Vinod Kumar vs State Of Rajasthan
2022 Latest Caselaw 7126 Raj

                                         HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                          JODHPUR
                                                  S.B. Crml Leave To Appeal No. 137/2019

                                   Vinod Kumar S/o Nandlal, Aged About 50 Years, R/o Ward No
                                   24, Suratgarh Distt. Shri Ganganagar
                                                                                                       ----Appellant
                                                                       Versus
                                   1.       State Of Rajasthan, Through Pp
                                   2.       Buta Singh S/o Gyan Singh, R/o Chakh 6, Sgm
                                            Suratgarh , Distt. Shri Ganganagar , R/o Ward No 12 ,
                                            Pilibanga , Distt. Hanumangarh
                                                                                                    ----Respondents


                                   For Appellant(s)          :     Mr. Aidan Choudhary
                                   For Respondent(s)         :     Mr. AR Choudhary, PP
                                                                   Mr. Umesh Shrimali



                                         HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

                                                                        Order

                                   12/05/2022
                                         Heard.

                                         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.

                                         No need to issue notice as the respondent is already

                                   represented through his counsel.


                                                                 (DR.PUSHPENDRA SINGH BHATI), J.

86-Sanjay/-

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