State Of Rajasthan vs Ajaram @ Arjunram
2021 Latest Caselaw 18125 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Crml Leave To Appeal No. 283/2018

State Of Rajasthan, Through Pp

----Appellant Versus Ajaram @ Arjunram S/o Pankharam, B/c Vadi , R/o Indra Colony , Sanchor, Distt. Jalore

----Respondent

For Appellant(s) : Mr. S.K. Bishnoi, Public Prosecutor

HON'BLE MR. JUSTICE RAMESHWAR VYAS

Order

01/12/2021

Having regard to the submissions made by the learned

Public Prosecutor and material available on record, this Court is of

the opinion that there are substantial grounds to challenge the

impugned judgment of acquittal of respondent.

Accordingly, the leave to appeal is granted. The memo

of leave to appeal be treated as memo of appeal. Let the appeal

be registered on regular number.

Issue bailable warrant in the sum of Rs.20,000/-

against the respondent.

(RAMESHWAR VYAS),J

95-Mak/-

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