Hanuman Singh Parihar vs Bhanwarlal Bissa
2021 Latest Caselaw 9993 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Crml Leave To Appeal No. 81/2021

Hanuman Singh Parihar S/o Jai Singh, Aged About 35 Years, By Caste Rajput, R/o Behind The Temple Of Karipal Bhairuji , Sarvoday Basti, Bikaner (Rajasthan).

----Appellant Versus Bhanwarlal Bissa S/o Lalchand, By Caste Brahmin, R/o House No. 152, Rinmalsar Purohitan, Bikaner (Rajasthan).

----Respondent

For Appellant(s) : Mr. Rajak Khan Haidar, through VC

HON'BLE MR. JUSTICE SANDEEP MEHTA

Order

02/07/2021

Heard learned counsel for the applicant and perused the

judgment impugned. Call for the record.

This Court is of the opinion that there are valid and

substantial grounds for grant of leave to the appellant applicant

Hanuman Singh Parihar for filing an appeal against the acquittal of

the respondent vide impugned judgment 03.04.2021 passed by

the learned Special Judicial Magistrate (Negotiable Instruments

Act Cases) No.3, Bikaner in Criminal Case No.22/2019.

Accordingly, the application for grant of leave to appeal is

allowed. The memo of leave to appeal be treated as an appeal and

it be registered as such. Amended cause title be filed within two

weeks. The respondent-Bhanwarlal Bissa S/o Lalchand, be

summoned through a bailable warrant in the sum of Rs.30,000/-.

(SANDEEP MEHTA),J

31-Mamta/-

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