Shukdev vs State And Ors
2022 Latest Caselaw 7657 Raj

     HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                         JODHPUR
           S.B. Crml Leave To Appeal No. 273/2018

State Of Rajasthan, Through Pp
                                                                ----Appellant
                            Versus
1.    Raghvendra S/o Chandrashekhar, B/c Sharma , R/o
      Jaswantgarh , Distt. Nagaur
2.    Chandrashekhar S/o Rameshwar Dutt, B/c Brahman , R/o
      Jaswantgarh , P.s. Jaswantgarh, Distt. Nagaur
                                                ----Respondents
                        Connected With
            S.B. Crml Leave To Appeal No. 145/2018
Shukdev S/o Shankar Lal Sakholiya, Resident Of Ward No. 31,
Near Poddar Khan, Ratangarh Tehsil Ratangarh District Churu.
                                                    ----Appellant
                            Versus
1.    The State Of Rajasthan
2.    Raghvendra S/o Chandrashekhar, By Caste Sharma,
      Resident Of Jaswantgarh District Nagaur.
3.    Chandrashekhar S/o Rameshwar Dutt, By Caste Brahmin,
      Resident Of Jaswantgarh Police Station Jaswantgarh
      District Nagaur.
                                                ----Respondents


For Appellant(s)         :     Mr. Mohd. Javed Gouri, PP
                               Mr. Om Rajpurohit
For Respondent(s)        :     Mr. Kaushal Sharma



     HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

                                    Order

23/05/2022

     CRLLA No.273/2018

     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.




                    (Downloaded on 24/05/2022 at 08:40:23 PM)
                                                                           (2 of 2)                 [CRLLA-273/2018]


                                         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

                                   respondents.

                                         CRLLA No.145/2018

                                         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

                                   respondents no.2 & 3.


                                                                (DR.PUSHPENDRA SINGH BHATI), J.

75-76-nirmala/-

Powered by TCPDF (www.tcpdf.org)