State Of Rajasthan vs Akbar
2022 Latest Caselaw 3899 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR S.B. Crml Leave To Appeal No. 518/2019

State Of Rajasthan

----Appellant Versus Akbar

----Respondent

For Appellant(s) : Mr. Sudhir Tak, PP

HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

Order

11/03/2022 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.

Despite service, none appears for the respondents.

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

respondents.

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

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