State vs Doongar Nath And Ors
2022 Latest Caselaw 5166 Raj

     HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                      JODHPUR
              S.B. Crml Leave To Appeal No. 475/2017

State Of Rajasthan
                                                                   ----Appellant
                                   Versus
1.      Doongar Nath Son Of Chokhnath
2.      Madan Nath Son Of Banna Nath
3.      Kunan Nath @ Kundan Nath Son Of Banna Nath
4.      Hadman Nath Son Of Aash Nath, All The Accused
        Respondents By Caste Siddh, Resident Of Untalad, Tehsil
        Sujjangarh, District Churu.
                                                                ----Respondents


For Appellant(s)         :     Mr. NS Bhati, PP
For Respondent(s)        :     Mr. BS Rathore



     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.




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                                                                           (2 of 2)                 [CRLLA-475/2017]



                                         The respondents are already represented by their counsel,

                                   hence service is complete.

                                         List in due course.

                                                                (DR.PUSHPENDRA SINGH BHATI), J.

80-nirmala/-

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