Rahul Kumar Nayak vs State Of Rajasthan
2022 Latest Caselaw 6155 Raj

     HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                      JODHPUR
              S.B. Crml Leave To Appeal No. 302/2019

Rahul Kumar Nayak S/o Sh. Rajesh Kumar, Aged About 31 Years,
B/c Nayak, R/o Civil Airport Road, Pabupura, Jodhpur, District
Jodhpur Metro.
                                                                   ----Appellant
                                   Versus
1.      State Of Rajasthan, Through Pp
2.      Munna S/o Abdul Aziz, By Caste Muslim, R/o 6-W-872,
        Kuri Bhagtasni Housing Board, Jodhpur, Dist. Jodhpur
        Metro.
                                                                ----Respondents


For Appellant(s)         :     Mr. Narpat Ram Khileri
For Respondent(s)        :     Mr. NS Bhati, PP
                               Mr. Sikander Khan



     HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

                                    Order

26/04/2022
     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 28/04/2022 at 08:40:45 PM)
                                                                          (2 of 2)                 [CRLLA-302/2019]


                                         No need to issue notice, as respondent no.2 is duly

                                   represented by his counsel.


                                                               (DR.PUSHPENDRA SINGH BHATI), J.

62-nirmala/-

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