Iliyas vs State Of Rajasthan
2021 Latest Caselaw 6442 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Criminal Revision Petition No. 840/2018

Iliyas

----Petitioner Versus State Of Rajasthan

----Respondent

For Petitioner(s) : Mr. Pritam Joshi, Adv. For Respondent(s) : Mr. Mukhtiyar Khan, PP

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

03/03/2021

A letter dated 01.02.2021 has been received from the

learned Additional Chief Judicial Magistrate, Abu Parwat informing

that the accused-petitioner No.3 Samandar Khan 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 petitioners assures this Court that the

petitioner No.3 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

petitioners, the petitioner No.3 Samandar Khan is directed to

appear before the trial court on or before 01.04.2021 for his

attendance.

(MANOJ KUMAR GARG),J 135-MS/-

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