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Judgment
Heard on application for condonation of delay in filing this application for grant of leave to appeal.
Considering the facts and circumstances of the present case, as available on record, the application is allowed. Delay of 71 days in filing the leave to appeal is condoned.
Heard on the application for grant of leave to appeal.
After having perused the impugned judgment and, after considering the submissions advanced at Bar, we are of the opinion that it is a fit case so as to grant leave to the State so as to file an appeal against the impugned judgment dated 7.8.2018.
Thus, application for grant of leave to appeal is allowed. Memo of leave to appeal shall be registered as an appeal. Respondent shall appear before Registrar (Judicial), Rajasthan High Court, Jaipur Bench, Jaipur within next 30 days and shall furnish a personal bond in the sum of Rs.50,000/- and a surety in the like amount to his satisfaction for ensuring appearance of the accused in this matter as and when required.