Balveer @ Birbal vs State
2021 Latest Caselaw 5727 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Criminal Appeal No. 307/2020

Balveer @ Birbal

----Appellant Versus State

----Respondent

For Appellant(s) : Ms. Suman Agarwal, Adv. For Respondent(s) : Mr. Muktiyar Khan, PP

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

25/02/2021

A letter dated 02.02.2021 has been received from the

learned Sessions Judge, POCSO Act, 2012 & Commission for

Protection of Child Rights Act, 2005, Bikaner informing that the

accused-appellant did not appear before the trial court in the

month of January, 2021 for his attendance in compliance of the

directions issued by this Court.

Counsel for the appellant assures this Court that the

appellant shall appear before the trial court for his attendance on

the date as fixed by this Court.

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

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

before 26.03.2021 for his attendance.

(MANOJ KUMAR GARG),J 97-MS/-

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