HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Crml Leave To Appeal No. 225/2025 Superintending Archeologist, Jodhpur Circle, Asi, Superintending Archeologist, Jodhpur Circle, Archaeological Survey Of India ----Appellant
Versus
1. Pramod Bhatia S/o Shri Babulal Bhatia, Resident Of, Talariya Pada, District Jaisalmer
2. State Of Rajasthan, Through Public Prosecutor ----Respondents
For Appellant(s) : Mr. Abhishek Sharma For Respondent(s) : Mr. NS Chandawat, PP
HON'BLE MR. JUSTICE FARJAND ALI Order
30/01/2026
1. Matter comes upon an application under Section 5 of the Limitation Act seeking condonation of delay.
2. For the reasons and grounds mentioned in the application, the same is allowed.
3. The instant leave to appeal be treated within limitation.
4. The delay of 74 days in filing of the instant leave to appeal is condoned.
5. In a prosecution launched by the petitioner against the respondent for the commission of offence under Section 30-A of the Ancient Monuments and Archaeological Sites and Remains Act, the learned trial court after full-fledged trial acquitted the accused-respondent.
6. There appears reasonable grounds to allow the petitioner to prefer an appeal against the impugned judgment.
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[CRLLA-225/2025]
7. Accordingly, the instant application seeking leave to appeal is allowed. The memo of leave to appeal application shall be treated and registered as an appeal.
8. The opportunity of hearing shall be granted to the opposite party at the time of hearing of the appeal on admission.
9. Office to proceed.
(FARJAND ALI),J
54-divya/-
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