Smt Vinod Kanwar Rathore W/O Shri ... vs State Of Rajasthan
2021 Latest Caselaw 754 Raj/2

                                             HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                         BENCH AT JAIPUR

                                                 S.B. Criminal Leave To Appeal No. 199/2020

                                    Smt Vinod Kanwar Rathore W/o Shri Kan Singh Rathore
                                                                                                       ----Appellant
                                                                        Versus
                                    State Of Rajasthan
                                                                                                     ----Respondent

For Appellant(s) : Mr. R.M. Sharma For Respondent(s) : Mr. Chandragupt Chopra, PP

HON'BLE MR. JUSTICE NARENDRA SINGH DHADDHA

Order

25/01/2021

Learned counsel for the appellant has placed reliance in

Ramvati Vs. The State of Raj. & ors. (D.B. Criminal Leave to

Appeal No.61/2017) decided on 3.3.2017 by this Court and

prays that defect No.3 may be overruled.

In view of the aforesaid judgment, the defect No.3 pointed

out by the Registry is overruled.

Heard.

Leave to Appeal is granted.

Let this matter be registered as Criminal Appeal.

Accused-respondent be summoned by issuance of bailable

warrant in the sum of Rs.25,000/-.

Call for the record.

List after four weeks.

(NARENDRA SINGH DHADDHA),J

Brijesh 71.

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