Citation : 2022 Latest Caselaw 7543 Raj
Judgement Date : 19 May, 2022
HIGH COURT OF JUDICATURE FOR RAJASTHAN
JODHPUR
S.B. Crml Leave To Appeal No. 46/2019
Bhagirath Singh
----Appellant
Versus
Om Prakash
----Respondent
For Appellant(s) : Ms. MS Purohit
For Respondent(s) :
HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI
Order
19/05/2022
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.
List the appeal alongwith S.B. Criminal Appeal No.533/2022.
(DR.PUSHPENDRA SINGH BHATI), J.
105-Sudheer/-
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