Citation : 2022 Latest Caselaw 7807 Raj
Judgement Date : 24 May, 2022
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Crml Leave To Appeal No. 222/2018
State Of Rajasthan
----Appellant
Versus
Mangal Singh
----Respondent
Connected With
S.B. Crml Leave To Appeal No. 537/2017
For Appellant(s) : Mr. Mukesh Trivedi, PP
HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI
Order
24/05/2022
In S.B. Criminal Leave to Appeal No.222/2018:
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-respondents.
In S.B. Criminal Leave to Appeal No.537/2017:
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 25/05/2022 at 09:00:11 PM)
(2 of 2) [CRLLA-222/2018]
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
accused-respondent No.2.
(DR.PUSHPENDRA SINGH BHATI), J.
90-91 Zeeshan
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