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Judgment
Heard on application under Section 5 of the Limitation Act for
condoning the delay occurred in filing this criminal leave to
appeal.
For the reasons stated in the application, the 35 days'' delay
occurred in filing the present leave to appeal is hereby condoned.
After perusing the contents made in criminal leave to appeal
and the impugned judgement, we are of the opinion that there are
valid and substantial grounds for grant of leave to the State of
Rajasthan for filing an appeal against the acquittal of the
respondents vide impugned judgement dated 15.07.2016.
Accordingly, the application for grant of leave to appeal is
allowed. The memo of leave to appeal be treated as an appeal and
it be registered as such.
Learned counsel for the respondents is directed to inform the
respondents to file their bail bond to the satisfaction of Deputy
Registrar (Judicial) of this Court in the sum of Rs.25,000/- along
with one surety of the like amount.
Accordingly the respondents are directed to mark their
presence before the Dy. Registrar (Judl.) on 30.05.2017 and
furnish bail bonds in the sum of Rs.25,000/- each with a surety
each in the like amount to the satisfaction of the Dy. Registrar
(Judl.), Rajasthan High Court, Jodhpur.