State vs Yaar Mohammed @ Yaru
2021 Latest Caselaw 16139 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Criminal Appeal No. 705/2020

State

----Appellant Versus Yaar Mohammed @ Yaru

----Respondent

For Appellant(s) : Mr. Mool Singh Bhati, PP For Respondent(s) :

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Order

23/10/2021

An application has been filed under Section 5 of the

Limitation Act for condonation of delay in filing the present appeal.

For the reason mentioned in application, the application is

allowed. Delay in filing the present appeal is hereby condoned.

Another application has also been filed for dispensing with

the requirement of filing certified copy of the judgment dated

26.09.2019 because the certified copy of the judgment has

already been filed in S.B. Criminal Appeal No.1477/2019 and the

said appeal is already tagged with the present appeal.

For the reasons mentioned in application, the application is

allowed. The requirement of filing the certified copy of the

impugned judgment dated 26.09.2019 is hereby dispensed with.

(MANOJ KUMAR GARG),J

39-priyal/-

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