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State vs Ranaram
2022 Latest Caselaw 9786 Raj

Citation : 2022 Latest Caselaw 9786 Raj
Judgement Date : 26 July, 2022

Rajasthan High Court - Jodhpur
State vs Ranaram on 26 July, 2022
Bench: Pushpendra Singh Bhati
                                         HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                          JODHPUR
                                                  S.B. Crml Leave To Appeal No. 490/2019

                                   State, Through P.p.
                                                                                                      ----Appellant
                                                                       Versus
                                   Ranaram S/o Kehraram, Aged About 51 Years, By Caste Jat, R/o
                                   Khetarlai Ndi Jhakh, P.s. Gida, District Barmer.
                                                                                                    ----Respondent


                                   For Appellant(s)          :     Mr. Mahipal Bishnoi, PP
                                   For Respondent(s)         :     Mr. BS Rathore



                                         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.

71-Sanjay/-

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