State vs Ramsingh
2022 Latest Caselaw 13691 Raj

     HIGH COURT OF JUDICATURE FOR RAJASTHAN AT

                                JODHPUR

              S.B. Crml Leave To Appeal No. 194/2019

State, Through Pp
                                                                  ----Appellant
                                   Versus
Ramsingh S/o Daadanchand Jat, Aged About 40 Years, R/o
Amarpura , P.s. Kheroda , Distt. Udaipur
                                                                ----Respondent


For Appellant(s)          :    Mr. M.S. Bhati, PP.
For Respondent(s)         :    Mr. Abhishek Charan.



     HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

                                    Order

22/11/2022
     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.




                    (Downloaded on 24/11/2022 at 12:12:22 AM)
                                                                          (2 of 2)                 [CRLLA-194/2019]


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

                                   respondent.


                                                               (DR.PUSHPENDRA SINGH BHATI), J.

45-/Jitender//-

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