Padma vs State Of Rajasthan
2021 Latest Caselaw 7737 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Crml Leave To Appeal No. 316/2018

Padma

----Appellant Versus State Of Rajasthan

----Respondent

For Appellant(s) : Mr. Rajeev Kumar Sharma, Adv. For Respondent(s) : Mr. Mool Singh Bhati, PP Mr. Prthvi Raj Singh Balot, Adv.

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

18/03/2021 Heard learned counsel for the parties and perused the judgment impugned.

This Court is of the opinion that there are valid and substantial grounds for grant of leave to the appellant for filing the appeal against the acquittal of the respondent No.2 vide impugned judgment.

Accordingly, the application for grant of leave to appeal is allowed. The memo of leave to appeal be treated as the appeal and it be registered as such.

The criminal appeal is admitted. Mr. Prithvi Raj Singh, Advocate has put appearance on behalf of the accused-respondent No.2 Shyam Lal. Mr. Prithvi Raj Singh, Adv. is directed to inform the respondent No.2 to remain present before the Deputy Registrar (Judicial) on or before 19.04.2021 and submit bail bond of Rs. 50,000/-.

(MANOJ KUMAR GARG),J 152-MS/-

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