Guman Singh vs State And Anr
2022 Latest Caselaw 7213 Raj

                                         HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                          JODHPUR
                                                  S.B. Crml Leave To Appeal No. 29/2018

                                   Guman Singh S/o Shri Bheek Singh, B/c Rajpurohit R/o
                                   Parakhiya, P.s. Sanderav, District Pali, Rajasthan.
                                                                                                       ----Appellant
                                                                       Versus
                                   1.       State Of Rajasthan
                                   2.       Shaitan Singh S/o Shri Bheekh Singh, B/c Rajpurohit, R/o
                                            Parakhiya, P.s. Sanderav, District Pali, Rajasthan.
                                                                                                    ----Respondents


                                   For Appellant(s)          :     Mr. Naman Mohnot
                                   For Respondent(s)         :     Mr. Arun Kumar, PP
                                                                   Mr. Tej Singh Badgujar



                                         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.

                                         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.

62-Sanjay/-

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