Kishan Lal vs State
2021 Latest Caselaw 6252 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Criminal Appeal No. 215/2020

Kishan Lal

----Appellant Versus State

----Respondent

For Appellant(s) : Mr. Devendra Mahalana, Adv. For Respondent(s) : Mr. Mool Singh Bhati, PP

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

02/03/2021

As per office report, the appellant did not appear before this

Court on the given date for his attendance.

A letter dated 06.02.2021 has also been received from the

learned District and Sessions Judge, Churu 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 this Court as well as 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 Deputy Registrar

(Judicial) of this Court as well as before the trial court on or before

01.04.2021 for his attendance.

(MANOJ KUMAR GARG),J 120-MS/-

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