State Of Rajasthan vs Chetanram
2022 Latest Caselaw 7055 Raj

                                         HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                          JODHPUR
                                                   S.B. Crml Leave To Appeal No. 233/2019

                                   State Of Rajasthan, Through Pp
                                                                                                       ----Appellant
                                                                        Versus
                                   Chetanram S/o Bhikharam, Aged About 49 Years, By Caste Jat,
                                   Resident Of Huddo Ki Dhani, Kosariya, P.s. Baaytu, District
                                   Barmer.
                                                                                                     ----Respondent


                                   For Appellant(s)           :     Mr. NS Bhati, PP
                                   For Respondent(s)          :



                                         HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

                                                                         Order

                                   11/05/2022
                                         Despite service, none appears for 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.

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

                                   respondent.


                                                                  (DR.PUSHPENDRA SINGH BHATI), J.

73-nirmala/-

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