Smt. Harkudi vs State Of Rajasthan
2023 Latest Caselaw 2253 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

D.B. Criminal Appeal No. 188/2022 Smt. Harkudi

----Appellant Versus State Of Rajasthan

----Respondent

For Appellant(s) : None Present For Respondent(s) : Mr. M.A. Siddiqui, GA-cum-AAG

HON'BLE MR. JUSTICE VIJAY BISHNOI HON'BLE MR. JUSTICE RAJENDRA PRAKASH SONI Order

16/03/2023

The present appeal has been preferred on behalf of the

appellant being aggrieved with the judgment dated 30.09.2022

passed by Sessions Judge, Merta, Distt. Nagaur in Sessions Case

No.106/2015, whereby it has acquitted the respondent Nos.2 to 5

from the offences punishable under Sections 323, 365 & 302 IPC.

Counsel for the appellant is not present as apparently he is

abstaining from work pursuant to the call given by the office

bearers of the Bar Association. Such non-appearance is clearly

illegal and in breach of the order passed by the Hon'ble Supreme

Court in the case of Ex. Capt. Harish Uppal Vs. Unionof India

& Anr., reported in [2003 (2) SCC 45].

As no one is appearing on behalf of the appellant to assist

the Court, list this appeal after ten weeks.

(RAJENDRA PRAKASH SONI),J (VIJAY BISHNOI),J

20-Anshul/-

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