Hira Lal vs State
2021 Latest Caselaw 15830 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Criminal Appeal No. 338/2020

Hira Lal

----Appellant Versus State

----Respondent

For Appellant(s) : Mr. Abhishek Charan. For Respondent(s) : Mr. S.S. Rajpurohit, P.P.

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

20/10/2021

As per the office report accused-appellant Hira Lal did not

appear on the given date.

Counsel for the appellant submits that some time may be

granted to the appellant so that he can mark his attendance.

Counsel further assures this Court that in future the appellant

shall attend each and every date as fixed by the Court.

In view of the assurance given by the counsel for the

appellant, now the accused-appellant Hira Lal is directed to appear

before the Registrar (Judicial), Rajasthan High Court, Jodhpur, on

22nd November, 2021.

(MANOJ KUMAR GARG),J

72-prashant/-

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