Ram Kumar @ Suresh vs State Of Rajasthan
2021 Latest Caselaw 160 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Criminal Revision Petition No. 1330/2019

Ram Kumar @ Suresh

----Petitioner Versus State Of Rajasthan

----Respondent

For Petitioner(s) : Mr. Vikas Bijarnia, Adv. through VC For Respondent(s) : Mr. SS Rajpurohit, PP

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

06/01/2021

This Court vide order dated 08.05.2020 while suspending the

sentence of the petitioner, granted bail to him and also directed the

petitioner to appear before this Court on 29.05.2020 for his attendance.

But since the petitioner failed to submit the requisite bail bonds before

the trial court, therefore he could not appear before this Court for his

attendance on the given date. Thereafter the petitioner filed an

application for extension of time for furnishing the requisite bail bonds

which was allowed by this Court vide order dated 04.08.2020 and the

date for marking the attendance of the petitioner was fixed as

01.09.2020. But again the petitioner failed to appear before this Court

on 01.09.2020 for his attendance.

Today the petitioner is present in Court. He is directed to appear

before the Deputy Registrar (Judicial), who shall mark his attendance.

Office to proceed further.

(MANOJ KUMAR GARG),J

c-1-MS/-

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