Naveen Jaisalmeriya vs State
2022 Latest Caselaw 7128 Raj

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
               S.B. Crml Leave To Appeal No. 303/2019

Naveen Jaisalmeriya S/o Lt. Sh. Mathura Das Ji Jaisalmeriya,
Aged About 43 Years, Proprietor Of M/s Jaisalmeriya Handloom,
Tambaku Bazar, Jodhpur, District Jodhpur Metro.
                                                                    ----Appellant
                                    Versus
1.       State, Through Pp
2.       Shaili Gajja W/o Sh. Sanjay Gajja, Advocate,resident Of
         Puro Ka Mohalla, Kabutaro Ka Chowk, Jodhpur, Dist.
         Jodhpur Metro.
                                                                 ----Respondents


For Appellant(s)          :     Mr. RK Rathi
For Respondent(s)         :     Mr. Mukhtiyar Khan, PP



      HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

                                     Order

12/05/2022
      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.

87-Sanjay/-

(2 of 2) [CRLLA-303/2019]

Powered by TCPDF (www.tcpdf.org)