Rajasthan High Court - Jodhpur
State Of Rajasthan vs Azrudeen @ Ajju on 31 August, 2021
Author: Devendra Kachhawaha
Bench: Devendra Kachhawaha
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Leave To Appeal No. 67/2021
State Of Rajasthan through P.P.
----Appellant
Versus
Azrudeen @ Ajju S/o Sirazudeen Khan, By Caste Muslim, R/o
Block A, Sajjan Nagar, P.S. Ambamata, Udaipur, District Udaipur
(Raj.).
----Respondent
For Appellant(s) : Mr. Shrawan Bishnoi, PP
HON'BLE MR. JUSTICE DEVENDRA KACHHAWAHA
Order 31/08/2021 Heard learned Public Prosecutor on the application filed under Section 5 of the Limitation Act and perused the judgment impugned.
For the reasons and on the grounds as mentioned in the application, the application is allowed. Delay of 337 days in filing the present leave to appeal is condoned.
This Court is of the opinion that there are valid and substantial grounds for grant of leave to the appellant applicant State of Rajasthan for filing an appeal against the acquittal of the respondent vide impugned judgment.
Accordingly, the application for grant of leave to appeal is allowed. The memo of leave to appeal be treated as an appeal and it be registered as such. Amended cause title be filed within four weeks.
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(2 of 2) [CRLLA-67/2021] Admit. Issue notice. Record be called for. The respondent be summoned through a bailable warrant in the sum of Rs.25,000/-.
List the matter after four weeks.
(DEVENDRA KACHHAWAHA),J 2-Rashi/-
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