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Masra Ram vs Ashok Kumar @ Asaram
2022 Latest Caselaw 4849 Raj

Citation : 2022 Latest Caselaw 4849 Raj
Judgement Date : 30 March, 2022

Rajasthan High Court - Jodhpur
Masra Ram vs Ashok Kumar @ Asaram on 30 March, 2022
Bench: Pushpendra Singh Bhati
                                       (1 of 2)                  [CRLLA-289/2019]


     HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                      JODHPUR
              S.B. Crml Leave To Appeal No. 289/2019

Masra Ram S/o Shri Heeraji, Aged About 35 Years, By Caste
Devasi, R/o Kavatara, Tehsil Bagada, District Jalore (Rajasthan).
                                                                  ----Appellant
                                   Versus
Ashok Kumar @ Asaram S/o Shri Bhawaji, Aged About 36 Years,
By Caste Devasi, R/o Chandur Tehsil Bhinmal, District Jalore
(Rajasthan).
                                                                ----Respondent


For Appellant(s)         :     Mr. Rakesh Arora a/w Mr. Naresh
                               Singh
For Respondent(s)        :



     HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

                                    Order

30/03/2022
     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, no one has put in appearance on behalf of

the respondent.

     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.


                    (Downloaded on 31/03/2022 at 08:25:29 PM)
                                                                          (2 of 2)                 [CRLLA-289/2019]


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

                                   respondent.


                                                               (DR.PUSHPENDRA SINGH BHATI), J.

59-Sudheer/-

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