Hanuman Ram vs State Of Rajasthan
2023 Latest Caselaw 1184 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Criminal Appeal No. 2058/2022

Hanuman Ram

----Appellant Versus State Of Rajasthan

----Respondent

For Appellant(s) : Mr. Mool Singh Panwar For Respondent(s) : Mr. Abhishek Purohit, AGA

HON'BLE MR. JUSTICE MADAN GOPAL VYAS Order

30/01/2023

The present criminal misc. appeal is said to be barred by 47

days and no application under Section 5 of the Limitation Act for

condonation of the delay has been filed.

Learned counsel for the appellant submitted that if the seal

appended by the copying section of the learned trial court at the

back side of last page of the impugned judgment is seen, then it is

clear that the application seeking certified copy of the impugned

judgment and order was submitted on 19.07.2022 and the date

fixed for supplying the certified copy of impugned judgment &

order was 20.07.2022 and the date fixed for preparing the

certified copy was 04.08.2022. The certified copy of the same was

provided on 06.09.2022.

A perusal of Clause 8 of the aforesaid seal which provides for

"date of issuing the notice for preparation of certified copy of

order" shows that it is marked as "-".

In view of the above, learned District Judge is directed to call

for the report from the concerned in-charge of the copying section

(2 of 2) [CRLAS-2058/2022]

explaining whether as per clause 8, any such notice was issued

informing that certified copy has already been prepared? Such

report is to be forwarded to this Court before next date of hearing.

Call for the record.

List the matter after two weeks.

(MADAN GOPAL VYAS),J 40-nidhi/-

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