Laxman Singh vs State
2021 Latest Caselaw 10425 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Crml Leave To Appeal No. 356/2019

Laxman Singh S/o Shri Karan Singh, Aged About 66 Years, By Caste Rajput, R/o Keshvana, Police Station And District Jalore (Rajasthan).

----Appellant Versus

1. State, Through P.p.

2. Karnaram S/o Shri Bhagaram, By Caste Bheel, R/o Keshvana, Police Station And District Jalore (Rajasthan).

----Respondents

For Appellant(s) : Mr. M.S. Panwar For Respondent(s) : Mr. Mohd. Javed Gauri, P.P.

HON'BLE MR. JUSTICE SANDEEP MEHTA

Order

08/07/2021

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 09.07.2019 passed by

learned Sessions Judge, Jalore in Sessions Case No.02/2018

(C.I.S. No.07/2018)

Thus, the leave to appeal application is accepted and

the same shall be registered as an appeal.

Admit.

Issue notice.

(2 of 2) [CRLLA-356/2019]

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

issued against the accused-respondent Karnaram S/o Bhagaram

so as to secure his presence in this Court as and when required.

(SANDEEP MEHTA),J

93-Pramod/-

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