Sampatlal vs State
2021 Latest Caselaw 7628 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Criminal Appeal No. 1268/2019

Sampatlal

----Appellant Versus State

----Respondent

For Appellant(s) : Mr. BR Godara, Adv. For Respondent(s) : Mr. SS Rajpurohit, PP

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

17/03/2021

A letter dated 18.02.2021 has been received from the

learned Judge, Special Court, NDPS Cases, Sri Ganganagar

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 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 trial court for his

attendance within a period of four weeks from today.

(MANOJ KUMAR GARG),J 128-MS/-

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