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Joru Lal @ Joriya vs State
2022 Latest Caselaw 7802 Raj

Citation : 2022 Latest Caselaw 7802 Raj
Judgement Date : 24 May, 2022

Rajasthan High Court - Jodhpur
Joru Lal @ Joriya vs State on 24 May, 2022
Bench: Pushpendra Singh Bhati
                                                          (1 of 1)                                  [CRLR-1692/2019]


                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                           JODHPUR

                                               S.B. Criminal Revision Petition No. 1692/2019

                                   Joru Lal @ Joriya
                                                                                                     ----Petitioner
                                                                      Versus
                                   State
                                                                                                   ----Respondent


                                   For Petitioner(s)        :     Mr. Shambhoo singh Rathore
                                   For Respondent(s)        :     Mr. SK Bhati, PP



                                         HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

                                                            Judgment / Order

                                   24/05/2022

                                         The matter comes up on an application (inward no.02/2022)

                                   for exemption in marking the attendance on 09.05.2022.

                                         For the reasons mentioned in the application and in the

                                   interest of justice, the same is allowed and one more chance is

                                   given to the petitioner to appear before this Court on or before

                                   15.07.2022. In case, the petitioner appears before Registrar

                                   (Judicial) of this Court for marking his attendance, then rest of the

                                   conditions as stipulated in order dated 07.05.2020 shall remain

                                   the same for future.

                                                                (DR.PUSHPENDRA SINGH BHATI), J.

106-Sudheer/-

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