Pankaj Kumar Jain vs State Of Rajasthan And Anr
2021 Latest Caselaw 843 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

      S.B. Criminal Miscellaneous (Petition) No. 4291/2016

Pankaj Kumar Jain
                                                                   ----Petitioner
                                   Versus
State Of Rajasthan and Anr
                                                                ----Respondents

Connected With S.B. Criminal Miscellaneous (Petition) No. 4290/2016 Pankaj Kumar Jain

----Petitioner Versus State Of Rajasthan and Anr

----Respondents

For Petitioner(s) : Mr. Alok Sharma for Mr. C.C. Ratnu For Respondent(s) : Mr. F.R. Meena, PP Mr. Bal Ram Vashisth

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Order

27/01/2021 The matter comes up on application no.1/2021 filed by the

respondent no.2 seeking vacation of the interim order dated

05.10.2016.

Learned counsel for the applicant submitted that vide interim

order dated 05.10.2016, this Court has restrained the learned trial

Court from passing final judgment; but, in the garb of this interim

order, the accused-petitioner has not appeared before the learned

trial Court thereafter even once and hence, the interim order be

vacated.

(2 of 2) [CRLMP-4291/2016]

Learned counsel for the petitioner assures this court that the

petitioner shall appear before the learned trial Court on next date

and shall continue to attend the trial regularly.

In view of his undertaking, the application filed for vacation

of the interim order is dismissed.

(MAHENDAR KUMAR GOYAL),J

MADAN MEENA /39-40

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