Ramesh Gurjar vs State Of Rajasthan
2022 Latest Caselaw 14587 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

D.B. Criminal Appeal No. 186/2022

Ramesh Gurjar

----Appellant

Versus

State Of Rajasthan

----Respondent

For Appellant(s) : Mr. Amitabh Acharya For Respondent(s) : Mr. BR Bishnoi, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

12/12/2022

The matter comes up for consideration of application (IA

No.1/22) filed on behalf of the appellant under Section 5 of the

Limitation Act with the prayer for condoning the delay for 122

days filing in the present appeal.

The said application is not seriously opposed by the learned

Public Prosecutor.

Having heard learned counsel for the parties and after going

through the averments made in the said application, we deem it

appropriate to allow the same. Hence the application under

Section 5 of the Limitation Act is allowed and the delay of 122

days in filing the present appeal is condoned.

Admit.

(2 of 2) [CRLAD-186/2022]

Notice need not be issued as Mr. BR Bishnoi is appearing on

behalf of the respondent-State.

Call for record.

(MANOJ KUMAR GARG),J (VIJAY BISHNOI),J

Surabhii/40-

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