Sandeep Chandak vs Laxmi Devi
2022 Latest Caselaw 10806 Raj

                                         HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                             JODHPUR
                                               S.B. Crml Leave To Appeal No. 123/2022

                                   Sandeep Chandak S/o Shri Rajkumar Chandak, Aged About 32
                                   Years, R/o Chandako Ki Gali Dammani Chowk Bikaner
                                                                                       ----Appellant
                                                                Versus
                                   1.     Laxmi Devi W/o Shri Babulal Sharma, R/o 851 Inside
                                          Bidasar Bari Purohito Ki Gali Gangashahar Road Bikaner
                                   2.     Babulal Sharma S/o Shri Jasraj Sharma, R/o 851 Inside
                                          Bidasar Bari Purohito Ki Gali Gangashahar Road Bikaner
                                   3.     State Of Raj., Through Pp
                                                                                   ----Respondents



                                   For Appellant(s)         :     Mr. Virendra Acharya
                                   For Respondent(s)        :     Mr. Gaurav Singh, PP
                                                                  Mr. Abhishek Agarwal


                                         HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

                                                                       Order

                                   24/08/2022
                                         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 respondents.

                                         List the appeal after two weeks for final disposal.




                                                                (DR.PUSHPENDRA SINGH BHATI), J.

64-Sudheer/-

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