Chotu Singh @ Bheru Singh vs State Of Rajasthan
2022 Latest Caselaw 8734 Raj

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                           JODHPUR
                                                   S.B. Crml Leave To Appeal No. 141/2019

                                   Chotu Singh @ Bheru Singh
                                                                                                       ----Appellant
                                                                        Versus
                                   State Of Rajasthan & Ors.
                                                                                                     ----Respondent


                                   For Appellant(s)           :     Mr. Naresh Khatri
                                   For Respondent(s)          :     Mr. Abhishek Purohit, Additional GA
                                                                    Mr. Anil Gupta for Mr. SK Verma
                                                                    Mr. Arjun Singh


                                         HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI
                                                                         Order
                                   05/07/2022
                                         The application filed under Section 5 of the Limitation Act is

                                   allowed. The delay of 50 days in filing the present appeal is

                                   condoned.

                                         Upon appearance of counsel for the respondents, service is

                                   complete.

                                         This Court is of the opinion that there are valid and

                                   substantial grounds for grant of leave to the appellant for filing the

                                   appeal against the impugned judgment.

                                         Accordingly, the application for grant of leave to appeal is

                                   allowed. The memo of leave to appeal be treated as an appeal and

                                   it be registered as such.

                                         Admit.

                                         Let bailable warrant of Rs.25,000/- be issued against the

                                   respondents.

                                                                  (DR.PUSHPENDRA SINGH BHATI), J.

69-nirmala/-

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