Imram Khan vs State Of Rajasthan
2021 Latest Caselaw 16006 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Crml Leave To Appeal No. 326/2018

Imram Khan

----Appellant Versus State Of Rajasthan

----Respondent

For Appellant(s) : Mr. Kaushal Gautam For Respondent(s) : Mr. Mohd. Javed Gauri, PP Mr. Naresh Singh on behalf of Mr. Rakesh Arora.

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Order

22/10/2021 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 an appeal and it be registered as such.

Admit. Record of the case has already been received. Counsel for the respondent No.2 is directed to inform the respondent No.2 to appear before the Registrar (Judicial), Rajasthan High Court, Jodhpur on or before 01.12.2021 for his attendance and furnish personal bond in the sum of Rs.50,000/- to the satisfaction of the Registrar (Judicial), Rajasthan High Court, Jodhpur.

(MANOJ KUMAR GARG),J 71-MS/-

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