Citation : 2022 Latest Caselaw 8631 Raj
Judgement Date : 4 July, 2022
(1 of 1) [CRLLA-374/2018]
HIGH COURT OF JUDICATURE FOR RAJASTHAN
JODHPUR
S.B. Crml Leave To Appeal No. 374/2018
State
----Appellant
Versus
Bhanwarlal
----Respondent
For Appellant(s) : Mr. Mukesh Trivedi, PP
For Respondent(s) : Mr. Arjun Singh Rathore
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
respondent.
(DR.PUSHPENDRA SINGH BHATI), J.
81-Sudheer/-
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