Citation : 2022 Latest Caselaw 7805 Raj
Judgement Date : 24 May, 2022
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Crml Leave To Appeal No. 375/2019
State Of Rajasthan, Through P.p.
----Appellant
Versus
Govind S/o Chunni Lal, Aged About 39 Years, B/c Vaishnav, R/o
Undarthal, P.s. Sadari, District Pali.
----Respondent
For Appellant(s) : Mr. Mukesh Trivedi, PP
For Respondent(s) : Mr. Naresh Khatri
HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI
Order
24/05/2022
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
accused-respondent.
(DR.PUSHPENDRA SINGH BHATI), J.
96-Zeeshan
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