Sharda vs State Of Rajasthan ...
2023 Latest Caselaw 6853 Raj

[2023:RJ-JD:28153]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc. Appli No. 318/2023

1. Sharda W/o Shri Ganga Bishan D/o Shri Gopiram, Aged About 31 Years, B/c Nai R/o 5Udm Tehsil Anoopgarh Dist. Sri Gangangar

2. Manish S/o Shri Ganga Bishan (Minor), Aged About 14 Years, Minor Through Their Natural Mother Sharda

3. Yogesh S/o Shri Ganga Bishan (Minor), Aged About 10 Years, Minor Through Their Natural Mother Sharda

----Petitioners Versus

1. State Of Rajasthan, Through Pp

2. Ganga Bishan S/o Shri Hanuman Singh, R/o Chak 12 Mld, Tehsil Gharsana Dist .sri Ganganagar

3. Hanuman Singh S/o Shri Hameeraram, R/o Chak 12 Mld, Tehsil Gharsana Dist .sri Ganganagar

----Respondents

For Petitioner(s) : Mr. DS Thind For Respondent(s) : Ms. Anita Gehlot, PP

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

05/09/2023

A letter dated 22.06.2023 has been received from the

Additional District and Session Judge No.2, Anoopgarh, District

Sriganganagar for seeking extension of time for compliance of the

order dated 19.01.2023 passed by this Court in SB Cr. Writ

Petition No.475/2021 whereby this Court while disposing of the

petition directed the court below to decide the appeal within a

period of three months.

[2023:RJ-JD:28153] (2 of 2) [CRLMA-318/2023]

Perused the letter.

For the reasons stated in the letter dated 22.06.2023, two

months' more time is granted to Additional District and Session

Judge No.2, Anoopgarh, District Sriganganagar to comply with the

directions issued by this Court in the order dated 19.01.2023

passed in SB Cr. Writ Petition No.475/2021.

The present matter stands decided accordingly.

A copy of this order be immediately sent to Additional District

and Session Judge No.2, Anoopgarh, District Sriganganagar for

necessary compliance.

(MANOJ KUMAR GARG),J 476-MS/-

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