Smt. Renu Mathur vs State
2021 Latest Caselaw 8591 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Criminal Appeal No. 837/2014

Smt. Renu Mathur

----Appellant Versus State

----Respondent

For Appellant(s) : Mr. Pradeep Shah, Adv. For Respondent(s) : Mr. Sudhir Tak, PP

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

26/03/2021

The application under Section 5 of the Limitation Act for

condonation of delay in filing the application for taking on record

the legal representative of the appellant is allowed for reasons

stated therein and the delay is condoned.

The application under Section 394(2) Cr.P.C. has been filed

by the applicant for taking on record the legal representative of

the appellant, who expired on 04.11.2020.

For reasons stated in the application, the application is

allowed. The legal representative of the appellant is taken on

record. Amended cause title filed with the application is also taken

on record.

Office to proceed further.

(MANOJ KUMAR GARG),J 120-MS/-

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