Rajasthan High Court - Jodhpur
Salim Mohammed @ Rafique vs State on 26 July, 2019
Bench: Sandeep Mehta, Abhay Chaturvedi
HIGH COURT OF JUDICATURE FOR RAJASTHAN
JODHPUR.
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D.B. Criminal Appeal No. 1280/2016 Salim Mohammed @ Rafique
----Appellant Versus State of Rajasthan
----Respondent For Appellant(s) : Mr. Salim Mohammed @ Rafique, appellant present-in-person. For Respondent(s) : Mr. Anil Joshi, PP.
Mr. Ishahak Khan, HC (No. 212), Police Line, Bikaner.
HON'BLE MR. JUSTICE SANDEEP MEHTA HON'BLE MR. JUSTICE ABHAY CHATURVEDI Order 26/07/2019 The accused-appellant is present in the Court in furtherance of the directions given on 18.07.2019.
Mr. Rajendra Charan, learned Advocate, who filed the represented appeal on behalf of the appellant, has pleaded no instructions.
The accused-appellant expressed that he does not have means to engage a counsel on his own.
Mr. Deepak Menaria, Advocate offered his pro bono services to assist the Court on behalf of the accused-appellant.
We, thus, appoint Mr. Deepak Menaria, learned Advocate to assist the Court on behalf of the accused-appellant.
The name of Mr. Deepak Menaria, learned Advocate shall be shown in the cause list henceforth on behalf of the appellant. (Downloaded on 02/09/2019 at 12:19:58 AM)
(2 of 2) [CRLA-1280/2016] Registry is directed to provide a copy of the paper-book to the learned counsel Mr. Deepak Menaria immediately.
The accused-appellant shall be taken back to the prison from where he has been brought.
(ABHAY CHATURVEDI),J (SANDEEP MEHTA),J 16-Mohan/-
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