Rajasthan High Court - Jaipur
Sompal S/O Ram Chandra vs State Of Rajasthan on 18 December, 2020
Author: Narendra Singh Dhaddha
Bench: Narendra Singh Dhaddha
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Criminal Appeal No. 1504/2020
Sompal S/o Ram Chandra, R/o Village Sahaspur, Police Station
Asafpur Distt. Badayun (Up) Presently Residing At Naurangabad,
Police Station Tijara Distt. Alwar.
----Appellant
Versus
State Of Rajasthan, Through P.p.
----Respondent
For Appellant(s) : Mr. Y.K. Sharma through VC For Respondent(s) : Mr. Chandragupt Chopra, PP HON'BLE MR. JUSTICE NARENDRA SINGH DHADDHA Order 18/12/2020 Application (I.A. No. 511/2020) has been filed under Section 5 of the Limitation Act for condonation of delay in filing the appeal.
For the reasons mentioned in the application, the same is allowed. Delay in filing the appeal is condoned.
Heard.
Admit.
Call for the record.
(NARENDRA SINGH DHADDHA),J Brijesh 87.
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