Bhopal Singh Rajpurohit vs State
2022 Latest Caselaw 5337 Raj

                                       (1 of 2)                   [CRLLA-366/2019]


     HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                      JODHPUR
             S.B. Crml Leave To Appeal No. 366/2019

Bhopal Singh Rajpurohit S/o Shri Jeewraj Singh, Aged About 36
Years, By Caste Rajpurohit, R/o Mukam Post Dhabar, Tehsil
Rohat, District Pali (Rajasthan).
                                                                   ----Appellant
                                   Versus
1.      State, Through P.p.
2.      Nageshwar Chaudhary S/o Shri Gopi Lal Ji, By Caste
        Chaudhary, R/o Chaudhariyo Ka Uprala Bas, Surajpol,
        Pali, Tehsil And District Pali (Rajasthan).
                                                                ----Respondents


For Appellant(s)         :     Mr. Vikram Singh
For Respondent(s)        :     Mr. S.K. Bhati, PP



     HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

                                    Order

11/04/2022

     In wake of instant surge in COVID-19 cases and spread of its

highly infectious Omicron variant, abundant caution is being

maintained, while hearing the matters in Court, for the safety of

all concerned.

     Despite service, no one has put in appearance on behalf of

the respondent No.2

     The matter comes up on an application (IA No.01/19) under

Section 5 of the Limitation Act for condonation of delay.

     For the reasons mentioned in the application, the delay in

filing the appeal is condoned. The delay is condoned.




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                                                                           (2 of 2)                 [CRLLA-366/2019]



                                        This Court is of the opinion that there are valid and

                                   substantial grounds for grant of leave to the appellant for filing the

                                   appeal against the impugned judgment.

                                        Accordingly, the application for grant of leave to appeal is

                                   allowed. The memo of leave to appeal be treated as an appeal and

                                   it be registered as such.

                                        Admit.

                                        Let bailable warrant of Rs.25,000/- be issued against the

                                   accused-respondent.

                                                                (DR.PUSHPENDRA SINGH BHATI), J.

70-Zeeshan

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