Monday, 18, May, 2026
 
 
 
Expand O P Jindal Global University
 
  
  
 
 
 

Shyamlal vs State Of Rajasthan
2022 Latest Caselaw 8757 Raj

Citation : 2022 Latest Caselaw 8757 Raj
Judgement Date : 5 July, 2022

Rajasthan High Court - Jodhpur
Shyamlal vs State Of Rajasthan on 5 July, 2022
Bench: Pushpendra Singh Bhati
                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                           JODHPUR

                                                   S.B. Crml Leave To Appeal No. 214/2021

                                   Shyamlal
                                                                                                        ----Appellant
                                                                         Versus
                                   State Of Rajasthan
                                                                                                      ----Respondent


                                   For Appellant(s)            :     Mr. Jagdish Kumar Vishnoi
                                   For Respondent(s)           :     Mr. Vikram Sharma, PP
                                                                     Mr. SS Gour



                                         HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

                                                                          Order

                                   05/07/2022
                                         Heard.

                                         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 no.2.


                                                                   (DR.PUSHPENDRA SINGH BHATI), J.

117-nirmala/Sanjay-

Powered by TCPDF (www.tcpdf.org)

 
Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

 

LatestLaws Partner Event : IJJ

 
 
Latestlaws Newsletter