Chandrama Paswan vs State And Anr
2022 Latest Caselaw 4177 Raj

                                          HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                          JODHPUR

                                                 S.B. Crml Leave To Appeal No. 186/2018

                                   Chandrama Paswan
                                                                                                     ----Appellant
                                                                      Versus
                                   State And Anr
                                                                                                   ----Respondent


                                   For Appellant(s)         :     Mr. Naresh Khatri
                                   For Respondent(s)        :     Mr. Mukhtiyar Khan, PP
                                                                  Mr. Vivek Mathur



                                        HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

                                                                       Order

                                   15/03/2022

                                        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.

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

                                   respondent No.2.

                                        List on 25.04.2022.

                                                                 (DR.PUSHPENDRA SINGH BHATI),J.

60-Zeeshan

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