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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.