State Of Rajasthan vs Mukesh
2022 Latest Caselaw 8504 Raj

                                            HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                            JODHPUR

                                                     S.B. Crml Leave To Appeal No. 61/2022

                                   State Of Rajasthan
                                                                                                          ----Appellant
                                                                           Versus
                                   Mukesh
                                                                                                        ----Respondent


                                   For Appellant(s)              :     Mr. Laxman Solanki, PP.
                                   For Respondent(s)             :



                                         HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

                                                                            Order

                                   30/06/2022


                                         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.

1-/Jitender/Nirmala/-

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