State Of Rajasthan vs Dashrath Son Of Udai Lal
2021 Latest Caselaw 7623 Raj/2

                                            HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                        BENCH AT JAIPUR

                                               D.B. Criminal Leave To Appeal No. 29/2021

                                     State Of Rajasthan
                                                                                                       ----Appellant
                                                                        Versus
                                     Dashrath Son Of Udai Lal
                                                                                                     ----Respondent

For State : Mr. Javed Choudhary, Addl. Govt. Adv. For Respondent(s) : Mr. Ajay Singh Tanwar

HON'BLE MR. JUSTICE PANKAJ BHANDARI HON'BLE MR. JUSTICE CHANDRA KUMAR SONGARA

Judgment / Order

14/12/2021

Matter comes up on an application under Section 5 of the

Limitation Act for condonation of delay in filing criminal leave to

appeal.

For the grounds mentioned in the application under Section 5

of the Limitation Act, application is allowed and delay in filing

criminal leave to appeal is condoned.

List this matter after six weeks.

(CHANDRA KUMAR SONGARA),J (PANKAJ BHANDARI),J

ARTI SHARMA /21

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