Devendra Singh @ Deva S/O Shri ... vs State Of Rajasthan
2023 Latest Caselaw 2735 Raj/2

                                             HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                         BENCH AT JAIPUR

                                                    S.B. Criminal Appeal No. 344/2023
                                    Devendra Singh @ Deva S/o Shri Rajendra Singh
                                                                                                         ----Appellant
                                                                       Versus
                                    State Of Rajasthan
                                                                                                     ----Respondent

                                   For Appellant(s)           :    None.
                                   For Respondent(s)          :    Mr. Laxman Meena, PP

HON'BLE MR. JUSTICE ASHOK KUMAR JAIN Order

09/03/2023

None present for the appellant.

Learned Public Prosecutor accepts notice on behalf of the

State.

Present appeal is preferred against order of conviction and

sentence dated 18.11.2022 in Sessions Case No.03/2020 passed

by learned Special Judge (POCSO Act, Cases) No.1, Bharatpur.

Office is pointed out delay of 24 days and an application

under Section 5 of the Limitation Act has been filed.

Having gone through the application, for the reasons stated

in the application, the same is allowed and delay is condoned.

Perused the judgment and also grounds of appeal.

Admit.

Call for record.

Learned Public Prosecutor is directed to intimate the

complainant/victim through concerned SHO regarding filing of this

appeal, if not already informed.

(ASHOK KUMAR JAIN),J

Arun/30

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