Nutan Singh Chouhan vs Madan Singh Solanki
2022 Latest Caselaw 9528 Raj

                                         HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                          JODHPUR
                                                  S.B. Crml Leave To Appeal No. 500/2019

                                   Nutan Singh Chouhan S/o Shri Lal Singh Chouhan, Aged About
                                   75 Years, B/c Rajput, R/o Ambapura, Police Station Ambapura,
                                   District Banswara (Raj.).
                                                                                                      ----Appellant
                                                                       Versus
                                   Madan Singh Solanki S/o Shri Shambhu Singh, B/c Rajput, R/o
                                   Village Chandervada, Police Station Anandpuri, District Banswara
                                   (Raj.).
                                                                                                    ----Respondent


                                   For Appellant(s)          :     Mr. P.S. Chundawat
                                   For Respondent(s)         :     Mr. Shree Kant Verma



                                         HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

                                                                        Order

                                   21/07/2022
                                         Heard.
                                         The application filed under Section 5 of the Limitation Act is
                                   allowed and the delay in filing criminal 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.
                                         Let bailable warrant of Rs.25,000/- be issued against the
                                   respondent.

                                                                 (DR.PUSHPENDRA SINGH BHATI), J.

75-Sanjay/-

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