Shyam Lal vs State
2022 Latest Caselaw 9498 Raj

     HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                      JODHPUR
              S.B. Crml Leave To Appeal No. 10/2020

Shyam Lal S/o Radhakishan, Aged About 44 Years, By Caste
Vaishnav, R/o Kanoli Kheda, P.s. Pur, District Bhilwara.
                                                                   ----Appellant
                                   Versus
1.      State, Through P.p.
2.      Bheru Lal S/o Naru Lal Bairwa, Kanoli Ka Kheda, P.s. Pur,
        District Bhilwara.
3.      Kailash S/o Magni Ram Bairwa, Aged About 20 Years,
        Kanoli Ka Kheda, P.s. Pur, District Bhilwara.
                                                                ----Respondents


For Appellant(s)         :     Mr. Digvijay Singh Rathore
For Respondent(s)        :     Mr. Shrawan Kumar Vishnoi, PP
                               Mr. Achala Ram



     HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

                                    Order

20/07/2022
     Heard.

     An application (inward no.01/2022) preferred by learned

counsel for the appellant under Section 5 of the Limitation Act for

condonation of delay is allowed.

     The delay in filing the leave to appeal is condoned.

     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.

                    (Downloaded on 21/07/2022 at 08:51:21 PM)
                                                                            (2 of 2)               [CRLLA-10/2020]


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

                                   accused respondents.


                                                               (DR.PUSHPENDRA SINGH BHATI), J.

37-Sudheer/-

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