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Jai Singh vs Ranjeet Singh
2022 Latest Caselaw 5955 Raj

Citation : 2022 Latest Caselaw 5955 Raj
Judgement Date : 22 April, 2022

Rajasthan High Court - Jodhpur
Jai Singh vs Ranjeet Singh on 22 April, 2022
Bench: Pushpendra Singh Bhati
                                          (1 of 2)                     [CRLLA-84/2021]


     HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                      JODHPUR
               S.B. Crml Leave To Appeal No. 84/2021

Jai Singh S/o Shri Jagdish Singh, Aged About 59 Years, By Caste
Rajpoot, R/o Chak 26 Stg, Tehsil Pilibanga, At Present R/o F-2,
Anand    Vihar     Colony,     Suratgarh,         District       Sri   Ganganagar
(Rajasthan).
                                                                       ----Appellant
                                    Versus
Ranjeet Singh S/o Shri Raghuveer Singh Indrapura, Chak 26
Stg, Tehsil Pilibanga, At Present Working As A Linemen-Cum-
Helper, Officer Of Assistant Engineer, Jdvvnl, Pilibanga, District
Hanumangarh (Rajasthan).
                                                                   ----Respondent


For Appellant(s)          :     Mr. Neeraj Bhargava for Mr. Trilok
                                Joshi
For Respondent(s)         :



     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 08:36:25 PM)
                                                                            (2 of 2)               [CRLLA-84/2021]


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

                                   accused- respondent.


                                                               (DR.PUSHPENDRA SINGH BHATI), J.

109-nirmala/-

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