Citation : 2022 Latest Caselaw 10276 Raj
Judgement Date : 4 August, 2022
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Crml Leave To Appeal No. 99/2022
Than Singh @ Dev Gehlot S/o Lt. Sh. Ramdayal Ji, Aged About
52 Years, Nayapura, Lalsagar, Mandore, Jodhpur (Raj.).
----Appellant
Versus
Suresh Gehlot S/o Sh. Ranjeet Singh, Gehloton Ka Baas, Mangra
Punjla, Jodhpur (Raj.).
----Respondent
For Appellant(s) : Mr. Pritam Solanki
HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI
Order
04/08/2022
Heard.
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.
Let bailable warrant of Rs.25,000/- be issued against the
accused-respondent.
(DR.PUSHPENDRA SINGH BHATI), J.
75-Zeeshan
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