Arvind Jain vs Satyaprakash
2022 Latest Caselaw 9688 Raj

                                                                            (1 of 1)                 [CRLLA-45/2018]


                                        HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                         JODHPUR
                                                 S.B. Crml Leave To Appeal No. 45/2018

                                   Arvind Jain Son Of Shri Parasmal Jain, Resident Of Jodhpuria
                                   Bass, Pali Rajasthan Proprietor Of Dhariwal News Agency, Pali.
                                                                                                     ----Appellant
                                                                      Versus
                                   Satyaprakash S/o Purushotam, Resident Of 21, Sarvoday Nagar,
                                   Pali Rajasthan
                                                                                                   ----Respondent


                                   For Appellant(s)         :     Mr. Akshat Verma
                                   For Respondent(s)        :     Mr. Nikhil Bhandari



                                        HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

                                                                       Order

                                   25/07/2022

                                        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.

72-Zeeshan

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