STATE OF RAJASTHAN Vs. RAJJAN KUMAR

JUDGEMENT

(1.) Heard learned Public Prosecutor on the criminal miscellaneous application seeking restoration of the criminal leave to appeal which was dismissed in compliance of the Court's peremptory order dated 31.07.2019.

(2.) For the reasons and the grounds mentioned in the application, the same is allowed. Consequently, the order dated 31.07.2019 passed by the coordinate Bench of this Court is recalled and the criminal leave to appeal is ordered to be restored at its original number.

(3.) The Criminal Leave to Appeal is reportedly barred by 178 days.