Gurmel Singh vs Arjun Ram
2022 Latest Caselaw 8974 Raj

                                         (1 of 2)                   [CRLLA-168/2021]


     HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                      JODHPUR
               S.B. Crml Leave To Appeal No. 168/2021

Gurmel Singh S/o Sh. Dhaniram, Aged About 61 Years, B/c Jat
Sikh, R/o Bagicha, Tehsil Raisinghnagar, Dist. Sriganganagar
(Raj.).
                                                                     ----Appellant
                                     Versus
1.        Arjun Ram S/o Sh. Ramkaran, B/c Meghwal, R/o Ward
          No. 13, Raisinghnagar, Dist. Sri Ganganagar (Raj.).
2.        State Of Rajasthan-State, Through Pp
                                                                  ----Respondents


For Appellant(s)           :     Mr. Trilok Joshi
For Respondent(s)          :     Mr. Laxman Solanki, PP
                                 Mr. MS Soni



     HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

                                      Order

08/07/2022
     The matter comes up on an application under Section 5 of

the Limitation Act.

     For the reasons mentioned in the application, the same is

allowed. The delay 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.




                      (Downloaded on 11/07/2022 at 08:52:27 PM)
                                                                              (2 of 2)                 [CRLLA-168/2021]


                                        Let bailable warrant of Rs.25,000/- be issued against the

                                   accused-respondent.


                                                                   (DR.PUSHPENDRA SINGH BHATI), J.

62-Zeeshan/Jitender

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