SAMNIYA Vs. STATE OF RAJASTHAN
LAWS(RAJ)-2013-2-371
HIGH COURT OF RAJASTHAN
Decided on February 05,2013

Samniya Appellant
VERSUS
STATE OF RAJASTHAN Respondents

JUDGEMENT

SANDEEP MEHTA, J. - (1.) Issue notice.
(2.) Learned Public Prosecutor accepts notice on behalf of the State of Rajasthan.
(3.) For the reasons mentioned in the application under Section 5 of the Limitation Act, the delay occasioned in filing the revision petition is hereby condoned. The remaining defects are over-ruled. The revision petition be registered.;


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