State vs Sukhlal
2022 Latest Caselaw 6092 Raj

                                       (1 of 2)                  [CRLLA-204/2020]


     HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                      JODHPUR
              S.B. Crml Leave To Appeal No. 204/2020

State, Through Pp
                                                                  ----Appellant
                                   Versus
Sukhlal S/o Meghji Sad, R/o Kanba, Police Station Bichchiwada,
District Dungarpur.
                                                                ----Respondent


For Appellant(s)         :     Mr. SS Rajpurohit, PP
For Respondent(s)        :



     HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

                                    Order

25/04/2022
     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 accused-respondent.

     The application for Section 5 of the Limitation Act is allowed

and delay in filing the present appeal 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.

     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.

                    (Downloaded on 26/04/2022 at 08:43:04 PM)
                                                                          (2 of 2)                 [CRLLA-204/2020]


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

                                   respondent.


                                                               (DR.PUSHPENDRA SINGH BHATI), J.

50-Sudheer/-

Powered by TCPDF (www.tcpdf.org)