State Of Rajasthan vs Magsingh
2022 Latest Caselaw 9142 Raj

                                                                            (1 of 1)                  [CRLLA-372/2018]


                                        HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                         JODHPUR
                                                 S.B. Crml Leave To Appeal No. 372/2018

                                   State Of Rajasthan, Through Pp
                                                                                                       ----Appellant
                                                                      Versus
                                   Magsingh,     S/o   Roopsingh        ,    B/c       Rajput,     Indon   Ki   Dhani
                                   Bheekamkaur, P.s. Osian, Distt. Jodhpur
                                                                                                     ----Respondent


                                   For Appellant(s)         :     Mr. Laxman Solanki
                                   For Respondent(s)        :     Mr. Kana Ram Godara



                                        HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

                                                                       Order

                                   13/07/2022
                                        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.

                                        Issue fresh arrest warrant against the accused-respondent.




                                                                (DR.PUSHPENDRA SINGH BHATI), J.

52-Zeeshan

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