PANNALAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The matter comes up for consideration of the application (IA No.1/2022 dtd. 20/12/2022) preferred on behalf of the appellant under Sec. 5 of the Limitation Act with a prayer for condoning the delay of 66 days in filing the present appeal.

(2.) Learned Public Prosecutor has not seriously opposed the application (IA No.1/2022 dtd. 20/12/2022) preferred by the appellant under Sec. 5 of the Limitation Act.

(3.) Having heard learned counsel for the parties and perused the averments made in the application (IA No.01/2022 dtd. 20/12/2022), we deem it appropriate to allow the same.