Bhuria Sehria S/O Shri Babulal vs State Of Rajasthan
2022 Latest Caselaw 1188 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                            BENCH AT JAIPUR

              D.B. Criminal Appeal No. 134/2021

Bhuria Sehria S/o Shri Babulal
                                                                     ----Appellant
                                      Versus
State Of Rajasthan
                                                                   ----Respondent

For Appellant(s) : Mr. Narendra Mohan through VC For Respondent(s) : Mr. Javed Choudhary, Adddl. Govt.

Adv.

HON'BLE MR. JUSTICE PANKAJ BHANDARI HON'BLE MR. JUSTICE ANOOP KUMAR DHAND

Judgment / Order

01/02/2022

For the grounds mentioned in the application, delay in filing

the criminal appeal is condoned and application under Section 5 of

the Limitation Act is allowed.

Call for the record.

Issue notice.

Learned Additional Government Advocate accepts notice on

behalf of the State.

Counsel for the appellant is directed to supply copy of the

memo of appeal to the learned Additional Government Advocate.

Learned Additional Government Advocate seeks time to file

reply to the application for suspension of sentence.

Reply be filed within two weeks to the application for

suspension of sentence.

(2 of 2) [CRLAD-134/2021]

List this matter after receipt of the record on the application

for suspension of sentence.

(ANOOP KUMAR DHAND),J (PANKAJ BHANDARI),J

ARTI SHARMA /12

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