State Of Rajasthan vs Vikas Kumawat
2022 Latest Caselaw 8089 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Crml Leave To Appeal No. 104/2022

State Of Rajasthan

----Appellant Versus Vikas Kumawat

----Respondent

For Appellant(s) : Mr. Mahipal Bishnoi, PP For Respondent(s) :

HON'BLE MR. JUSTICE MADAN GOPAL VYAS

Order

27/05/2022

Heard learned Public Prosecutor and perused the judgment

impugned.

This Court is of the opinion that there are valid and

substantial grounds for grant of leave to appeal for filing an appeal

against the judgment impugned.

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.

Call for record.

The accused-respondent be summoned through bailable

warrant in the sum of Rs.20,000/-.

List this case after six weeks.

(MADAN GOPAL VYAS),J 1-Hanuman/-

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