Pushkarlal vs State Of Rajasthan
2022 Latest Caselaw 7459 Raj

                                         HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                          JODHPUR
                                                   S.B. Crml Leave To Appeal No. 274/2018

                                   Pushkarlal S/o Ramlal, Aged About 45 Years, B/c Brahman , R/o
                                   Kanpur, Tehsil Girwa, Distt. Udaipur
                                                                                                        ----Appellant
                                                                        Versus
                                   1.       State Of Rajasthan, Through Pp
                                   2.       Rajkumar S/o Jeewandass, B/c Khatad, H.no. 5B New
                                            Shakti Nagar Udaipur
                                                                                                     ----Respondents


                                   For Appellant(s)           :     Mr. Tej Singh Badgujar
                                   For Respondent(s)          :     Mr. SK Bhati, PP



                                         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 No.2.


                                                                  (DR.PUSHPENDRA SINGH BHATI), J.

65-nirmala/-

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