Shanti Lal vs State Of Rajasthan
2021 Latest Caselaw 18476 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Criminal Revision Petition No. 837/2020

Shanti Lal

----Petitioner Versus State Of Rajasthan

----Respondent Connected With S.B. Criminal Revision Petition No. 44/2015 Smt.leela And Anr.

----Petitioner Versus Shanti Lal

----Respondent

For Petitioner(s) : Mr. Surendra Singh Shaktawat For Respondent(s) : Mr. Vikram Sharma, Public Prosecutor Mr. R.S. Chundawat

HON'BLE MR. JUSTICE RAMESHWAR VYAS

Order

03/12/2021

Heard the learned counsel for the parties on the

application filed under Section 5 of the Limitation Act.

For the reasons mentioned in the application, the same

is allowed. In view of the judgment of the Hon'ble Apex Court in

In Re Cognizance For Extension of Limitation vs. XXX,

Miscellaneous Application No. 665/2021 in SMW(C) No.3/2020,

while allowing the application filed under Section 5 of the

Limitation Act, delay in filing the revision petition is condoned.

At the request of the learned counsel for the parties,

the matter is referred to Mediation and Conciliation Center of this

Court at Jodhpur.

(2 of 2) [CRLR-837/2020]

Parties are directed to appear before Mediation and

Conciliation Center on 6.1.2022.

(RAMESHWAR VYAS),J

66-Mak/-

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