Jai Sri Tyres vs State
2022 Latest Caselaw 9231 Raj

                                                            (1 of 1)                                  [CRLLA-430/2019]


                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                           JODHPUR

                                                   S.B. Crml Leave To Appeal No. 430/2019

                                   Jai Sri Tyres
                                                                                                       ----Appellant
                                                                        Versus
                                   State
                                                                                                     ----Respondent


                                   For Appellant(s)           :     Mr. RS Mankad
                                   For Respondent(s)          :     Mr. Vikram Sharma, PP
                                                                    Mr. Dasrath Singh Rathore



                                         HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

                                                                         Order

                                   14/07/2022
                                         On appearance of Mr. Dasrath Singh Rathore, learned

                                   counsel for the respondent No.2, the service upon the respondent

                                   No.2 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.

66-Sudheer/-

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