State Of Rajasthan vs Balvindra @ Kalu
2022 Latest Caselaw 9367 Raj

                                          HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                          JODHPUR

                                                   S.B. Crml Leave To Appeal No. 375/2018

                                   State Of Rajasthan
                                                                                                       ----Appellant
                                                                        Versus
                                   Balvindra @ Kalu
                                                                                                     ----Respondent


                                   For Appellant(s)           :     Mr. Vikram Sharma, PP
                                   For Respondent(s)          :     Mr. Arjun Singh



                                        HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

                                                                         Order

                                   18/07/2022
                                        Learned counsel appearing on behalf of accused-respondent
                                   submits   that     the    accused-respondent                has   withdrawn   the
                                   instructions.
                                        Learned Public Prosecutor has shown the record.
                                        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.

43-Zeeshan

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