Bhawani Singh vs State Of Rajasthan
2021 Latest Caselaw 6422 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Crml Leave To Appeal No. 258/2019

Bhawani Singh S/o Shri Hanuman Singh, Aged About 26 Years, By Caste Charan, Resident Of 3/73, Mp Nagar, Bikaner, District Bikaner

----Appellant Versus

1. State Of Rajasthan, Through Pp

2. Prakash Nirmal @ Lalji S/o Gauri Shanker, By Caste Modi, Resident Of Chungharo Ka Chowk, Chungharo Ka Mohalla, Bikaner, District Bikaner

----Respondents

For Appellant(s) : Mr. Shreekant Verma For Respondent(s) : Mr. Mukhtiyar Khan, PP

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Order

03/03/2021

Heard on merits.

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 appellant for filing appeal against the impugned judgment of acquittal dated 11.12.2018 passed by learned Special Judicial Magistrate, NI Act Cases, No.3, Bikaner in Criminal Regular Case No.257/2016. The leave to appeal application shall be registered as an appeal.

Admit.

Let bailable warrant in the sum of Rs.30,000/- be issued against the accused-respondent No.2 Prakash Nirmal @ Lalji so as to secure his presence in this Court. Rule is made returnable within six weeks.

(MANOJ KUMAR GARG),J 123-nidhi/-

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