State vs Gaurishankar
2022 Latest Caselaw 6478 Raj

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                           JODHPUR

                                                 S.B. Crml Leave To Appeal No. 390/2017

                                   State
                                                                                                     ----Appellant
                                                                      Versus
                                   Gaurishankar
                                                                                                   ----Respondent


                                   For Appellant(s)         :     Mr. Mukesh Trivedi, PP
                                   For Respondent(s)        :     Mr. Pravin Vyas



                                        HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

                                                                       Order

                                   04/05/2022
                                        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.


                                                                (DR.PUSHPENDRA SINGH BHATI), J.

76-Zeeshan

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