Bhagirath Singh vs Om Prakash
2022 Latest Caselaw 5783 Raj

                                                          (1 of 1)                                  [CRLLA-40/2019]


                                          HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                          JODHPUR

                                                 S.B. Crml Leave To Appeal No. 40/2019

                                   Bhagirath Singh
                                                                                                     ----Appellant
                                                                      Versus
                                   Om Prakash
                                                                                                   ----Respondent


                                   For Appellant(s)         :     Ms. Manisha Purohit for
                                                                  Mr. M.S. Purohit



                                        HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

                                                                       Order

                                   20/04/2022


                                        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.
                                        Call for the record.
                                        Let bailable warrant of Rs.25,000/- be issued against the
                                   respondent.
                                        Connect with S.B. Criminal Leave to Appeal No.43/2019.



                                                                (DR.PUSHPENDRA SINGH BHATI), J.

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