Deepak Jailiya vs State Of Rajasthan
2022 Latest Caselaw 9324 Raj

                                         HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                             JODHPUR
                                               S.B. Crml Leave To Appeal No. 94/2022

                                   Deepak Jailiya S/o Shri Lala Ram Jailiya, Aged About 37 Years,
                                   B/c Regar, R/o 67, Surya Nagar, Mahamandir, Outside Third Pole,
                                   Paota C Road, Jodhpur.
                                                                                       ----Appellant
                                                                Versus
                                   1.     State Of Rajasthan, Through Pp
                                   2.     Sohan Lal S/o Shri Vena Ram, Adopted S/o Shri Shera
                                          Ram Jatiya, R/o (1) Village Doodod, Via Marwar Junction,
                                          District Pali (2), C/o Chitara Bhawan, Gandhi Nagar,
                                          Chutravta Pulia, Street Of National Handloom, Magra
                                          Poonjala, Jodhpur.
                                                                                   ----Respondents


                                   For Appellant(s)         :     Mr. L.S. Jodha
                                   For Respondent(s)        :     Mr. S.S. Rajpurohit, PP



                                         HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

                                                                       Order

                                   18/07/2022

                                         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 the bailable warrant of Rs.25,000/- be issued against the

                                   accused-respondent.



                                                                (DR.PUSHPENDRA SINGH BHATI), J.

50-NS/suraj/-

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