State Of Rajasthan vs Gomti
2022 Latest Caselaw 3111 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR D.B. Crml Leave To Appeal No. 242/2018

State Of Rajasthan, Through P.P.

----Appellant Versus

1. Gomti W/o Bhanwar Lal, B/c Jat, R/o Charanwasi, Tehsil Ratangarh, District Churu.

2. Prabhati W/o Naitanand, B/c Jat, R/o Charanwasi, Tehsil Ratangarh, District Churu.

3. Surendra S/o Hansaram @hansraj, B/c Jat, R/o Padihara, Tehsil Ratangarh, District Churu.

4. Bajrang Lal S/o Bega Ram, B/c Jat, R/o Kanwari, Tehsil Ratangarh, District Churu.

5. Deendayal S/o Bega Ram, B/c Jat, R/o Kanwari, Tehsil Ratangarh, District Churu.

6. Parmeshwari Devi W/o Nemichand, D/o Begaram, B/c Jat, R/o Chachiwad Bada, Police Station Sadar Fatehpur, District Sikar

7. Chaitan Ram S/o Kunnaram, B/c Jat, R/o Derajsar, Tehsil Ratangarh, District Churu.

----Respondents

For Appellant(s) : Mr. B.R. Bishnoi, AGC.

For Respondent(s) : -

HON'BLE MR. JUSTICE SANDEEP MEHTA HON'BLE MR. JUSTICE VINOD KUMAR BHARWANI

Order

28/02/2022

The application under Section 5 of the Limitation Act is

accepted for the reasons mentioned therein. The delay of 56 days

occasioned in filing of this leave to appeal application is condoned.

Heard. Perused the impugned Judgment as well as the

material available on record.

(2 of 2) [CRLLA-242/2018]

Considering the overall facts and circumstances as available

on record, we are of the opinion that it is a fit case for granting

leave to the applicant-State of Rajasthan for filing appeal against

the impugned judgment of acquittal dated 09.02.2018 passed by

learned Additional Sessions Judge, Ratangarh, District Churu in

Sessions Case No.12/2010.

Thus, the leave to appeal application is accepted and the

same shall be registered as an appeal.

Admit.

Let bailable warrants in the sum of Rs.30,000/- be issued

against each of the accused-respondents so as to secure their

presence in this Court.

(VINOD KUMAR BHARWANI),J (SANDEEP MEHTA),J

1-/Tikam/-

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