Gopal Modi vs State Of Rajasthan
2022 Latest Caselaw 9224 Raj

                                                              (1 of 1)                                     [CRLLA-332/2019]


                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                           JODHPUR

                                                   S.B. Crml Leave To Appeal No. 332/2019

                                   Gopal Modi
                                                                                                            ----Appellant
                                                                          Versus
                                   State Of Rajasthan
                                                                                                          ----Respondent


                                   For Appellant(s)             :     Mr. Anil Gupta
                                   For Respondent(s)            :     Mr. Vikram Sharma, PP
                                                                      Ms. Madhu Khatri



                                         HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

                                                                           Order

                                   14/07/2022
                                         On appearance of Ms. Madhu Khatri, learned counsel for the

                                   respondent      no.2,    the     service      upon       the        respondent   stands

                                   completed.

                                         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.

65-Sudheer/-

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