Kesar Singh vs State
2021 Latest Caselaw 8661 Raj

(1 of 1) [CRLR-566/2020]

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Criminal Revision Petition No. 566/2020

Kesar Singh

----Petitioner Versus State

----Respondent

For Petitioner(s) : Mr. RS Chundawat, Adv. For Respondent(s) : Mr. Sudhir Tak, PP

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

30/03/2021

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

given date for marking his attendance.

Counsel for the petitioner assures this Court that the

petitioner shall remain present before this Court for his attendance

on the date as fixed.

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

the petitioner is directed to appear before the Deputy Registrar

(Judicial) of this Court on or before 20.04.2021 for his attendance.

(MANOJ KUMAR GARG),J 152-MS/-

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