Shyamu Kanwar vs State Of Rajasthan
2022 Latest Caselaw 14288 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Crml Leave To Appeal No. 73/2021 Shyamu Kanwar W/o Bhanwar Singh Ranawat, Aged About 43 Years, Narela, Police Station Chanderiya, Tehsil And District Chittorgarh.

----Appellant Versus

1. State Of Rajasthan, Through P.p.

2. Kailash Kanwar W/o Keshar Singh Rathore, Aged About 40 Years, Siyana Farm Post Siyana, Tehsil Rashmi, District Chittorgarh, Second Address Badole Choraha, In Front Of Shri Pipe Factory, Hameergarh, Tehsil Hameergarh, District Bhilwara.

----Respondents

For Appellant(s) : Mr. Bhawani Singh For Respondent(s) : Mr. Laxman Solanki, P.P.

None present for R-2

HON'BLE MR. JUSTICE FARJAND ALI Order

05/12/2022

None present for the respondent No.2 despite service.

Having heard learned counsel for the appellant & learned

Public Prosecutor and perusing the record, this Court is of the

opinion that there are valid and substantial grounds for grant of

leave to appeal to the appellant for filing an appeal against the

judgment of acquittal of the respondent.

Accordingly, the application for grant of leave to appeal is

accepted. The memo of leave to appeal be treated as appeal and it

be registered as such and list thereafter.

(FARJAND ALI),J 81-RP/-

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