Partu Ram vs State Of Rajasthan
2022 Latest Caselaw 5049 Raj

                                                          (1 of 1)                                   [CRLA-532/1993]


                                            HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                            JODHPUR
                                                    S.B. Criminal Appeal No. 532/1993

                                   Partu Ram
                                                                                                     ----Appellant
                                                                      Versus
                                   State Of Rajasthan
                                                                                                   ----Respondent


                                   For Appellant(s)         :     None Present.
                                   For Respondent(s)        :     Mr. NS Bhati, PP


                                         HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

                                                                       Order

                                   04/04/2022
                                         In wake of instant surge in COVID-19 cases and spread of its

                                   highly infectious Omicron variant, abundant caution is being

                                   maintained, while hearing the matters in Court, for the safety of

                                   all concerned.

                                         The matter is of the year 1993.

                                         None appears for the appellant despite specific note in the

                                   cause-list that old matters upto the year 2000 shall not be

                                   adjourned.

                                         Mr. Dhanraj Vaishnav Advocate is appointed as legal aid (Pro

                                   Bono) lawyer to assist this Court on behalf of accused.

                                         Office is directed to supply copy of judgment impugned as

                                   well as copies of relevant record             to the legal aid lawyer (Pro

                                   Bono).

                                         List on 11.04.2022.


                                                                (DR.PUSHPENDRA SINGH BHATI), J.

45-nirmala/-

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