Onkar Singh vs State Of Rajasthan
2022 Latest Caselaw 5240 Raj

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                       JODHPUR

              S.B. Crml Leave To Appeal No. 131/2019

Onkar Singh
                                                                  ----Appellant
                                   Versus
State Of Rajasthan
                                                                ----Respondent


For Appellant(s)         :     Mr. Suryadeep for Mr. MR Choudhary
For Respondent(s)        :     Mr. N.S. Bhati, PP



     HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

                                    Order

07/04/2022
     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 counsel for the petitioner submits that counsel for

the petitioner expired on 03.12.2018 and he did not have the

knowledge of the same.

     Despite service, no one has put in appearance on behalf of

the respondent no.2.

     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.


                    (Downloaded on 08/04/2022 at 08:35:21 PM)
                                                          (2 of 2)                                 [CRLLA-131/2019]


                                         Let bailable warrant of Rs.25,000/- be issued against the

                                   accused-respondent.


                                                               (DR.PUSHPENDRA SINGH BHATI), J.

68-Sudheer/-

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