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Judgment
The application under Section 5 of the Limitation Act is accepted for the reasons mentioned therein. The delay of 56 days occasioned in filing of this leave to appeal application is condoned.
Heard. Perused the impugned Judgment as well as the material available on record.
Considering the overall facts and circumstances as available on record, we are of the opinion that it is a fit case for granting leave to the applicant-State of Rajasthan for filing appeal against the impugned judgment of acquittal dated 09.02.2018 passed by learned Additional Sessions Judge, Ratangarh, District Churu in Sessions Case No.12/2010.
Thus, the leave to appeal application is accepted and the same shall be registered as an appeal.
Admit.
Let bailable warrants in the sum of Rs.30,000/- be issued against each of the accused-respondents so as to secure their presence in this Court.