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Madan Lal vs State Of Rajasthan
2022 Latest Caselaw 8627 Raj

Citation : 2022 Latest Caselaw 8627 Raj
Judgement Date : 4 July, 2022

Rajasthan High Court - Jodhpur
Madan Lal vs State Of Rajasthan on 4 July, 2022
Bench: Pushpendra Singh Bhati
                                                           (1 of 1)                                  [CRLLA-58/2019]


                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                           JODHPUR

                                                   S.B. Crml Leave To Appeal No. 58/2019

                                   Madan Lal
                                                                                                      ----Appellant
                                                                       Versus
                                   State Of Rajasthan
                                                                                                    ----Respondent


                                   For Appellant(s)          :     Mr. Udit Mathur
                                   For Respondent(s)         :     Mr. Mukesh Trivedi, PP
                                                                   Mr. Bhanwar Lal Dudy



                                         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

                                   accused respondent no.2.


                                                                 (DR.PUSHPENDRA SINGH BHATI), J.

86-Sudheer/-

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