Ashok Kumar vs Uoi
2021 Latest Caselaw 12281 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Criminal Appeal No. 16/2020

Ashok Kumar

----Appellant Versus Uoi

----Respondent

For Appellant(s) : Mr Shyam Khatri For Respondent(s) : Mr Sachin Acharya for CBI

HON'BLE MR. JUSTICE GOVERDHAN BARDHAR

Judgment / Order

05/08/2021

Perused the letter dated 05.02.2021.

Learned counsel submits that due to prevalent situation of

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

court 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

12-MMA/-

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