Hanuman Singh vs State And Ors
2022 Latest Caselaw 6083 Raj

                                       (1 of 2)                   [CRLLA-223/2017]


     HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                      JODHPUR
             S.B. Crml Leave To Appeal No. 223/2017

Hanuman Singh S/o Shri Kishore Singh, B/c Rajput, R/o Village
Rampura, Bhatiyan, Tehsil Osiyan, District Jodhpur.
                                                                   ----Appellant
                                   Versus
1.      State Of Rajasthan
2.      Umashanker Singh S/o Madan Singh, B/c Rajput R/o Golf
        Course 122, Jodhpur.
3.      Prahlad Singh S/o Bhanwar Singh, B/c Rajput, R/o
        Dodiyali, Tehsil Ahore, District Jalore.
4.      Dr. Veer Singh S/o Hanwant Singh, B/c Rajput, R/o 34,
        Hanwant-A Bjs Colony, Jodhpur.
                                                                ----Respondents


For Appellant(s)         :     Ms. Priyanka Borona
For Respondent(s)        :     Mr. NS Bhati, PP
                               Mr. HM Saraswat



     HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

                                    Order

25/04/2022

     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.


                    (Downloaded on 26/04/2022 at 08:42:57 PM)
                                                                          (2 of 2)                 [CRLLA-223/2017]


                                         Admit.

                                         No need to issue notice to the respondents, as respondents

                                   are duly represented by their counsel.


                                                               (DR.PUSHPENDRA SINGH BHATI), J.

67-Sudheer/-

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