Rajasthan High Court - Jaipur
State Of Rajasthan vs Julfikar And Anr on 22 July, 2011
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN BENCH AT JAIPUR O R D E R S.B. CRIMINAL LEAVE TO APPEAL NO.03361/2011 STATE OF RAJASTHAN Vs. JULFIKAR & ANR. DATE: 22.07.2011 HON'BLE MR. JUSTICE NARENDRA KUMAR JAIN Mr. Paresh Choudhary, Public Prosecutor
for the appellant-State.
**** Heard the learned counsel for appellant on the application under Section 5 of the Limitation Act as well as Leave to Appeal and after considering his submissions in the light of reasons assigned by the trial Court for acquittal of the accused-respondents, I find this case to be fit one to condone the delay and to grant Leave to Appeal. Delay in filing Leave to Appeal is condoned. Application under Section 5 of the Limitation Act stands allowed. Leave to appeal is, accordingly, granted. Appeal be registered. Accused-respondents be summoned through bailable warrant in the sum of Rs.5,000/-(Rs. Five thousand only). Record of the trial Court be summoned immediately.
(NARENDRA KUMAR JAIN),J.
/KKC/