Victim W/O Bhanwar Lal vs State Of Rajasthan
2021 Latest Caselaw 6968 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

                S.B. Criminal Appeal No. 151/2021

Victim W/o Bhanwar Lal
                                                                   ----Appellant
                                   Versus
State Of Rajasthan and ors.
                                                                ----Respondents

For Appellant(s) : Mr. Vijendra Yadav through VC For Respondent(s) : Mr. Ganesh Saini, PP Mr. Vijay Singh for Mr. Shyam Bihari Gautam

HON'BLE MR. JUSTICE MANOJ KUMAR VYAS

Order

26/11/2021

This matter has come-up on an application filed under

Section 5 of the Limitation Act.

It has been submitted on behalf of the appellant that the

appellant has filed this appeal against the judgment dated

09.08.2019 by which the learned trial court acquitted the accused.

The delay was caused as the appellant is an illiterate and poor

lady and financial condition of the appellant is very weak,

therefore, she could not afford advocate due to poor financial

financial conditions. Thereafter from the month of March 2020,

there was lock-down due to COVID-19, the appellant could not

approach to her counsel due to lock-down during that period.

Delay in filing the appeal is bona fide.

In view of the submissions, the application under Section 5

of the Limitation Act is allowed. Delay in filing the appeal is

condoned.

                                                           (2 of 2)                                 [CRLAS-151/2021]



                                         Office to proceed accordingly.

                                         List after one week.

                                                                                        (MANOJ KUMAR VYAS),J

                                   Hemant/13

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