Rafiq @ Bakri Chor Son Of Hafiz Khan vs State Of Rajasthan
2023 Latest Caselaw 2277 Raj/2

                                             HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                         BENCH AT JAIPUR

                                                      D.B. Criminal Appeal No. 43/2023

                                   Rafiq @ Bakri Chor Son Of Hafiz Khan
                                                                                                      ----Appellant
                                                                       Versus
                                   State Of Rajasthan
                                                                                                    ----Respondent

                                   For Appellant(s)           :    None present.
                                   For Respondent(s)          :    Mr. Rajendra Yadav, GA-cum-AAG

HON'BLE MR. JUSTICE ASHOK KUMAR GAUR HON'BLE MR. JUSTICE ASHUTOSH KUMAR

Order

22/02/2023 The present appeal has been filed against the judgment dated 04.11.2022 and the Office has pointed out the defect for filing the present appeal beyond 20 days of the limitation period as prescribed for the same.

The application under Section 5 of the Limitation Act has also been filed on behalf of the appellant.

Mr. Rajendra Yadav, learned GA-cum-AAG submits that the appeal filed by the appellant is beyond the prescribed time and as such, the appeal may not be heard.

We have gone through the application filed under Section 5 of the Limitation Act and found that the reasonable ground is made out in not preferring the appeal within the prescribed time and as such, this Court allows the application filed under Section 5 of the Limitation Act and condones the delay in filing the appeal.

Call for record.

List after four weeks.

(ASHUTOSH KUMAR),J (ASHOK KUMAR GAUR),J

MADAN/9

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