Gurjant Singh @ Janta vs State Of Rajasthan
2021 Latest Caselaw 17775 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc. Appli No. 349/2021

Gurjant Singh @ Janta S/o Sh. Mukand Singh, Aged About 35 Years, B/c Majahabi Sikh, R/o Village Bhadarkhera, P.s. Sadar, Abohar, Distt. Fazilka (Punjab)

----Petitioner Versus State Of Rajasthan, Through Pp

----Respondent

For Petitioner(s) : Mr. Hmmat Jagga For Respondent(s) : Mr. Arun Kumar, PP Present in person(s) : Gurjant Singh @ Janta

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

25/11/2021

This application is preferred on behalf of the petitioner with a

prayer for extension of time for marking his presence before this

Court as the petitioner has failed to mark his presence due to

some unavoidable circumstances.

This Court vide order dated 04.08.2021 suspended the

sentence awarded to the petitioner and directed him to mark his

presence before this Court on 20.09.2021.

Learned counsel for the petitioner has submitted that the

petitioner is present before this Court today, therefore, his

presence may be marked.

Having heard learned counsel for the petitioner and after

going through the averments made in the misc. application, the

time granted for marking presence of the petitioner is extended till

(2 of 2) [CRLMA-349/2021]

today and he is directed to marks his presence before Registrar

(Judicial) of this Court today.

The application is disposed of.

(VIJAY BISHNOI),J

67-Arun/-

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