Jodhpur Vidyut Vitran Nigam ... vs Jagmohan
2022 Latest Caselaw 14908 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Crml Leave To Appeal No. 323/2022

Jodhpur Vidyut Vitran Nigam Limited, Sri Ganganagar, Dist. Sri Ganganagar (Rajasthan).

----Appellant Versus Jagmohan S/o Sh. Pyara Singh @ Sona Singh, R/o 9-Psd A, Rawla, Tehsil- Gharsana, Dist.- Sri Ganganagar (Rajasthan).

----Respondent

For Appellant(s) : Mr. Rakesh Vyas For Respondent(s) : Mr. Javed Gouri, PP

HON'BLE MR. JUSTICE FARJAND ALI Order

19/12/2022 The matter comes upon an application under Section 5 of the Limitation Act for condoning the delay arises in filing the criminal leave to appeal.

Heard on application under Section 5 of the Limitation Act. For the reasons and grounds mentioned therein, the application seeking condonation of delay is allowed. Delay of 43 days in filing leave to appeal is condoned.

Having heard learned counsel for the appellant and perusing the judgment impugned, this Court is of the opinion that there are valid and substantial grounds for grant of leave to appeal to the appellant for filing an appeal against the judgment of acquittal of the respondent.

Accordingly, the application for grant of leave to appeal is accepted. The memo of leave to appeal be treated as memo of appeal and it be registered as such and list thereafter.

(FARJAND ALI),J 126-payal/-

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