Vinod Kumar vs Daulal
2022 Latest Caselaw 14356 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR.

....

S.B. Crml Leave To Appeal No. 188/2022.

Vinod Kumar S/o Sh. Badri Prasad, Aged About 45 Years, Bhati Gali, Old Lane, Gangasahar, Bikaner (Raj.).

----Appellant Versus

1. Daulal S/o Sh. Govind Ram, Chandmalji Ka Bagh, Near Old Lane, Gangasahar, Bikaner (Raj.).

2. State Of Rajasthan, Through Pp

----Respondents

For Appellant(s) : Mr. Pravin Vyas. For Respondent(s) : Mr. S.S. Rajpurohit, PP.

Mr. Virendra Acharya, for the private respondent

HON'BLE MR. JUSTICE FARJAND ALI

Order

06/12/2022

Heard learned counsel for the applicant/appellant and perused the judgment impugned.

This Court is of the opinion that there are valid and substantial grounds for grant of leave to the applicant/appellant for filing an appeal against the acquittal of the respondent No. 1 vide 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. Amended cause title be filed within two weeks. The respondent No.1 (Daulal S/o Govind Ram) be summoned through a bailable warrant in the sum of Rs.30,000/-.

List the matter after four weeks.

(FARJAND ALI),J 106-Mohan/-

(2 of 2) [CRLLA-188/2022]

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