State vs Mahaveer And Ors
2023 Latest Caselaw 1215 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Criminal Appeal No. 56/2017

State

----Appellant Versus Mahaveer And Ors.

----Respondent

For Appellant(s) : Mr. M.A. Siddiqui GA-cum-AAG assisted by Mr. A.R. Malkani For Respondent(s) :

HON'BLE MR. JUSTICE MADAN GOPAL VYAS

Order 31/01/2023

The matter comes up on an application (Inward No.10436,

dated 11.05.2018) under Section 5 of Limitation Act for

condonation of delay.

The cr. Leave to appeal is reported to be time barred by 10

days.

For the reasons stated, the application under Section 5 of

Limitation Act, is allowed.

Delay in filing the present Cr. Leave to Appeal is condoned.

Heard.

This Court is of the opinion that there are valid and

substantial grounds for grant of leave to the appellant for filing the

appeal against the impugned judgment.

Accordingly, the application for grant of leave to appeal is

allowed. The memo of leave to appeal be treated as an appeal and

it be registered as such.

Admit.

(2 of 2) [CRLA-56/2017]

Let bailable warrant of Rs. 25,000/- be issued against the

respondent.

List the matter after four weeks alongwith SB Cr. Appeal

No.1965/2022.

(MADAN GOPAL VYAS),J 1-neha/-

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