Karnel Singh vs State Of Rajasthan
2023 Latest Caselaw 2531 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Criminal Revision Petition No. 108/2023

Karnel Singh

----Petitioner Versus State Of Rajasthan

----Respondent

For Petitioner(s) : Mr. Kaluram Bhati Mr. Naresh Charniya For Respondent(s) : Mr. Arun Kumar, P.P.

Mr. D.S. Gharsana Mr. B.S. Sandhu

HON'BLE MR. JUSTICE FARJAND ALI

Order

28/03/2023

Heard on the application under Section 5 of the

Limitation Act.

It is stated that the petitioner is incarcerated since last

seven months and since there was no one present to pursue his

cause, therefore, he was precluded from filing the petition within

the period stipulated by the statute.

Considering the grounds raised and taking a lenient

view as the petitioner is behind the bars, the application under

Section 5 of the Limitation Act is allowed and the delay in filing the

revision petition is condoned.

Heard and considered the submissions advanced by the

learned counsel for the parties and perused the material available

on record.

Considering the fact that there are arguable points on

the legality and correctness of the judgment of conviction passed

(2 of 2) [CRLR-108/2023]

by the trial court and affirmed by the appellate court, I deem it

appropriate to admit the petition.

Admit.

Notice need not be issued as learned counsel Mr. D.S.

Gharsana is appearing for the complainant. Thus, service is

complete. Call for the record.

(FARJAND ALI),J 115-Pramod/-

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