Mohammad Shakil vs State
2022 Latest Caselaw 9962 Raj

     HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                JODHPUR

              S.B. Crml Leave To Appeal No. 144/2020

Mohammad Shakil S/o Shri Mohammad Khan Panwar, Aged
About 40 Years, By Caste Panwar Musalman, R/o Udaimandir
Dhanmandi, Khapta, Jodhpur (Raj.).
                                                                   ----Appellant
                                   Versus
1.      State, Through P.p.
2.      Aftab @ Sohel S/o Shri Lakku @ Sabir, By Caste Bhisti
        Musalman, R/o Behind Government School, Udaimandir
        Aashan, Police Station Nagori Gate, Jodhpur (Raj.).
                                                                ----Respondents


For Appellant(s)         :     Ms. Manjula Choudhary
For Respondent(s)        :     Mr. Mahipal Bishnoi, PP


     HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

                                    Order

28/07/2022

     Heard.

     For the reasons mentioned in the application for condonation

of delay, the same is allowed and delay in filing the appeal is

condoned.

     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.



                    (Downloaded on 29/07/2022 at 08:52:17 PM)
                                                                          (2 of 2)                 [CRLLA-144/2020]


                                         Let bailable warrant of Rs.25,000/- be issued against the

                                   accused-respondent.


                                                               (DR.PUSHPENDRA SINGH BHATI), J.

48-Sudheer/-

Powered by TCPDF (www.tcpdf.org)