State vs Amar Chand
2022 Latest Caselaw 9558 Raj

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                           JODHPUR

                                                 S.B. Crml Leave To Appeal No. 449/2019

                                   State
                                                                                                     ----Appellant
                                                                      Versus
                                   Amar Chand
                                                                                                   ----Respondent


                                   For Appellant(s)         :     Mr. Vikram Sharma, PP
                                   For Respondent(s)        :     Mr. Sukesh Bhati



                                        HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

                                                                       Order

                                   21/07/2022

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

                                   accused-respondent.

                                                                (DR.PUSHPENDRA SINGH BHATI), J.

45-Zeeshan

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