Chail Singh vs State Of Rajasthan
2022 Latest Caselaw 2538 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Crml Leave To Appeal No. 445/2019

Chail Singh

----Appellant Versus State Of Rajasthan

----Respondent

For Appellant(s) : Dr. HR Rawal For Respondent(s) : Mr. Sudhir Tak, PP

HON'BLE MR. JUSTICE MADAN GOPAL VYAS

Order

11/02/2022

Heard learned counsel for the petitioner as well as learned

Public Prosecutor and perused the judgment impugned.

This Court is of the opinion that there are valid and

substantial grounds for grant of leave to appeal for filing an appeal

against the judgment impugned.

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.

Issue notice to the respondents No.2 to 6.

List this case after four weeks.

(MADAN GOPAL VYAS),J 51-Hanuman/-

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