Arjun Sharma vs State
2021 Latest Caselaw 16255 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

D.B. Criminal Appeal No. 73/2020 Arjun Sharma

----Appellant Versus State

----Respondent Connected With D.B. Criminal Appeal (Db) No. 42/2021 Arjun Sharma

----Appellant Versus State Of Rajasthan-State

----Respondent

For Appellant(s) : Mr. Deepak Bora. For Respondent(s) : Mr. B.R. Bishnoi, P.P.

HON'BLE MR. JUSTICE ARUN BHANSALI HON'BLE MR. JUSTICE ANOOP KUMAR DHAND Order 26/10/2021

D.B. Criminal Appeal No. 73/2020

Office has reported the appeal to be barred by 59 days and

that the application under Section 5 of the Limitation Act has not

been filed.

Needful may be done within a period of four weeks.

D.B. Criminal Appeal (Db) No. 42/2021

Learned counsel for the appellant prays for time to complete

his instructions in the matter, inasmuch as, against the same

impugned judgment D.B. Criminal Appeal No.73/2020 filed by the

appellant, is pending consideration before this Court.

Needful may be done within a period of four weeks.

(ANOOP KUMAR DHAND),J (ARUN BHANSALI),J 1-pradeep/-

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