Jugal Kishore Bansal vs Amit Kumar
2021 Latest Caselaw 9948 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Crml Leave To Appeal No. 93/2021

Jugal Kishore Bansal S/o Nand Lal, Aged About 60 Years, B/c Agarwal, R/o House No. 514, Agrasen Nagar, Sri Ganganagar.

----Appellant Versus Amit Kumar S/o Manohar Lal, B/c Agarwal, R/o 35-D, Prem Nagar, Behind Payal Cinema, Sri Ganganagar. Other Address - C/o Jugnu Opticals, 71-C Block, Gaushala Road, Sri Ganganagar.

                                                                                                         ----Respondent


                                   For Appellant(s)               :    Mr. Leela Dhar Gaur (through VC)
                                   For Respondent(s)              :    --

HON'BLE MR. JUSTICE SANDEEP MEHTA

Order

01/07/2021

Having heard and considered the submissions advanced by

counsel Shri Gaur and after going through the impugned

judgment, I am of of the opinion that there are valid and

substantial grounds for granting leave to the appellant for filing an

appeal against the impugned judgment of acquittal dated

28.01.2021 passed in Criminal Case No.205/2016 (CIS

No.694/2016). Accordingly, the instant leave to appeal application

is allowed. The leave to appeal application shall be treated as an

appeal.

Let Bailable Warrant in the sum of Rs.30,000/- be issued

against the respondent.

Send for the record.

(SANDEEP MEHTA),J 72-Sudhir Asopa/-

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