Pranita Talsera vs State Of Rajasthan
2022 Latest Caselaw 9961 Raj

                                         HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                             JODHPUR
                                               S.B. Crml Leave To Appeal No. 184/2021

                                   Pranita Talsera W/o Ummed Singh Ji, Aged About 68 Years,
                                   Talsera, R/o 393, Hiranmagri, Sector No. 11, Udaipur.
                                                                                                      ----Appellant
                                                                      Versus
                                   1.       State Of Rajasthan, Through Pp
                                   2.       Mohan Bai W/o Ramesh Chandra Kalal (Suhalaka), R/o
                                            House No. 50, Near Police Station Purana Goverdhan
                                            Vilash, Ward No. 117, Goverdhan Vilas, Udaipur.
                                                                                                   ----Respondents



                                   For Appellant(s)         :     ----
                                   For Respondent(s)        :     Mr Arun Kumar, PP
                                                                  Mr. JVS Deora



                                         HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

                                                                       Order

                                   28/07/2022
                                         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.

81-Sudheer/-

Powered by TCPDF (www.tcpdf.org)