Mohan vs State
2021 Latest Caselaw 7626 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Criminal Appeal No. 1336/2019

Mohan

----Appellant Versus State

----Respondent

For Appellant(s) : Mr. Anuj Sahlot, Adv. For Respondent(s) : Mr. SS Rajpurohit, PP

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

17/03/2021

The matter comes up on an application for giving fresh date

of appearance to the appellant.

Counsel for the appellant submits that the appellant did not

submit his bail bonds before the trial court prior to the date of

appearance i.e. 30.06.2020 given by this Court while suspending

the sentence of the appellant. Now the appellant is ready to

submit his bail bonds, therefore a fresh date of appearance before

this Court may be given.

For reasons stated in the application, the application is

allowed. The appellant shall appear before the Deputy Registrar

(Judicial) of this Court on 17.04.2021 for his attendance.

(MANOJ KUMAR GARG),J 130-MS/-

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