TAHEER HUSSAIN Vs. STATE OF RAJASTHAN
LAWS(RAJ)-2021-4-107
HIGH COURT OF RAJASTHAN (AT: JAIPUR)
Decided on April 19,2021

Taheer Hussain Appellant
VERSUS
STATE OF RAJASTHAN Respondents

JUDGEMENT

- (1.) An application has been filed by the learned counsel for the appellant for condoning the delay under Section 5 of the Limitation Act, of filing Criminal Revision petition.
(2.) For the reasons mentioned in the application. The application is allowed, the delay in filing Criminal Revision Petition is hereby condoned.
(3.) The matter is taken up today itself.;


Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.