State Of Rajasthan vs Kanaram
2021 Latest Caselaw 2566 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Crml Leave To Appeal No. 202/2020

State of Rajasthan

----Appellant Versus Kanaram

----Respondent

For Appellant(s) : Mr. S.K. Bhati, PP For Respondent(s) :

HON'BLE MR. JUSTICE DEVENDRA KACHHAWAHA

Order

30/01/2021

Learned Public Prosecutor stated that application under

Section 5 of the Limitation Act seeking condonation of delay has

been filed on 20.01.2021 and the same has been tagged along

with this file. He further stated that appeals bearing CRLA

Nos.1242/2017, 1401/2017 & 1679/2017 have also been filed

which are pending before learned trial Court.

Looking to the facts and circumstances as also ground

mentioned in the application filed under Section 5 of the Limitation

Act, the same is allowed. The delay in filing the leave to appeal is

condoned.

Heard learned Public Prosecutor and perused the judgment

impugned.

This Court is of the opinion that there are valid and

substantial grounds for grant of leave to the appellant applicant -

State of Rajasthan for filing the appeal against the acquittal of the

respondent vide judgment impugned.

(2 of 2) [CRLLA-202/2020]

Accordingly, the leave to appeal is allowed. The memo of

leave to appeal be treated as memo of appeal and it be registered

as such. Amended cause title be filed within two weeks.

Admit. Issue notice. Record be also called for.

The respondent be summoned through the bailable warrant

in the sum of Rs.25,000/-.

List the matter after four weeks.

(DEVENDRA KACHHAWAHA),J

4-Arvind/-

Powered by TCPDF (www.tcpdf.org)