Mamraj vs State
2022 Latest Caselaw 6261 Raj

                                                          (1 of 1)                                  [CRLLA-435/2019]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                             JODHPUR
                                               S.B. Crml Leave To Appeal No. 435/2019

                                   Mamraj
                                                                                                     ----Appellant
                                                                      Versus
                                   State
                                                                                                   ----Respondent



                                   For Appellant(s)         :     Mr. Anil Gupta
                                   For Respondent(s)        :     Mr. SS Rajpurohit, PP
                                                                  Mr. Ajay Kumar Vyas



                                         HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

                                                                       Order

                                   27/04/2022

                                         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.

                                         No need to issue notice to the respondent, as respondent is

                                   duly represented by his counsel.



                                                                (DR.PUSHPENDRA SINGH BHATI), J.

84-Sudheer/-

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