Ramlal vs State
2021 Latest Caselaw 10192 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Crml Leave To Appeal No. 457/2019

Ramlal S/o Shri Laxmandas, Aged About 46 Years, By Caste Sad, R/o Village Sevdi, Tehsil And District Nagaur, Police Thana, Sribalaji.

----Appellant Versus

1. State of Rajasthan.

2. Mularam son of Shri Genaram, by caste Jat, R/o Sevri, Police Station Shri Balaji, District Nagaur.

3. Sahiram S/o Pemaram, by caste Jat, R/o Badsar, Police Station Sandwa, District Nagaur.

----Respondent

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

HON'BLE MR. JUSTICE SANDEEP MEHTA

Order

06/07/2021

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 appellant for filing appeal against the

impugned Judgment of acquittal dated 25.05.2018 passed by

learned Additional Sessions Judge No.1, Nagaur in Sessions Case

No.32/2011 (Computer No.133/2014) (9/09).

Thus, the leave to appeal application is accepted and the

same shall be registered as an appeal.

Admit.

Issue notice.

(2 of 2) [CRLLA-457/2019]

Let bailable warrants in the sum of Rs.30,000/- be issued

against the each accused-respondents Mularam and Sahiram so as

to secure their presence in this Court.

(SANDEEP MEHTA),J

87-Tikam/-

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