Rajasthan High Court - Jodhpur
State vs Kanwar Lal @ Kanwariya And Ors on 3 March, 2022
Author: Pushpendra Singh Bhati
Bench: Pushpendra Singh Bhati
HIGH COURT OF JUDICATURE FOR RAJASTHAN
JODHPUR
S.B. Criminal Appeal No. 247/2016
State
----Appellant
Versus
Kanwar Lal @ Kanwariya And Ors.
----Respondent
For Appellant(s) : Mr. N.S. Bhati, PP
For Respondent(s) : Mr. Rahul Bhati
HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI
Order 03/03/2022 In wake of instant surge in COVID-19 cases and spread of its highly infectious Omicron variant, abundant caution is being maintained, while hearing the matters in Court, for the safety of all concerned.
Learned counsel for the petitioner informs that despite the bailable warrant have been served, the accused has not appeared, because of covid times, but assures this Court that accused shall appear on the next date before the learned trial court if fixed by this Court.
The accused-respondents are directed to appear before the learned trial court on 22.04.2022. In case, the accused does not appear on that date, the learned trial court shall issue non- bailable warrants against them.
Learned trial court shall send to this Court the necessary report / information in this regard.
List on 25.04.2022.
(DR.PUSHPENDRA SINGH BHATI),J.
44-Sudheer/-
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