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Premratan Soni vs State Of Rajasthan
2022 Latest Caselaw 5954 Raj

Citation : 2022 Latest Caselaw 5954 Raj
Judgement Date : 22 April, 2022

Rajasthan High Court - Jodhpur
Premratan Soni vs State Of Rajasthan on 22 April, 2022
Bench: Pushpendra Singh Bhati
                                       (1 of 2)                   [CRLLA-121/2019]


     HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                      JODHPUR
              S.B. Crml Leave To Appeal No. 121/2019

Premratan Soni S/o Sh. Bhanwarlal Soni, Aged About 70 Years,
B/c Soni , R/o Near Bhanwar Niwas Hotel , Back Side Of City
Kotwali , Bikaner
                                                                   ----Appellant
                                   Versus
1.      State Of Rajasthan, Through Pp
2.      Anil Aachrya S/o Sh.vedprakash Aachrya, B/c Aachrya ,
        R/o Near Railway Crossing , Chokhunti , Bikaner , Officer
        Address, Anil Aacharya , Clerk , Urban Improvement Trust
        Bikaner Through Secretary Urban Improvement Trust
        Bikaner
                                                                ----Respondents


For Appellant(s)         :     MR. Ajay Vyas
For Respondent(s)        :     Mr. Mukesh Trivedi, PP



     HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

                                    Order

22/04/2022

     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.


                    (Downloaded on 26/04/2022 at 08:36:21 PM)
                                                                          (2 of 2)                 [CRLLA-121/2019]


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

                                   accused- respondent no.2.


                                                               (DR.PUSHPENDRA SINGH BHATI), J.

102-nirmala/-

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