Santosh [email protected]@Chotu @ Irajul ... vs State Of Rajasthan
2022 Latest Caselaw 7214 Raj/2

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                    D.B. Criminal Appeal No. 184/2019

                                   Santosh [email protected]@chotu @ Irajul @ Budhan S/o Safikkul Aged
                                   20-18 Years
                                                                                                      ----Appellant
                                                                       Versus
                                   State Of Rajasthan
                                                                                                    ----Respondent

For Appellant(s) : Mr. Himmat Singh Bikarwar For Respondent(s) : Mr. G.S. Rathore, G.A.-cum-AAG with Mr. Imran Khan, Dy.G.A.

HON'BLE MR. JUSTICE PANKAJ BHANDARI HON'BLE MR. JUSTICE SAMEER JAIN

Judgment / Order

11/11/2022

As per order dated 12.08.2021 Accused-applicant was

required to mark his presence before the Court on 13.09.2021,

but he has not marked his presence before the Court till date.

Inspite of counsel taking time for producing the appellant, this

Court therefore, deems it proper to summon the appellant by non-

bailable warrants. Rule is made returnable by 12.12.2022.

List this matter on 12.12.2022.

(SAMEER JAIN),J (PANKAJ BHANDARI),J

ARTI SHARMA /6

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