Nandlal Saraswat vs Roshanlal
2021 Latest Caselaw 10193 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Crml Leave To Appeal No. 152/2019

Nandlal Saraswat S/o Ambalal Saraswat, Aged About 52 Years, B/c Brahman , R/o Khetanadi ,opp. Krishi Mandi , Mandore Road, Jodhpur

----Appellant Versus Roshanlal S/o Somnath, R/o Hudko Quarter , Plot No 121, Chanakya Nagar , Gali No 4 , Lal Sagar , Mandore Road, Jodhpur . Shop Address Through Arjun Electronics/ Roshan Electric , Maheshwari Nyati Nohra , Near Reliance Fresh , Khetanadi , Mandore Road, Jodhpur

----Respondent

For Appellant(s) : Mr. Piyush Chouhan through VC. For Respondent(s) : Mr. Mohd. Javed, PP.

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 18.02.2019 passed by

learned Metropolitan Magistrate No.5, Jodhpur in Criminal Case

No.231/2010 (NCV No.3265/2015).

Thus, the leave to appeal application is accepted and the

same shall be registered as an appeal.

Admit.

Issue notice.

(2 of 2) [CRLLA-152/2019]

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

against the accused-respondent Roshanlal so as to secure his

presence in this Court as and when required.

(SANDEEP MEHTA),J

82-Tikam/-

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