State vs Javed Khan
2021 Latest Caselaw 8683 Raj

(1 of 1) [CRLLA-19/2021]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Crml Leave To Appeal No. 19/2021

State of Rajasthan through P.P.

----Appellant Versus Javed Khan S/o Habib Khan, R/o Kaklana, Police Station Nasirabad Sadar, District Ajmer, presently Government Residential House, Police Line, Pali (Raj.).

----Respondent

For Appellant(s) : Mr. Laxman Solanki, P.P.

For Respondent(s) :

HON'BLE MR. JUSTICE ARUN BHANSALI Order

31/03/2021

Heard learned Public Prosecutor. Perused the judgment dated

18.11.2020 and the record of the trial court.

This Court is satisfied that it is a fit case for grant of leave to

appeal. Accordingly, leave to appeal is granted.

Let the presence of the accused - respondent Javed Khan

S/o Habib Khan be secured by issuing bailable warrant in the sum

of Rs.10,000/- for his presence on the next date or any other

subsequent date as and when he is called upon to do so.

If the accused - respondent is served and he puts in

appearance through lawyer then he would not be required to

appear personally.

(ARUN BHANSALI),J 1-Sumit/-

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