Mohammad Salim Son Of Shri Faiyaz ... vs State Of Rajasthan
2022 Latest Caselaw 4742 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

       S.B. Criminal Miscellaneous (Petition) No. 5652/2022

Mohammad Salim Son Of Shri Faiyaz Mohammad, Resident Of
Ward No. 05, Khetari, Tehsil- Khetari, District Jhunjhunu,
Rajasthan.
                                                                    ----Petitioner
                                      Versus
1.      State Of Rajasthan, Through P.p.
2.      Sawai Ram @ Sawai Singh S/o Shri Ramsingh, Resident
        Of Ramsinghsar, Tehsil Fatehpur, District Sikar, Rajasthan.
3.      Vikram      Singh       S/o   Shri      Dan      Singh,    Resident    Of
        Ramsinghsar, Tehsil Fatehpur, District Sikar, Rajasthan.
4.      Hukam Singh S/o Shri Baldev Singh, R/o Gram Pithisar,
        Tehsil And District Churu, Rajasthan.
                                                                 ----Respondents

For Petitioner(s) : Mr. Ravi Kant Sharma For Respondent(s) : Mr. Imran Khan, PP

HON'BLE MR. JUSTICE BIRENDRA KUMAR

Order

12/07/2022

From the record, it appears that on 15.01.2021, the criminal

case was finally heard and case was fixed for judgment on

23.02.2021. Order dated 23.02.2021 reveals that since one of the

accused was not present in Court, judgment could not be

pronounced and it was adjourned for 26.02.2021.

On 26.02.2021 again the accused was not present. Hence,

judgment was not pronounced. However, bail bonds of the accused

petitioner was cancelled and warrant of arrest was issued against

the petitioner and proceedings for attachment of bail bonds were

also initiated under Section 446 Cr.P.C.

(2 of 2) [CRLMP-5652/2022]

The order dated 26.02.2021 is under challenge in this

petition.

Learned counsel for the petitioner submits that the matter

was compromised and an application was moved on 26.02.2021

by the counsel for the petitioner for exemption of his personal

appearance.

After hearing the parties, I do not find any illegality with the

impugned order, leading to failure of justice.

The petition is, accordingly, dismissed.

Pending application, if any, also stands disposed of.

(BIRENDRA KUMAR),J

Sunita/57

Powered by TCPDF (www.tcpdf.org)