Citation : 2022 Latest Caselaw 8626 Raj
Judgement Date : 4 July, 2022
(1 of 1) [CRLLA-164/2019]
HIGH COURT OF JUDICATURE FOR RAJASTHAN
JODHPUR
S.B. Crml Leave To Appeal No. 164/2019
State Of Rajasthan
----Appellant
Versus
Aryan @ Gagandeep
----Respondent
For Appellant(s) : Mr. Mukesh Trivedi, PP
For Respondent(s) : Mr. Kalu Ram Bhati
HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI
Order
04/07/2022
This Court is of the opinion that there are valid and
substantial grounds for grant of leave to the appellant for filing the
appeal against the 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.
Admit.
Let bailable warrant of Rs.25,000/- be issued against the
respondents.
(DR.PUSHPENDRA SINGH BHATI), J.
89-Sudheer/-
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