State Of Rajasthan vs Ashu Ram
2022 Latest Caselaw 5024 Raj

                                         HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                             JODHPUR
                                               S.B. Crml Leave To Appeal No. 223/2019

                                   State Of Rajasthan, Through Pp
                                                                                                     ----Appellant
                                                                Versus
                                   Ashu Ram S/o Sh. Gumna Ram, By Caste Darji, Resident Of
                                   Khimpsar, Police Station Gida, District Barmer.
                                                                                   ----Respondent


                                   For Appellant(s)           :     Mr. Gaurav Singh, PP


                                         HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI
                                                                         Order
                                   04/04/2022

                                         In wake of instant surge in COVID-19 cases and spread of its

                                   highly infectious Omicron variant, abundant caution is being

                                   maintained, while hearing the matters in Court, for the safety of

                                   all concerned.

                                         Learned Public Prosecutor has referred to criminal appeal

                                   no.2450-2451 of 2010 and the judgment rendered thereto on

                                   11.02.2019 in the matter of Varinder Kumar Vs. State of

                                   Himanchal Pradesh.

                                         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 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.

                                         Issue notice.

                                                                  (DR.PUSHPENDRA SINGH BHATI), J.

92-Nirmala/Suraj-

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