State Of Rajasthan vs Rajesh Kumar
2022 Latest Caselaw 6156 Raj

     HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                      JODHPUR
              S.B. Crml Leave To Appeal No. 340/2019

State Of Rajasthan, Through P.p.
                                                                  ----Appellant
                                   Versus
Rajesh Kumar S/o Bhanwar Lal Jethaniya, By Caste Chhipa, R/o
Kothari Mohalla, District Bhilwara, The Then Patwari Patwar
Halka Pashal, Tehsil And District Bhilwara.
                                                                ----Respondent



For Appellant(s)         :     Mr. NS Bhati, PP
For Respondent(s)        :     Mr. BS Charan



     HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

                                    Order

26/04/2022
     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.

     The application under 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 28/04/2022 at 08:40:46 PM)
                                                                          (2 of 2)                 [CRLLA-340/2019]


                                         No need to issue fresh notice to the respondent, as

                                   respondent is duly represented by his counsel.

                                         List on 23.05.2022.


                                                               (DR.PUSHPENDRA SINGH BHATI), J.

63-nirmala/-

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