State Of Rajasthan vs Ajay Singhal
2023 Latest Caselaw 5464 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Crml Leave To Appeal No. 82/2023

State Of Rajasthan, Through PP

----Appellant Versus

1. Ajay Singhal S/o Asharam, Resident Of House No 2 Rajsarowar Colony, Shobhawato Ki Dhani, Jodhpur

2. Sunil Vishnoi S/o Bhanwar Lal, Resident Of Banad Vishnoiyan , Police Station Banad, Jodhpur

----Respondents

For Appellant(s) : Mr. Abhishek Purohit, AGA

HON'BLE MR. JUSTICE FARJAND ALI

Order

01/08/2023

1. Heard on application under Section 5 of Limitation Act

preferred on behalf of the petitioner.

2. Considering the grounds mentioned in the application

regarding the process of obtaining the copy and after getting the

legal opinion by the District Collector and then sending the same

to the law department. Very much time has been spent. It appears

that the delay was not caused deliberately rather the

circumstances were inevitable, therefore, the delay of 29 days in

filing the instant criminal leave to appeal is condoned.

3. The leave to appeal be treated within the limitation

4. Heard on leave to appeal application.

5. Upon consideration of the grounds mentioned in the memo

of leave to appeal application, it is deemed appropriate to allow

the State to move an appeal against the impugned judgment.

(2 of 2) [CRLLA-82/2023]

6. Accordingly, the instant leave to appeal application is

allowed. The memo of leave to appeal application shall be treated

and registered as an appeal.

7. Office to proceed.

(FARJAND ALI),J 118-divya/-

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