Citation : 2022 Latest Caselaw 9783 Raj
Judgement Date : 26 July, 2022
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Crml Leave To Appeal No. 220/2019
State Of Rajasthan, Through Pp
----Appellant
Versus
Thanaram S/o Udaram, Aged About 30 Years, By Caste Jat,
Resident Of Aadarsh Chawa, P.s. Baytu, District Barmer
----Respondent
For Appellant(s) : Mr. Vikram Sharma, PP
For Respondent(s) : Mr. Ram Dev Potalia
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.
(DR.PUSHPENDRA SINGH BHATI), J.
69-Sanjay/-
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