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Adrash Credit Co- Operative ... vs State And Anr
2022 Latest Caselaw 5241 Raj

Citation : 2022 Latest Caselaw 5241 Raj
Judgement Date : 7 April, 2022

Rajasthan High Court - Jodhpur
Adrash Credit Co- Operative ... vs State And Anr on 7 April, 2022
Bench: Pushpendra Singh Bhati
     HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                      JODHPUR
              S.B. Crml Leave To Appeal No. 349/2017

Adrash Credit Co-Operative Society Limited, Head Office Sirohi
Through Its Manager Mr. Deepak Singh, B/c Rajput, Branch Head
Office, Palace Road, Sirohi, District-Sirohi Raj.
                                                                   ----Appellant
                                   Versus
1.      The State Of Rajasthan Through The Public Prosecutor.
2.      Kesaram S/o Manaram, R/o Village And Post Dhanpura,
        Magriwada, Tehsil Ravdar, District Sirohi.
                                                                ----Respondents


For Appellant(s)         :     Mr. Girish Sankhala
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.

     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 08:35:19 PM)
                                                                          (2 of 2)                 [CRLLA-349/2017]


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

                                   accused-respondent.


                                                               (DR.PUSHPENDRA SINGH BHATI), J.

63-Sudheer/-

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