Neema Chhirig [email protected] S/O ... vs State Of Rajasthan
2023 Latest Caselaw 40 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

                  S.B. Criminal Appeal No. 341/2020

Neema Chhirig [email protected] S/o Shri Kishore Tamang
                                                                   ----Appellant
                                    Versus
State Of Rajasthan
                                                                 ----Respondent

For Appellant(s) : Mr. Vipin Sharma For Respondent(s) : Mr. S.S. Mahla, PP

HON'BLE MR. JUSTICE FARJAND ALI

Order

02/01/2023

The appeal is reported to be filed belatedly and an

application under Section 5 of the Limitation Act has been

preferred averring therein that the appellant is languishing in jail

and there is no other person to pursue the case or to assist him

for legal remedies, therefore was was abstained to file appeal

within stipulated period.

Heard on the application filed under Section 5 of the

Limitation Act.

For the reasons and grounds mentioned therein, and

considering the fact that the appellant was behind the bars and

this appeal is against the judgment of conviction and order of

sentence whereby he has been convicted and sentenced to suffer

10 years of imprisonment, it is deemed appropriate to allow the

application.

Accordingly, the application for condonation of delay is

allowed. The appeal be treated within limitation.

Heard.

                                                                             (2 of 2)                   [CRLAS-341/2020]



                                         Admit.

                                         Issue notice.

                                         Call for record.

Requisition be given 'dasti'.

List this matter as soon after record is received.

(FARJAND ALI),J

PREETI VALECHA /76

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