Citation : 2022 Latest Caselaw 8975 Raj
Judgement Date : 8 July, 2022
(1 of 1) [CRLLA-324/2019]
HIGH COURT OF JUDICATURE FOR RAJASTHAN
JODHPUR
S.B. Crml Leave To Appeal No. 324/2019
Shyam Singh Chouhan
----Appellant
Versus
Kanchan Sharma
----Respondent
For Appellant(s) : Mr. Narayan Yadav for Mr. Vineet Jain
For Respondent(s) :
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-respondent.
(DR.PUSHPENDRA SINGH BHATI), J.
93-Sudheer/-
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