Gurnam Singh vs State Of Rajasthan
2021 Latest Caselaw 6440 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Criminal Revision Petition No. 1463/2019

Gurnam Singh

----Petitioner Versus State Of Rajasthan

----Respondent

For Petitioner(s) : Mr. LS Jakhaniya, Adv. For Respondent(s) : Mr. Mukhtiyar Khan, PP

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

03/03/2021

As per office report, the accused-petitioner did not appear on

the given date for his attendance.

Counsel for the petitioner assures this Court that the

petitioner shall appear for his attendance on the date as fixed by

this Court.

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

the petitioner is directed to appear before the Deputy Registrar

(Judicial) on or before 01.04.2021 for his attendance.

(MANOJ KUMAR GARG),J 137-MS/-

Powered by TCPDF (www.tcpdf.org)