Abdul Rehman vs State Of Rajasthan
2022 Latest Caselaw 5375 Raj

                                         (1 of 2)                  [CRLLA-65/2019]


     HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                      JODHPUR
              S.B. Crml Leave To Appeal No. 65/2019

Abdul Rehman S/o Gulam Rasool Khan Pathan, Aged About 32
Years, Behind Mirdha Park, Idgah Road, Deedwana, Dist Nagaur
                                                                   ----Appellant
                                   Versus
1.      State Of Rajasthan, Through Pp
2.      Mohammed Javed S/o Abdul Hamid Deshwali, Aged About
        35 Years, Baliya, Teh Deedwana, Dist Nagaur
                                                                ----Respondents


For Appellant(s)         :     Mr. Kuldeep Singh
For Respondent(s)        :     Mr. S.K. Bhati, P P



     HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

                                    Order

11/04/2022
     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 accused-respondent.

     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 13/04/2022 at 08:28:11 PM)
                                                                            (2 of 2)               [CRLLA-65/2019]


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

                                   accused-respondent.


                                                               (DR.PUSHPENDRA SINGH BHATI), J.

92-Sudheer/-

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