Vinod S/O Hemraj Bearwa vs State Of Rajasthan
2022 Latest Caselaw 7533 Raj/2

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                        D.B. Criminal Appeal No. 220/2022

                                   Vinod S/o Hemraj Bearwa ,
                                                                                                         ----Appellant
                                                                          Versus
                                   State Of Rajasthan
                                                                                                       ----Respondent

For Appellant(s) : Mr. Shree Ram Dhakar For Respondent(s) : Mr. Javed Choudhary, Addl. GA

HON'BLE MR. JUSTICE MANINDRA MOHAN SHRIVASTAVA HON'BLE MR. JUSTICE VINOD KUMAR BHARWANI

Order

29/11/2022

Office objection is overruled.

Application under Section 5 of the Limitation Act has been

filed for condonation of delay of 56 days in filing of the appeal

against the judgment of conviction.

The application is considered and allowed. Delay in fling of

the appeal is condoned.

The application is allowed.

Admit

Call for the record.

List this matter for hearing.

(VINOD KUMAR BHARWANI),J (MANINDRA MOHAN SHRIVASTAVA),J

PREETI VALECHA /32

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