic, the appellant could not appear before the

court on the given date and assures that in future he shall appear

in terms of the order passed on the application for suspension of

sentence. His non-appearance may be condoned and he may be

permitted to now appear before the trial court.

Considering the contentions put forth by the learned counsel

for the appellant, the appellant is permitted to appear before the

concerned court on or before 10.09.2021 and thereafter he shall

regularly appear before the court in terms of the order passed on

the application for suspension of sentence.

(GOVERDHAN BARDHAR),J

10-MMA/-

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