Bhanwarlal vs State Of Rajasthan
2023 Latest Caselaw 4019 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Criminal Revision Petition No. 317/2023

Bhanwarlal

----Petitioner Versus State Of Rajasthan

----Respondent

For Petitioner(s) : Mr. Bajrang Singh For Respondent(s) : Mr. Gaurav Singh, PP

HON'BLE MR. JUSTICE FARJAND ALI

Order

03/05/2023

Heard on application for condonation of delay for filing under

Section 5 of the Limitation Act.

A perusal of the judgment dated 12.5.2022 whereby the

judgment of acquittal came to be reversed by the learned

Appellate Court, was passed in absence of the accused petitioner

thus, it is a fit case for indulgence. The delay occurred in filing of

the petition is hereby condoned.

Let the petition be treated within limitation.

Heard.

Admit. Issue notice. Call for record, requisition be given

'dasti'.

(FARJAND ALI),J ns. 105-1/-

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