Sukhdev Choudhary vs Sushila Choudhary
2022 Latest Caselaw 8921 Raj

                         (1 of 2)                                  [CRLLA-231/2020]


        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                        JODHPUR

                S.B. Crml Leave To Appeal No. 231/2020

Sukhdev Choudhary
                                                                    ----Appellant
                                     Versus
Sushila Choudhary
                                                                  ----Respondent


For Appellant(s)           :     Mr. Rajesh Punia
For Respondent(s)          :     Mr. Satya Prakash Sharma



      HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

                                      Order

07/07/2022
      Heard.

      The application filed under Section 5 of the Limitation Act is

allowed and the delay in filing criminal leave to appeal is

condoned.

      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.

67-nirmala/-

(2 of 2) [CRLLA-231/2020]

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