Central Bureau Of Investigation vs Surendra Malviya And Ors
2021 Latest Caselaw 7684 Raj/2

                                               HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                           BENCH AT JAIPUR

                                                  S.B. Criminal Leave To Appeal No. 356/2016

                                    Central Bureau Of Investigation
                                                                                                       ----Appellant
                                                                        Versus
                                    Surendra Malviya And Ors
                                                                                                     ----Respondent

For Appellant(s) : Mr. Ashwini Kumar Sharma, SPP

HON'BLE MR. JUSTICE MANOJ KUMAR VYAS

Order

15/12/2021

The matter has come up on a misc. application No. 523/2017

under Section 5 of the Limitation Act, 1963 for condonation of

delay in filing the criminal leave to appeal.

Learned Special Public Prosecutor has relied on the judgment

of Supreme Court in the case of State (NCT of Delhi) Vs. Ahmed

Jann:2008 (14) SCC 582.

In view of the submission and grounds mentioned in the

application, the application for condonation of delay is allowed.

Delay in filing the criminal leave to appeal is condoned.

Office to proceed accordingly.

List after two weeks.

(MANOJ KUMAR VYAS),J

Pooja /27

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