Shailendra Kumar Garg S/O Shri ... vs State Of Rajasthan ...
2023 Latest Caselaw 2865 Raj/2

[2023/RJJP/004106]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

      S.B. Criminal Bail Cancellation Application No. 206/2022

Shailendra Kumar Garg S/o Shri Guru Dutt Garg, R/o In Front Of
Agarwal      Dharamshala,       Garg       Sadan,        Nagar     Thana,    Dist.
Bharatpur (Raj.)
                                                                    ----Petitioner
                                    Versus
1.       State Of Rajasthan, Through P.p.
2.       Dalveer @ Dalli S/o Govind Singh, Aged About 40 Years,
         R/o Gram Pendaka, Police Thana Nagar, Dist. Bharatpur
         (Raj.)
                                                                 ----Respondents

Connected With S.B. Criminal Bail Cancellation Application No. 207/2022 Shailendra Kumar Garg S/o Shri Guru Dutt Garg, R/o In Front Of Agarwal Dharamshala, Garg Sadan, Nagar Thana, Dist. Bharatpur (Raj.)

----Petitioner Versus

1. State Of Rajasthan, Through P.p.

2. Bhulli S/o Kishanlal, Aged About 70 Years, R/o Badbara, Police Thana Govindgarh, Dist. Alwar (Raj.)

----Respondents S.B. Criminal Bail Cancellation Application No. 208/2022 Shailendra Kumar Garg S/o Shri Guru Dutt Garg, R/o In Front Of Agarwal Dharamshala, Garg Sadan, Nagar Thana, Dist. Bharatpur (Raj.)

----Petitioner Versus

1. State Of Rajasthan, Through P.p.

2. Smt. Rakam W/o Uday, R/o Badbara, Police Station Govindgarh, Dist. Alwar (Raj.)

----Respondents S.B. Criminal Bail Cancellation Application No. 211/2022 Shailendra Kumar Garg S/o Shri Guru Dutt Garg, R/o In Front Of

[2023/RJJP/004106] (2 of 3) [CRLBC-206/2022]

Agarwal Dharamshala, Garg Sadan, Nagar Thana, Dist. Bharatpur (Raj.)

----Petitioner Versus

1. State Of Rajasthan, Through P.p.

2. Lalit Avasthi S/o Shri Sita Ram Sharma, Aged About 42 Years, R/o Gram Moodiya, Police Thana Nagar, Dist.

         Bharatpur (Raj.)
                                                                   ----Respondents


For Petitioner(s)            :    None
For Respondent(s)            :    Mr. Mangal Singh Saini, PP
                             :    None     in   S.B.    Criminal                   Bail
                                  Cancellation     Application                    Nos.
                                  206/2022 & 211/2022

HON'BLE MR. JUSTICE NARENDRA SINGH DHADDHA

Order

14/03/2023

No one appears on behalf of the petitioner as well as

respondent No.2.

Defects are waived in S.B. Criminal Bail Cancellation

Application Nos.207/2022 and 208/2022.

Learned lawyers are not attending/co-operating with the

Court in judicial proceedings since last more than three weeks,

though, they have no grievance against the Court administration.

The Apex Court in the judgment of Harish Uppal Vs. Union

of India & Anr. reported in (2003) 2 SCC 45 observed that

non-cooperation in judicial proceeding is not only punitive one,

rather the Court is empowered to proceed in the listed judicial

matters according to the law even in the absence of the parties

and/or their Advocates.

[2023/RJJP/004106] (3 of 3) [CRLBC-206/2022]

I have perused the material available on record.

No ground to cancel the bail granted to the respondents by

the trial court is made out.

The bail cancellation applications are accordingly dismissed.

A copy of this order be placed in each connected file.

(NARENDRA SINGH DHADDHA),J

Jatin /02-05

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