State vs Bana Ram
2022 Latest Caselaw 4095 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

D.B. Crml Leave To Appeal No. 196/2020

State

----Appellant Versus Bana Ram & Anr.

                                                                                                           ----Respondent


                                   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

15/03/2022

An application under Section 5 of the Limitation Act has been moved by learned Public Prosecutor for condoning the delay. Reasons being sufficient, the application is accepted and the delay of 231 days occasioned in filing the leave to appeal application is condoned.

Heard on the leave to appeal application. Perused the material available on record.

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 appellant State of Rajasthan for filing appeal against the impugned Judgment of dated 07.02.2020 passed by learned Addl. District & Sessions Judge No.1, Barmer in Sessions Case No. 50/2015. Thus, the leave to appeal application is accepted and the same shall be registered as an appeal, which is admitted.

Let Bailable Warrant in the sum of Rs.30,000/- each be issued against the respondents.

(VINOD KUMAR BHARWANI),J (SANDEEP MEHTA),J 10-Sudhir Asopa/Devesh/-

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