Lrs Of Smt Sunita Bhootra vs State And Anr
2022 Latest Caselaw 9710 Raj

                                         HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                          JODHPUR
                                                  S.B. Crml Leave To Appeal No. 461/2017

                                   Lrs Of Smt Sunita Bhootra W/o Shri Narayan Das Bhootra, By
                                   Caste- Maheshwari, Resident Of- 582, Defence Colony, Kamla
                                   Nehru Nagar, Jodhpur.
                                                                                       ----Appellant
                                                                Versus
                                   1.     State Of Rajasthan
                                   2.     Sushil Kumar Mahecha Son Of Shri Nandkishore Mahecha,
                                          By Caste- Soni, Resident Of- Near Arun Hotel, Behind
                                          Saras Dairy Near Bank Of Baroda Outside Sojati Gate,
                                          Other Address- Private Secretary Of Rajasthan High Court
                                          Jodhpur.
                                                                                   ----Respondents


                                   For Appellant(s)          :     Mr. CP Soni
                                   For Respondent(s)         :     Mr. Mahipal Bishnoi, PP
                                                                   Mr. Rajiv Bishnoi for
                                                                   Mr. Vineet Jain, Sr. Adv.



                                         HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

                                                                        Order

                                   26/07/2022
                                         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

                                   respondent no.2.


                                                                 (DR.PUSHPENDRA SINGH BHATI), J.

67-Sanjay/-

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