Rameshwar Singh Bhati vs Vimal Kishore Agrawal
2022 Latest Caselaw 5542 Raj

                       (1 of 2)                                       [CRLLA-130/2021]


       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                       JODHPUR

              S.B. Crml Leave To Appeal No. 130/2021

Rameshwar Singh Bhati
                                                                       ----Appellant
                                   Versus
Vimal Kishore Agrawal
                                                                     ----Respondent


For Appellant(s)         :     Mr. OP Kumawat
For Respondent(s)        :     Mr. M.S. Bhati, PP



     HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

                                    Order

13/04/2022
     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.

     On   Vakalatnama        having      been      filed        on   behalf   of   the

respondent no.1, the service is complete.

     None appears on behalf of the respondent no.1.

     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.

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

accused - respondent.


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                                                         (2 of 2)                                 [CRLLA-130/2021]




                                        List the appeal on 25.04.2022.


                                                              (DR.PUSHPENDRA SINGH BHATI), J.

60-Sudheer/-

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