Wali Mohammad vs Pema Ram
2022 Latest Caselaw 8945 Raj

                                                          (1 of 1)                                  [CRLLA-372/2019]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                             JODHPUR
                                               S.B. Crml Leave To Appeal No. 372/2019

                                   Wali Mohammad
                                                                                                     ----Appellant
                                                                      Versus
                                   Pema Ram
                                                                                                   ----Respondent
                                                         Connected With
                                             S.B. Crml Leave To Appeal No. 371/2019
                                   Wali Mohammad
                                                                                    ----Appellant
                                                             Versus
                                   Pema Ram
                                                                                 ----Respondent

                                   For Appellant(s)         :     Mr. Falgun Buch
                                   For Respondent(s)        :     Mr. Naresh Khatri


                                         HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

                                                                       Order

                                   08/07/2022
                                         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

                                   accused respondents.


                                                                (DR.PUSHPENDRA SINGH BHATI), J.

96-97-Sudheer/-

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