Baldev Singh vs State
2023 Latest Caselaw 4913 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Criminal Appeal No. 1092/2004

Baldev Singh

----Appellant Versus State

----Respondent

For Appellant(s) : Mr. K.K. Kalia For Respondent(s) : Mr. Gourav Singh, AGA

HON'BLE MR. JUSTICE FARJAND ALI

Order

18/05/2023

1. This court is in receipt of letter dated 29.03.2023 sent by

learned Additional Session Judge No.1, Rajgarh District

Churu wherein it is averred that after judgment in respect of

the appellant Baldev Singh, another accused Balveer Singh

has been apprehended in the matter subsequently and for

the purpose of commencement and culmination of his trial

the original case file is required.

2. Considering the above circumstances, it is deemed

appropriate to direct the Registry to send the original file to

the learned trial court with the stipulation that after

culmination of the trial, record be sent back without

unnecessary delay.

(FARJAND ALI),J 143-Ashutosh/-

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