State vs Rameshwar @ Sethu
2022 Latest Caselaw 7934 Raj

                                                           (1 of 1)                                  [CRLLA-388/2019]


                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                           JODHPUR

                                                 S.B. Crml Leave To Appeal No. 388/2019

                                   State
                                                                                                      ----Appellant
                                                                       Versus
                                   Rameshwar @ Sethu
                                                                                                    ----Respondent
                                                                 Connected With
                                                 S.B. Crml Leave To Appeal No. 359/2019
                                   Smt Sabu Devi
                                                                                                      ----Appellant
                                                                       Versus
                                   State
                                                                                                    ----Respondent


                                   (Crl.L.A.388/2019)
                                   For Appellant(s)          :     Mr. Mukesh Trivedi, PP
                                   For Respondent(s)         :     Mr. Jaikishan Suthar
                                   (Crl.L.A. 359/2019)
                                   For Appellant(s)          :     Mr. Lalkar Singh



                                        HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

                                                                        Order

                                   26/05/2022

                                        This Court is of the opinion that there are valid and
                                   substantial grounds for grant of leave to the appellant for filing the
                                   appeals against the impugned judgment.
                                        Accordingly, the applications for grant of leave to appeal are
                                   allowed. The memo of leave to appeals be treated as appeals 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.

105-106-Zeeshan

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