State Of Rajasthan vs Vicky Chhajagariya
2022 Latest Caselaw 9581 Raj

                                                                            (1 of 1)                   [CRLLA-118/2020]


                                          HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                           JODHPUR
                                                   S.B. Crml Leave To Appeal No. 118/2020

                                   State Of Rajasthan, Through Pp
                                                                                                        ----Appellant
                                                                        Versus
                                   1.        Vicky Chhajagariya S/o Late Shri Shyamlal, Aged About
                                             31 Years, B/c Chhajagariya , R/o Ward No 39,
                                             Chhajagariya Basti , Ashok Nagar B , P.s. Jawaharnagar ,
                                             Distt. Sri Ganganagar .
                                   2.        Akshay Arora S/o Shri Darshan Singh, Aged About 30
                                             Years, B/c Arora , R/o Street No 6, Ramlal Colony , Ssb
                                             Road, Sri Ganganagar
                                                                                                     ----Respondents


                                   For Appellant(s)           :     Mr. Gaurav Singh, PP.
                                   For Respondent(s)          :     Mr. Jitendra Ojha.



                                         HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

                                                                         Order

                                   22/07/2022
                                         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

                                   respondents.


                                                                  (DR.PUSHPENDRA SINGH BHATI), J.

52-/Jitender

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