Gurmeet Singh vs Jaswant Kumar
2022 Latest Caselaw 2361 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Crml Leave To Appeal No. 42/2021

Gurmeet Singh S/o Sh. Karam Singh, Aged About 40 Years, R/o Ward No. 2 Near Gurudwara Guru Teg Bahadur, Suratgarh Distt. Sriganganagar.

----Appellant Versus Jaswant Kumar S/o Phularam Jat, R/o Ward No. 26, Near Shiv Wari, Tehsil Suratgarh, Dist. Sriganganagar.

----Respondent

For Appellant(s) : Mr. HS Sidhu For Respondent(s) : Mr. Navneet Purohit

HON'BLE MR. JUSTICE MADAN GOPAL VYAS

Order

09/02/2022

Heard learned counsel for the appellant as well as the learned

counsel for the respondents and perused the judgment impugned.

This Court is of the opinion that there are valid and substantial grounds for grant of leave to the appellant for filing an appeal against the acquittal of the respondents 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.

At the request of learned counsel for the respondent, list this case after six weeks.

(MADAN GOPAL VYAS),J 40-CPGoyal/-

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