Banwari Lal Soni vs State Of Rajasthan
2022 Latest Caselaw 7015 Raj

                                         HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                          JODHPUR
                                                   S.B. Crml Leave To Appeal No. 53/2022

                                   Banwari Lal Soni S/o Shri Birbal Ram Soni, Aged About 70 Years,
                                   B/c Soni, R/o Pugal Road, Opposite To Road Of Sabji Mandi,
                                   Sarwodaya Basti, Ward No. 3, Bikaner (Raj.)
                                                                                                       ----Appellant
                                                                       Versus
                                   1.       State Of Rajasthan, Through Pp
                                   2.       Radhe Shyam S/o Late Shri Ram Kumar Soni, Aged About
                                            42 Years, R/o Near Mico Company, Gangashahar Road,
                                            Bikaner At Present - Adsar Bas, Behind Karni Mata
                                            Temple, Shri Dungargarh, Dist. Bikaner (Raj.)
                                                                                                    ----Respondents


                                   For Appellant(s)          :     Mr. Laxmi Narayan for
                                                                   Mr. Vivek Sharma
                                   For Respondent(s)         :     Mr. Arun Kumar, PP



                                         HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

                                                                        Order

                                   11/05/2022
                                         Despite service, none appears for respondent no.2.

                                         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.


                                                                 (DR.PUSHPENDRA SINGH BHATI), J.

87-nirmala/-

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