State Of Rajasthan vs Raju @ Rajpal
2022 Latest Caselaw 7457 Raj

                                         HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                          JODHPUR
                                                   S.B. Crml Leave To Appeal No. 292/2019

                                   State Of Rajasthan, Through Pp
                                                                                                       ----Appellant
                                                                        Versus
                                   Raju @ Rajpal S/o Shri Ratan Lal, Aged About 29 Years, By Caste
                                   Nayak, Resident Of Ward No. 7 Goluwala Niwadan, Police Station
                                   Goluwala, District Hanumangarh.
                                                                                                     ----Respondent


                                   For Appellant(s)           :     Mr. Mohd. Javed, PP
                                   For Respondent(s)          :     Mr. Siddharth Kadwasra



                                         HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

                                                                         Order

                                   18/05/2022
                                         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.

66-nirmala/-

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