Sunita Devi vs Jagu Singh
2021 Latest Caselaw 17771 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Leave To Appeal No. 189/2020

Sunita Devi W/o Sh. Mukund Lal, Aged About 45 Years, By Caste Agarwal, R/o Ward No. 29, Sardarsahar, District Churu (Raj.).

----Appellant Versus Jagu Singh S/o Sh. Vishal Singh, By Caste Rajput (Kachchhawha), R/o Village Nuwan, Tehsil Ratangarh, District Churu (Raj.).

----Respondent

For Appellant(s) : Mr. Mahendra Singh Borawat For Respondent(s) : Mr. Laxman Solanki, P.P Mr. Deen Dayal Chitlangi

HON'BLE MR. JUSTICE RAMESHWAR VYAS

Order

25/11/2021

The instant leave to appeal has been filed under Section 378

(3) Cr.P.C. against the judgment dated 13.03.2020, whereby

learned Judicial Magistrate, Sardarsahar, District Churu in Criminal

Case No. 372/2009 (92/2016) acquitted the accused respondent

from offences under Section 138 of Negotiable Instrument Act,

1881.

Heard learned counsel for the parties and perused the

record.

For the reasons mentioned in the application particularly

considering the fact of Covid-19 period, the application under

Section 5 of the Limitation Act is allowed. The delay in filing the

present leave to appeal is condoned.

The leave to appeal is granted.

(2 of 2) [CRLLA-189/2020]

This leave to appeal be treated as appeal.

Call for the record.

Office to proceed.

(RAMESHWAR VYAS),J

40-rahul arya/-

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