Jitendra @ Jeetu S/O Harish ... vs State Of Rajasthan
2022 Latest Caselaw 7174 Raj/2

         HIGH COURT OF JUDICATURE FOR RAJASTHAN
                     BENCH AT JAIPUR

                D.B. Criminal Appeal No. 284/2022

Jitendra @ Jeetu S/o Harish Chandra
                                                                      ----Appellant
                                      Versus
State Of Rajasthan
                                                                    ----Respondent

----Respondent

For Appellant(s) : Ms. Shalini Sheoran For Respondent(s) : Mr. Atul Sharma, Dy.G.A.

HON'BLE MR. JUSTICE PANKAJ BHANDARI HON'BLE MR. JUSTICE SAMEER JAIN

Judgment / Order

10/11/2022

1. For the grounds mentioned in the application, delay in filing

the Criminal Appeal is condoned.

2. Accordingly, application under Section 5 of the Limitation Act

is allowed.

3. Admit.

4. Issue notice.

5. Learned Deputy Government Advocate accepts notice on

behalf of the State.

6. Record is already received.

7. Learned Deputy Government Advocate seeks time to file

reply to the application for suspension of sentence.

8. Time sought for is granted. Reply, if any, be filed within two

weeks.

9. List this matter along with D.B. Criminal Appeal

Nos.179/2022 & 198/2022 after two weeks.

(2 of 2) [CRLAD-284/2022]

10. In the meantime, Office is directed to prepare paper book.

11. After preparing the paper book, copy of the same be

supplied to the respective counsel.

(SAMEER JAIN),J (PANKAJ BHANDARI),J

ARTI SHARMA /23

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