State vs Rishal Singh @ Vishal Singh
2021 Latest Caselaw 2565 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Crml Leave To Appeal No. 20/2021

State of Rajasthan.

----Appellant Versus Rishal Singh @ Vishal Singh son of Rud Singh, Aged About 50 Years, Resident of 22 Ekta Colony, Jawahar Nagar, Sri Ganganagar (Raj.).

----Respondent

For Appellant(s) : Mr. B.R. Bishnoi, AGC.

HON'BLE MR. JUSTICE SANDEEP MEHTA

Order

30/01/2021 Heard. Perused the material available on record. Considering the overall facts and circumstances as available on record, I am of the opinion that it is a fit case for granting leave to the applicant-State of Rajasthan for filing appeal against the impugned judgment of acquittal dated 09.10.2020 passed by learned Special Judge, NDPS Cases, Sri Granganagar in Sessions Case No.11/2014 (CIS No.116/2014).

Thus, the leave to appeal application is accepted and the same shall be registered as an appeal.

Admit.

Issue notice. Send for record. Let bailable warrant in the sum of Rs.50,000/- be issued against the accused-respondent Rishal Singh @ Vishal Singh so as to secure his presence in this Court on 01.03.2021.

(SANDEEP MEHTA),J

3-Tikam/-

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