Lalit Bhandari vs Hitesh Bohra
2021 Latest Caselaw 4794 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Crml Leave To Appeal No. 113/2019

Lalit Bhandari S/o Manak Mal Bhandari, Aged About 41 Years, By Caste Jain, Resident Of Bhandari Street Bhinmal, District Jalore.

----Appellant

Versus

Hitesh Bohra S/o Dayalal Ji Bohra, Residing Near Bade Chohtey, Bhinmal, Tehsil Bhinmal, District Jalore.

----Respondent

For Appellant(s) : Mr. Suresh Kumbhat

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Order

19/02/2021

Heard learned learned counsel for the appellant and perused

the judgment impugned.

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 vide impugned judgment.

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.

Issue bailable warrant of Rs.20,000/- against the respondent

Hitesh Bohra S/o Dayalal Ji Bohra, for securing his presence before

this Court within a period of eight weeks.

(MANOJ KUMAR GARG),J 85-Ishan/-

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