Madan Lal vs State Of Rajasthan
2021 Latest Caselaw 15818 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Crml Leave To Appeal No. 127/2019

Madan Lal S/o Chandradas, Aged About 62 Years, B/c Swami , R/o Ward No 8, Taranagar , Tehsil Taranagar , Distt. Churu (Raj.)

----Appellant Versus

1. State Of Rajasthan, Through Pp

2. Hawa Singh S/o Gopi Ram, B/c Jat , R/o Ward No 8, Taranagar , Tehsil Taranagar , Distt. Churu (Raj.)

----Respondents

For Appellant(s) : Mr. Awar Dan Ujjwal. For Respondent(s) : Mr. S.S. Rajpurohit, P.P.

Mr. M.S. Panwar.

HON'BLE MR. JUSTICE MANOJ KUMAR GARG Judgment / Order

20/10/2021

Heard learned counsel for the appellant 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 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.

Admit.

Issue bailable warrant of Rs.25,000/- against the respondent

No.2- Hawa Singh, returnable within four weeks.

(MANOJ KUMAR GARG),J

80-prashant/-

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