STATE OF RAJASTHAN Vs. LAXMAN BHEEL S/O KALU BHEEL, RESIDENT OF BALLA PURA (KARJALIYA), POLICE STATION RAYLA, DISTRICT BHILWARA (RAJ.)
LAWS(RAJ)-2016-10-7
HIGH COURT OF RAJASTHAN
Decided on
October 21,2016
STATE OF RAJASTHAN
Appellant
VERSUS
Laxman Bheel S/O Kalu Bheel, Resident Of Balla Pura (Karjaliya), Police Station Rayla, District Bhilwara (Raj.)
Respondents
JUDGEMENT
Gopal Krishan Vyas and G. R. Moolchandani, JJ. -
(1.) An application has been filed under Section 5 of the Limitation Act by the State of Rajasthan to condone the delay of 100 days in filing this cr. leave to appeal.
(2.) For the reasons mentioned in the application, the delay in filing this cr. leave to appeal is hereby condoned. Accordingly, the application under Section 5 of the Limitation Act is disposed of.
(3.) Heard learned Public Prosecutor on merit in this cr. leave to appeal.;
(2.) For the reasons mentioned in the application, the delay in filing this cr. leave to appeal is hereby condoned. Accordingly, the application under Section 5 of the Limitation Act is disposed of.
(3.) Heard learned Public Prosecutor on merit in this cr. leave to appeal.;
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