Karni Dan v. State Of Rajasthan

1. An application for condonation of delay is filed.

2. For the reasons mentioned in the application, the same is allowed and the delay in filing the appeal is condoned.

3. Learned counsel appearing for the appellants submits that the identical special appeal arising out of the common order impugned in the present appeal already stands dismissed by a Bench of this Court vide order dated 04.07.2017 passed in D.B. Special Appeal Writ No. 584/2017; Mukh Ram v. State of Raj. and, therefore, this appeal also deserves to be dismissed.

4. Accordingly, the present special appeal is dismissed in light of the order passed by this Court in the matter of Mukh Ram v. State of Raj. (supra).