X vs State Of Rajasthan
2022 Latest Caselaw 7877 Raj/2

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                    D.B. Criminal Appeal No. 160/2022

                                   Prem Rawat
                                                                                                      ----Appellant
                                                                       Versus
                                   State Of Rajasthan
                                                                                                    ----Respondent

For Appellant(s) : Mr. Nitin Kumar Sharma for Mr. Nishant Sharma For Respondent(s) : Mr. Rajendra Yadav, G.A.-cum-AAG with Mr. N.S. Gurjar, Asst.G.A.

HON'BLE MR. JUSTICE PANKAJ BHANDARI HON'BLE MR. JUSTICE BIRENDRA KUMAR

Judgment / Order

16/12/2022

Defect/s pointed out by the Registry is/are waived.

Delay in filing the appeal is condoned.

Accordingly, application under Section 5 of the Limitation Act

is allowed.

Admit.

Call for the record.

Learned Government Advocate cum Additional Advocate

General accepts notice on behalf of the State.

List this matter for hearing in due course.

(BIRENDRA KUMAR),J (PANKAJ BHANDARI),J

ARTI SHARMA /5

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