Dhanna Ram vs State And Ors
2022 Latest Caselaw 8443 Raj

     HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                      JODHPUR
            S.B. Crml Leave To Appeal No. 116/2018

Dhanna Ram S/o Shri Shankar Ram, By Caste Jat Jyani, Resident
Of Akeli "a", Tehsil Merta District Nagaur.
                                                                   ----Appellant
                                   Versus
1.     The State Of Rajasthan
2.     Ganga Ram S/o Jagmal Ram, By Caste Jat, Resident Of
       Akeli "a", P.s. Merta City District Nagaur.
3.     Ganesh Ram S/o Dayal Ram, By Caste Jat, Resident Of
       Akeli "a", P.s. Merta City District Nagaur.
4.     Om Prakash S/o Tulchha Ram, By Caste Jat, Resident Of
       Lampolai, Police Station Padukallan, District Nagaur.
5.     Pappudi @ Pappu Devi W/o Ganga Ram, By Caste Jat,
       Resident Of Akeli "a", P.s. Merta City District Nagaur.
6.     Tija Devi W/o Jagmal Ram, By Caste Jat, Resident Of
       Akeli "a", P.s. Merta City District Nagaur.
7.     Prahlad Ram S/o Aadu Nath, Akeli "a", P.s. Merta City
       District Nagaur.
                                                                ----Respondents
                              Connected With
             S.B. Criminal Appeal (Sb) No. 457/2018
Ganga Ram S/o Jagmal Ram, By Caste Jat, Resident Of Aakeli A,
Police Station Merta City, District Nagaur.
                                                                   ----Appellant
                                   Versus
The State Of Rajasthan
                                                                ----Respondent


For Appellant(s)          :    Mr. J.R. Chawel
For Respondent(s)         :    Mr. Vikram Sharma, PP
                               Mr. Pradeep Choudhary



     HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

                                    Order



                    (Downloaded on 30/06/2022 at 08:32:26 PM)
                                                                            (2 of 2)                 [CRLLA-116/2018]

                                   29/06/2022
                                         S.B. Crml Leave To Appeal No. 116/2018 :

                                         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.

                                         The respondents are already represented by their counsel,

                                   hence service is complete.

                                         List for final disposal on 25.07.2022 alongwith S.B. Criminal

                                   Appeal No.457/2018.


                                                                 (DR.PUSHPENDRA SINGH BHATI), J.

107-108 nirmala/-

Powered by TCPDF (www.tcpdf.org)