Rajasthan High Court - Jaipur
Central Bureau Of Investigation vs Surendra Malviya And Ors on 15 December, 2021
Author: Manoj Kumar Vyas
Bench: Manoj Kumar Vyas
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Criminal Leave To Appeal No. 356/2016
Central Bureau Of Investigation
----Appellant
Versus
Surendra Malviya And Ors
----Respondent
For Appellant(s) : Mr. Ashwini Kumar Sharma, SPP HON'BLE MR. JUSTICE MANOJ KUMAR VYAS Order 15/12/2021 The matter has come up on a misc. application No. 523/2017 under Section 5 of the Limitation Act, 1963 for condonation of delay in filing the criminal leave to appeal.
Learned Special Public Prosecutor has relied on the judgment of Supreme Court in the case of State (NCT of Delhi) Vs. Ahmed Jann:2008 (14) SCC 582.
In view of the submission and grounds mentioned in the application, the application for condonation of delay is allowed. Delay in filing the criminal leave to appeal is condoned.
Office to proceed accordingly. List after two weeks.
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