Rajasthan Financial Corporation vs Gautam Chand Chopra And Ors
2021 Latest Caselaw 19030 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR.

...

S.B. Crml Leave To Appeal No. 159/2018

Rajasthan Financial Corporation Through Deputy Manager, Branch Office, Jodhpur

----Appellant Versus

1. Shri Gautam Chand Chopra Son Of Shri Dhan Raj Chopra, F-285, Mandia Road, Industrial Area, Pali.

2. M/s M.D. Process, F-285, Mandia Road, Industrial Area, Pali.

3. State Of Rajasthan

----Respondents

For Appellant(s) : Dr. Rakesh Sinha. For Respondent(s) : Mr. Girish Sankhla.

Mr. Mukhtiyar Khan, PP assisted by Ms. Kamla Goswami.

HON'BLE MR. JUSTICE DEVENDRA KACHHAWAHA

Order

14/12/2021

Heard learned counsel for the applicant-appellant Dr. Sinha,

learned counsel Mr. Sankhla appearing on behalf of the respondent

Nos. 2 & 3 as well as learned Public Prosecutor appearing for the

State of Rajasthan.

This Court is of the opinion that there are valid and

substantial grounds for grant of leave to the appellant for filing the

appeal against the acquittal of the respondent No. 1 by the

learned Trial Court vide impugned judgment and order dated

22.08.2017 passed in Criminal Misc. Case No. 111/2015

(207/2008).

(2 of 2) [CRLLA-159/2018]

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.

Admit. Record of the case has already been received.

Respondent Shri Gautam Chand Chopra S/o Shri Dhan Raj

Chopra is directed to mark his attendance before the Registrar

(Judicial), Rajasthan High Court, Jodhpur on or before 13.02.2022

and furnish bail bonds in the sum of Rs. 20,000/- with a surety in

the like amount to the satisfaction of the Registrar (Judicial),

Rajasthan High Court, Jodhpur.

(DEVENDRA KACHHAWAHA),J 77-Mohan/-

Powered by TCPDF (www.tcpdf.org)