State vs Khuba Ram
2022 Latest Caselaw 3898 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Crml Leave To Appeal No. 28/2020

State, Through P.p.

----Appellant Versus Khuba Ram S/o Dhunka Ram, By Caste Meghwal, R/o Otwala, Police Station Sayla, District Jalore.

----Respondent

For Appellant(s) : Mr. Sudhir Tak, PP For Respondent(s) : None present

HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

Order

11/03/2022 In wake of instant surge in COVID-19 cases and spread of its

highly infectious Omicron variant, abundant caution is being

maintained, while hearing the matters in Court, for the safety of

all concerned.

Despite service, none appears for the accused-respondent.

Heard on application U/s.5 of the Limitation Act.

For the reasons mentioned in the application, the same is

allowed. The delay caused in filing the leave to appeal is

condoned.

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.

                                                                              (2 of 2)               [CRLLA-28/2020]


                                         Admit.

                                         Call for the record.

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

respondent.

(DR.PUSHPENDRA SINGH BHATI),J 35-Sanjay/-

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