Shankar Lal vs State Of Rajasthan
2022 Latest Caselaw 9087 Raj

                                                            (1 of 1)                                  [CRLLA-191/2019]


                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                           JODHPUR

                                                   S.B. Crml Leave To Appeal No. 191/2019

                                   Shankar Lal
                                                                                                       ----Appellant
                                                                        Versus
                                   State Of Rajasthan & Anr.
                                                                                                     ----Respondent


                                   For Appellant(s)           :     Mr. Sajjan Singh
                                   For Respondent(s)          :     Mr. SS Rajpurohit, PP
                                                                    Mr. Devakar Sharma



                                         HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

                                                                         Order

                                   12/07/2022
                                         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.

68-nirmala/-

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