State Of Rajasthan vs Baldas
2022 Latest Caselaw 1245 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Crml Leave To Appeal No. 513/2019

State Of Rajasthan

----Appellant Versus Baldas

----Respondent Connected With S.B. Criminal Appeal (Sb) No. 1008/2019 Bhupram

----Appellant Versus State Of Rajasthan

----Respondent

For Appellant(s) : Mr. Sudhir Tak, PP For Respondent(s) : Mr. Ajay Kumar Vyas, through VC

HON'BLE MR. JUSTICE VINOD KUMAR BHARWANI

Order

27/01/2022

Heard 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 the appellant applicant

State of Rajasthan for filing an appeal against the acquittal of the

respondent vide impugned judgment.

Thus, the application for grant of leave to appeal is allowed.

The memo of leave to appeal be treated as an appeal and

be registered as such. Amended cause title be filed within two

weeks.

Admit.

(2 of 2) [CRLLA-513/2019]

Accordingly, the respondents are directed to mark their

presence before the Registrar (Judl.) on or before 15.02.2022 and

furnish bail bonds in the sum of Rs.30,000/- each with a surety in

the like amount to the satisfaction of the Registrar (Judl.)

Rajasthan High Court, Jodhpur.

S.B. Criminal Appeal (Sb) No. 1008/2019

Admit.

Respondents are already represented through their counsel.

Office to proceed.

(VINOD KUMAR BHARWANI),J

31-32/amit/-

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