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Madhav Prasad Jethaliya vs State Of Rajasthan
2022 Latest Caselaw 8628 Raj

Citation : 2022 Latest Caselaw 8628 Raj
Judgement Date : 4 July, 2022

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


                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                           JODHPUR

                                                    S.B. Crml Leave To Appeal No. 58/2022

                                   Madhav Prasad Jethaliya
                                                                                                       ----Appellant
                                                                        Versus
                                   State Of Rajasthan
                                                                                                     ----Respondent


                                   For Appellant(s)           :     Mr. Ajay Kumar Vyas
                                   For Respondent(s)          :     Mr. Mukesh Trivedi, PP



                                         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.

100-Sudheer/-

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