Shrawan vs State Of Rajasthan
2023 Latest Caselaw 5341 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Criminal Appeal No. 795/2023

Shrawan

----Appellant Versus State Of Rajasthan

----Respondent

For Appellant(s) : Mr. S.S. Shaktawat For Respondent(s) : Mr. Mohd. Javed Gauri, P.P.

HON'BLE MR. JUSTICE FARJAND ALI

Order

25/05/2023

1. An application has been preferred with a prayer to dispense

with the producing the certified copy of the judgment dated

09.12.2021. It is submitted that a certified copy of the impugned

judgment is available in the file of the appeal preferred by co-

accused Govind @ Prakash. A photocopy of the judgment has

been filed alongwith the present appeal. In this view of the

matter, the want of producing the certified copy of the impugned

judgment is dispensed with.

2. Heard on the application under Section 5 of the Limitation

Act. The application is allowed for the reasons and grounds

mentioned therein. The delay in filing the appeal is condoned.

The appeal be treated to be filed within limitation.

3. Heard on admission.

4. Admit. Issue notice. The record has already been received.

5. List on 30.05.2023.

(FARJAND ALI),J 256-Pramod/-

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