State Of Rajasthan vs Arjun Singh
2022 Latest Caselaw 12898 Raj

                                        HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                         JODHPUR
                                                  S.B. Crml Leave To Appeal No. 452/2019

                                   State Of Rajasthan, Through Pp
                                                                                                       ----Appellant
                                                                       Versus
                                   1.      Arjun Singh S/o Habtaji, By Caste Purohit, R/o Rewatda,
                                           Police Station Sayal, District Jalore.
                                   2.      Gopal Singh S/o Adopted S/o Sh. Habtaji, By Caste
                                           Purohit, R/o Rewatda, Police Station Sayal, District Jalore.
                                                                                                    ----Respondents


                                   For Appellant(s)          :     Mr. Abhishek Purohit, Addl.G.A.
                                   For Respondent(s)         :     Mr. Sarwan Kumar



                                        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.

138-Zeeshan

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