Ratan Lal vs State Of Rajasthan
2022 Latest Caselaw 14725 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Criminal Appeal No. 1796/2022

Ratan Lal

----Appellant Versus State Of Rajasthan

----Respondent

For Appellant(s) : Mr. Jitendra Ojha For Respondent(s) : Mr. Javed Gouri - PP

HON'BLE MR. JUSTICE FARJAND ALI

Order

14/12/2022

Heard on application seeking condonation of delay in filing

the criminal appeal.

It is submitted that the judgment of conviction is under

assail in this appeal. Since the appellant was in custody and no

one was there to pursue his cause with promptness, therefore, the

appellant precluded from preferring the appeal within the

stipulated period. Reasons seem to be bona fide.

Accordingly, the application seeking condonation of delay is

allowed.

Let a fresh requisition be sent to learned trial court for

summoning of the record.

List in the first week of January, 2023.

(FARJAND ALI),J 148-AK Chouhan/-

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