Virendra Singh vs Om Prakash
2022 Latest Caselaw 5124 Raj

                                         HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                             JODHPUR
                                               S.B. Crml Leave To Appeal No. 42/2019

                                   Virendra Singh S/o Shri Kalyan Singh, Aged About 45 Years, B/c
                                   Rajput, R/o B-345, Karni Nagar, Lalgarh, Bikaner.
                                                                                        ----Appellant
                                                               Versus
                                   Om Prakash S/o Shri Maniram, B/c Suthar, R/o House No.
                                   11/152 Mukta Prasad Nagar, Bikaner
                                                                                     ----Respondent



                                   For Appellant(s)          :     Ms. Manisha Purohit for
                                                                   Mr. MS Purohit



                                         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
                                   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.
                                         Call for the record.
                                         Let bailable warrant of Rs.25,000/- be issued against the
                                   respondent.
                                         Connect with S.B. Criminal Leave to Appeal No.43/2019.




                                                                 (DR.PUSHPENDRA SINGH BHATI), J.

87-nirmala/-

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