Israj Mohammed Sarvadi vs State
2021 Latest Caselaw 4967 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Criminal Revision Petition No. 143/2019

Israj Mohammed Sarvadi

----Petitioner Versus State

----Respondent

For Petitioner(s) : Mr. Ram Niwas Choudhary, Adv. For Respondent(s) : Mr. Sudhir Tak, PP Mr. Praveen Bhati, Adv.

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

22/02/2021

A letter dated 18.01.2021 has been received from the

learned Judicial Magistrate, Jahajpura, District Bhilwara informing

that the accused-petitioner did not appear before the trial court on

12.01.2021 in compliance of the directions issued by this Court.

Counsel for the petitioner assures this Court that the

petitioner shall appear before the trial court on the date as fixed

by this Court.

In view of assurance given by the counsel for the petitioner,

the petitioner is directed to appear before the trial court on or

before 25.03.2021.

(MANOJ KUMAR GARG),J 131-MS/-

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