Kusumlata vs State Of Rajasthan
2022 Latest Caselaw 9197 Raj

                                                                          (1 of 1)                   [CRLLA-144/2021]


                                         HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                             JODHPUR
                                               S.B. Crml Leave To Appeal No. 144/2021

                                   Kusumlata W/o Shri Jagdish Joshi, Aged About 40 Years, R/o
                                   Bhawanpura, Khandu Colony, Banswara (Raj.)
                                                                                                      ----Appellant
                                                                      Versus
                                   1.       State Of Rajasthan, Through Pp
                                   2.       Smt. Shehnaz W/o Burhan Gadawala, R/o 125,
                                            Najampura, Banswara Presently , Residing At Near
                                            Christian Kabristan, Nabipura, Banswara, Recently Muslim
                                            Colony, Banswara Authorized Signatory Shehnaz Ridaz
                                            Collection, District Banswara (Raj.)
                                                                                                   ----Respondents



                                   For Appellant(s)         :     Mr. RS Bhati
                                   For Respondent(s)        :     Mr. SS Rajpurohit, PP



                                         HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

                                                                       Order

                                   14/07/2022
                                         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.

73-Sudheer/-

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