Rakesh Bishnoi vs State Of Rajasthan
2021 Latest Caselaw 16282 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Crml Leave To Appeal No. 23/2019

Rakesh Bishnoi

----Appellant Versus State Of Rajasthan

----Respondent

For Appellant(s) : Mr. Kaushal Sharma For Respondent(s) : Mr. Mukesh Trivedi, Pp

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Order

26/10/2021

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.

Issue bailable warrant of Rs.20,000/- against the respondent

No.2 for securing his presence before this Court, returnable within

eight weeks.

(MANOJ KUMAR GARG),J 105-MS/-

Powered by TCPDF (www.tcpdf.org)