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Jaswant Singh vs Bheru Singh
2021 Latest Caselaw 12759 Raj

Citation : 2021 Latest Caselaw 12759 Raj
Judgement Date : 13 August, 2021

Rajasthan High Court - Jodhpur
Jaswant Singh vs Bheru Singh on 13 August, 2021
Bench: Goverdhan Bardhar

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Criminal Appeal No. 992/2019

Jaswant Singh

----Appellant Versus Bheru Singh

----Respondent

For Appellant(s) : Mr Ankit Prakash Singh For Respondent(s) : Mr Anees Bhurat Public Prosecutor Mr Deepak Menaria

HON'BLE MR. JUSTICE GOVERDHAN BARDHAR

Judgment / Order

13/08/2021

Learned counsel for the respondent submits that the

respondent Bheru Singh is present in Court today and due to

prevalent COVID-19 pandemic, he could not appear previously on

the given date. Learned counsel submits that he may be permitted

to mark his attendance now.

The Registrar (Judicial) is directed to permit the respondent

Bheru Singh to mark his attendance in compliance of the order

dated 11.07.2019.

Office to proceed further.

(GOVERDHAN BARDHAR),J

4-MMA/-

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