State Of Rajasthan vs Mahesh Ram
2022 Latest Caselaw 7214 Raj

     HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                      JODHPUR
              S.B. Crml Leave To Appeal No. 329/2018

State Of Rajasthan, Through Pp
                                                                    ----Appellant
                                    Versus
1.      Mahesh Ram S/o Bhanwar Lal Vishnoi, Khokhariya P.s.
        Pipad City
2.      Srawan Ram S/o Bhanwar Lal Vishnoi, Khokhariya , P.s.
        Pipad City
3.      Shiva Ram S/o Balu Ram, B/c Gurjar , Panchala Khurd ,
        P.s Shivpura
4.      Sukha Ram S/o Shiva Ram, B/c Gurjar , Panchala Khurd ,
        P.s Shivpura
5.      Radhey Shyam @ Pappu S/o Shanker Lal, B/c Sikhwal
        Brahman , Rud , P.s. Roshni , Distt. Chittorgarh
                                                                 ----Respondents


For Appellant(s)          :     Mr. Arun Kumar, PP
For Respondent(s)         :     Mr. Vijay Kumar Gaur- respondent
                                no.5



     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.



                     (Downloaded on 18/05/2022 at 08:12:28 PM)
                                                                          (2 of 2)                 [CRLLA-329/2018]


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

                                   respondents.


                                                               (DR.PUSHPENDRA SINGH BHATI), J.

63-Sanjay/-

Powered by TCPDF (www.tcpdf.org)