State Of Rajasthan vs Malamsingh
2022 Latest Caselaw 5377 Raj

                                       (1 of 2)                  [CRLLA-175/2019]


     HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                      JODHPUR
             S.B. Crml Leave To Appeal No. 175/2019

State Of Rajasthan, Through Pp
                                                                  ----Appellant
                                   Versus
Malamsingh S/o Karan Singh, Aged About 51 Years, By Caste
Rajput, R/o Village Guda Gumansingh, Teh. Bali, Dist. Pali. The
Then Gram Sewak And Paden Sachiv, Gram Panchayat Aadarsh
Dungri, Panchayat Samiti Pindwara, Dist. Sirohi.
                                                                ----Respondent


For Appellant(s)         :     Mr. S.K. Bhati, PP
For Respondent(s)        :     None present



     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.

     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 same is

allowed. The delay is condoned.

     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.




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                                                                           (2 of 2)                 [CRLLA-175/2019]



                                        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.

69-Zeeshan

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