Ramesh Kumar vs State
2021 Latest Caselaw 13192 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

D.B. Criminal Appeal No. 148/2020

Ramesh Kumar

----Appellant Versus State & Anr.

----Respondents

For Appellant(s) : Mr. Deepak Choudhary

For Respondent(s) : Mr. B.R. Bishnoi, PP

None present for the respondent No.2

HON'BLE MR. JUSTICE VIJAY BISHNOI HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Judgment / Order

27/08/2021

Learned Public Prosecutor has submitted a factual

report dated 7.4.2021, as per which, notice of application

under Section 5 of the Limitation Act has been served

upon the respondent No.2, however, none is appeared on

his behalf.

The matter comes up for consideration of application

under Section 5 of the Limitation Act preferred on behalf

of appellant-Ramesh Kumar for condonation of delay of

366 days in filing the present criminal appeal.

Learned Public Prosecutor has not opposed the

application under Section 5 of the Limitation Act. Hence,

for the reasons mentioned in the application under

(2 of 2) [CRLAD-148/2020]

Section 5 of the Limitation Act, the same is allowed and

the delay of 366 days in filing the present criminal appeal

is condoned.

List alongwith DB Criminal Appeal No.301/2019.

(VINIT KUMAR MATHUR),J (VIJAY BISHNOI),J

55-msrathore/-

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