STATE OF RAJASTHAN Vs. NARESH KUMAR RAJPUROHIT

JUDGEMENT

(1.) The instant appeal is reported to be barred by limitation for 46 days. It is accompanied by an application u/s 5 of the Limitation Act.

(2.) For the reasons stated in the application, we are satisfied that the appellant was prevented from filing the appeal within limitation for sufficient cause.

(3.) Accordingly, the application u/s 5 of the Limitation Act is allowed. Delay in filing the appeal is condoned.