Payal Gandhi vs State Of Rajasthan
2022 Latest Caselaw 7212 Raj

     HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                      JODHPUR
              S.B. Crml Leave To Appeal No. 18/2019

1.      Payal Gandhi D/o Shri Nelesh Gandhi, Aged About 39
        Years, Resident Of 16A , Bharti Society, Opposite Nagri
        Hospital , Elish Bridge , Ahamdabad (Gujrat) Through
        Power Of Attornery Holder Deepak S/o Shri Prakash Ji
        Paliwal , Resident Of Mandir , Long Street , Nathdwara
2.      Smt. Chetna Gandhi W/o Shri Nelesh Gandhi, Aged About
        70 Years, Resident Of 16A , Bharti Society, Opposite Nagri
        Hospital , Elish Bridge , Ahamdabad (Gujrat) Through
        Power Of Attornery Holder Deepak S/o Shri Prakash Ji
        Paliwal , Resident Of Mandir , Long Street , Nathdwara
                                                                  ----Appellants
                                   Versus
1.      State Of Rajasthan, Through Pp
2.      Smt. Meena Sharma W/o Late Shri Rajendra Prasad Ji
        Sharma, By Caste Adi Gaur Brahmin, Residents Of Below
        Moti Mahal , Nathdwara , District Rajsamand
3.      Paresh S/o Late Shri Rajendra Prasad Ji Sharma, By Caste
        Adi Gaur Brahmin, Residents Of Below Moti Mahal ,
        Nathdwara , District Rajsamand
                                                                ----Respondents


For Appellant(s)         :     Mr. Krishna Kant Vyas
For Respondent(s)        :



     HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

                                    Order

13/05/2022
     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.




                    (Downloaded on 19/05/2022 at 08:15:32 PM)
                                                                             (2 of 2)               [CRLLA-18/2019]


                                         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

                                   respondents.


                                                                (DR.PUSHPENDRA SINGH BHATI), J.

66-Sanjay/-

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