Vijay Lal vs Sona Ram
2022 Latest Caselaw 5122 Raj

     HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                      JODHPUR
             S.B. Crml Leave To Appeal No. 200/2019

Vijay Lal S/o Sh. Meghraj, Aged About 60 Years, By Caste Soni,
R/o Hem Nagar, Joliyali, Dist. Jodhpur.
                                                                   ----Appellant
                                   Versus
1.     Sona Ram S/o Arjun Ram, By Caste Bishnoi, R/o Vishu Ki
       Dhani, Lunawas Khara, P.s. Jhanwar, Dist. Jodhpur.
2.     Girdhari Ram S/o Arjun Ram, By Caste Bishnoi, R/o
       Jhamba, P.s. Jhamba, Dist. Jodhpur At Present Khema Ka
       Kua, Jodhpur.
3.     State Of Rajasthan, Through Pp
                                                                ----Respondents
                              Connected With
              S.B. Criminal Appeal (Sb) No. 992/2018
Vijay Lal S/o Shri Meghraj, By Caste Soni, R/o Hem Nagar,
Joliyali, District Jodhpur.
                                                                   ----Appellant
                                   Versus
1.     Sharwan Ram @ Gyan Prakash S/o Babu Lal, By Caste
       Vishnoi, R/o Hem Nagar, Joliyali, P.s. Jhanwar, District
       Jodhpur.
2.     State Of Rajasthan
                                                                ----Respondents


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



     HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

                                    Order

06/04/2022

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

highly infectious Omicron variant, abundant caution is being




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

                                   all concerned.

                                         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 fresh notice to the respondents.



                                                                (DR.PUSHPENDRA SINGH BHATI), J.

92-93-nirmala/-

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