Kalu Ram vs State Of Rajasthan
2021 Latest Caselaw 5729 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Criminal Appeal No. 656/2019

Kalu Ram

----Appellant Versus State Of Rajasthan

----Respondent

For Appellant(s) : Mr. Abhishek Charan, on behalf of Mr. Chiranji Lal Mali, Adv.

For Respondent(s) : Mr. Muktiyar Khan, PP

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

25/02/2021

A letter dated 09.02.2021 has been received from the

learned Judge, Special Court, POCSO Act, 2012 & Commission for

Protection of Child Rights Act, 2005, Jodhpur Metropolitan

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 95-MS/-

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