Smt. Geeta W/O Late Shri Chothu vs State Of Rajasthan
2023 Latest Caselaw 2867 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

                    S.B. Criminal Appeal No. 1711/2022

Smt. Geeta W/o Late Shri Chothu, Aged About 50 Years, R/o
Village     Derathu     Tehsil     Nasirabad          Ps    Sadar     Dist.   Ajmer
(Rajasthan)
                                                                      ----Appellant
                                       Versus
1.        State Of Rajasthan, Through P.p
2.        Ram Singh S/o Jaswant Singh, Aged About 84 Years, R/o
          Village    Derathu      Ps     Nasirabad         Sadar     Distt.   Ajmer
          Rajasthan
3.        Khajan Singh S/o Kan Singh, Aged About 31 Years, R/o
          Village    Derathu      Ps     Nasirabad         Sadar     Distt.   Ajmer
          Rajasthan
                                                                   ----Respondents

For Appellant(s)             :    None Present
For Respondent(s)            :    Mr. Mangal Singh Saini, PP

HON'BLE MR. JUSTICE NARENDRA SINGH DHADDHA

Order

14/03/2023

No one appears on behalf of the petitioner.

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.

(2 of 2) [CRLAS-1711/2022]

The S. B. Criminal Appeal has been filed by the

complainant-petitioner under Section 14-A SC/ST (Prevention Of

Atrocities Act) against the order dated 26.08.2021 passed by the

Special Judge SC/ST (Prevention Of Atrocities Cases), Ajmer in

Criminal Miscellaneous Case No.1018/2021, whereby the bail

application filed by the accused respondents Nos.2 and 3 was

allowed.

I have perused the material available on record.

No ground to cancel the bail granted to the accused

respondent Nos.2 and 3 by the trial court is made out.

The Criminal Appeal filed by the complainant-appellant

is accordingly dismissed.

(NARENDRA SINGH DHADDHA),J

Gourav/52

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