Abid Hussain vs State Of Rajasthan
2022 Latest Caselaw 14156 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

D.B. Criminal Appeal No. 174/2022

Abid Hussain

----Appellant Versus State of Rajasthan

----Respondent

For Appellant(s) : Mr. Tarun Dhaka, Amicus Curiae For Respondent(s) : Mr. B.R. Bishnoi, AGC

HON'BLE MR. JUSTICE SANDEEP MEHTA HON'BLE MR. JUSTICE KULDEEP MATHUR

Order

01/12/2022

This is an appeal against judgment of conviction dated

20.12.2014 and is delayed by 2832 days. The accused appellant is

in custody from 23.10.2010.

Learned Amicus Curiae Shri Dhaka has filed the instant

appeal on being engaged by Rajasthan High Court Legal Aid

Committee. He has moved an application under Section 5 of the

Limitation Act which is accepted for the reasons mentioned

therein. The delay is condoned.

The appeal is admitted. Admit.

Issue notice. Send for record.

(KULDEEP MATHUR),J (SANDEEP MEHTA),J

7-Sudhir Asopa/-

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