Pawan Kumar vs Kulvindra Singh
2022 Latest Caselaw 9557 Raj

                                         HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                             JODHPUR
                                               S.B. Crml Leave To Appeal No. 299/2019

                                   Pawan Kumar S/o Sh. Rewanta Ram, Aged About 34 Years, B/c
                                   Nayak, R/o Chak 54 G.b. Tehsil Anupgarh, Distt. Sriganganagar
                                   (Raj.)
                                                                                      ----Appellant
                                                               Versus
                                   Kulvindra Singh S/o Sh. Charan Singh, B/c Kamboj Sikh, R/o
                                   Chak 54 G.b. Tehsil Anupgarh, Distt. Sriganganagar. (Raj.)
                                                                                   ----Respondent


                                   For Appellant(s)         :     Mr. Kuldeep Sharma
                                   For Respondent(s)        :     Mr. N.R. Budania



                                         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.

74-Sanjay/-

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