State Of Rajasthan vs Gopa Ram @ Gopalram
2022 Latest Caselaw 13406 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Crml Leave To Appeal No. 181/2019

State Of Rajasthan, Through P.p.

----Appellant Versus

Gopa Ram @ Gopalram S/o Sadram, B/c Vishnoi (Khelari), Resident Of Vishnoi K Dhani Moriya, P.s. Rohat, District Pali.

----Respondent

For Appellant(s) : Mr. MS Bhati, PP. For Respondent(s) : Mr. Dhirendra Singh, Sr. Advocate assisted by Mr. Jagdish Singh.

HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

Order

15/11/2022 Heard.

The matter comes up on an application (inward no.01/2019)

for condonation of delay in filing the appeal.

For the reasons mentioned in the application, the same is

allowed. The delay in filing the appeal is condoned.

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.

(2 of 2) [CRLLA-181/2019]

Let bailable warrant of Rs.25,000/- be issued against the

respondent.

(DR.PUSHPENDRA SINGH BHATI),J 55-/Jitender//-

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