Mohammad Asif @ Munna S/O Chotu ... vs State Of Rajasthan
2023 Latest Caselaw 566 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

                D.B. Criminal Appeal No. 10/2023

Mohammad Asif @ Munna S/o Chotu Ansari
                                                                     ----Appellant
                                      Versus
State Of Rajasthan
                                                                   ----Respondent

For Appellant(s) : Mr. Shivraj Chauhan For Respondent(s) : Ms. Alka Bhatnagar, Addl.G.A.

HON'BLE MR. JUSTICE PANKAJ BHANDARI HON'BLE MR. JUSTICE BIRENDRA KUMAR

Judgment / Order

16/01/2023

1. For the grounds mentioned in the application, delay in filing

the appeal is condoned.

2. Accordingly, application under Section 5 of the Limitation Act

is allowed.

3. Admit.

4. Record is already received in connected file.

5. Issue notice.

6. Learned Additional Government Advocate accepts notice on

behalf of the State.

7. Counsel for the appellant is directed to implead the victim/

complainant as respondent in this case. Amended cause-title be

filed within two weeks.

8. On filing of the amended cause-title & notices, notice be

issued to the respondent.

(2 of 2) [CRLAD-10/2023]

9. Learned Additional Government Advocate is directed to file

reply to the application for suspension of sentence within two

weeks.

10. List this matter after four weeks.

(BIRENDRA KUMAR),J (PANKAJ BHANDARI),J

ARTI SHARMA /42

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