Lalit Parihar vs Manish Kumar
2022 Latest Caselaw 12887 Raj

                                        HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                         JODHPUR
                                                  S.B. Crml Leave To Appeal No. 387/2019

                                   Lalit Parihar S/o Badri Prasad, Aged About 33 Years, 275 B,
                                   Sardar Patel Nagar, Pali (Raj)
                                                                                                       ----Appellant
                                                                       Versus
                                   1.      Manish Kumar, S/o Jawari Lal, R/o 2 Gha 29, Kamla
                                           Nehru Nagar, Tehsil And District Pali (Raj.)
                                   2.      Bhairav Processes, G.a.-102, Mandia Road, Industrial
                                           Area, Pali, Through Its Proprietor, Manish Kumar S/o
                                           Jawari Lal, R/o 2 Gha 29, Kamla Nehru Nagar, Tehsil And
                                           District Pali Raj.)
                                                                                                    ----Respondents


                                   For Appellant(s)          :     Mr. Anirudh Purohit
                                   For Respondent(s)         :     Mr. Mukhtiyar Khan, PP
                                                                   Mr. Girish Kumar Sankhla



                                        HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

                                                                        Order

                                   03/11/2022

                                        Heard.

                                        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.

                                                                 (DR.PUSHPENDRA SINGH BHATI), J.

137-Zeeshan

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