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Jitendra Kumar vs State Of Rajasthan
2022 Latest Caselaw 8032 Raj

Citation : 2022 Latest Caselaw 8032 Raj
Judgement Date : 26 May, 2022

Rajasthan High Court - Jodhpur
Jitendra Kumar vs State Of Rajasthan on 26 May, 2022
Bench: Pushpendra Singh Judge)
                                                          (1 of 1)                                  [CRLLA-65/2022]


                                          HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                          JODHPUR

                                                  S.B. Crml Leave To Appeal No. 65/2022

                                   Jitendra Kumar
                                                                                                     ----Appellant
                                                                      Versus
                                   State Of Rajasthan
                                                                                                   ----Respondent


                                   For Appellant(s)         :     Mr. Sandeep Kumar
                                   For Respondent(s)        :     Mr. Mukesh Trivedi, PP



                                        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

                                   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 No.2.


                                                                (DR.PUSHPENDRA SINGH BHATI), J.

110-Zeeshan

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