Bhagirath Singh vs Om Prakash
2022 Latest Caselaw 3824 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR

S.B. Crml Leave To Appeal No. 43/2019

Bhagirath Singh S/o Kalyan Singh Rajput, Aged About 43 Years, B-345, Karni Nagar, Lalgarh, Bikaner

----Appellant Versus Om Prakash S/o Maniram Suthar, H.no.11/152, Mukta Prasad Nagar, Bikaner

----Respondent

For Appellant(s) : Mr. MS Purohit For Respondent(s) :

HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

Order

10/03/2022

In wake of instant surge in COVID-19 cases and spread of its

highly infectious Omicron variant, abundant caution is being

maintained, while hearing the matters in Court, for the safety of

all concerned.

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.

Call for the record.

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

respondent.

(2 of 2) [CRLLA-43/2019]

Connect with S.B. Criminal Leave to Appeal No.45/2019.

(DR.PUSHPENDRA SINGH BHATI),J 68-Sudheer/-

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