State vs Balu Singh
2021 Latest Caselaw 16016 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Crml Leave To Appeal No. 428/2019

State of Rajasthan

----Appellant Versus

Balu Singh S/o Bhanwar Singh, aged about 49 years, resident of village Gadri Khera Arajiya, P.S. Mandal, District Bhilwara.

                                                                                                    ----Respondent


                                   For Appellant(s)          :     Mr.S.S.Rajpurohit, PP
                                   For Respondent(s)         :           -

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Order

22/10/2021

Heard learned Public Prosecutor and perused the judgment

and order of acquittal.

Having considered the totality of facts and circumstances of

the case, I think it a fit case to grant leave to appeal.

Accordingly, the leave to appeal to this Court is granted. The

memo of leave to appeal be treated as memo of appeal. Let the

appeal be registered on regular number. Appeal is admitted.

Accused-respondent Balu Singh be summoned by bailable warrant

of Rs.50,000/- for his appearance before this Court on 22.11.2021

and as and when called upon to do so.

(MANOJ KUMAR GARG),J

82-NK/-

Powered by TCPDF (www.tcpdf.org)