Champalal Chasta vs State Of Rajasthan
2022 Latest Caselaw 13774 Raj

                                         HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                             JODHPUR
                                               S.B. Crml Leave To Appeal No. 223/2022

                                   Champalal Chasta, Aged About 61 Years, Purabion Ka Bas,
                                   Ummed Chowk, Jodhpur (Raj.).
                                                                                      ----Appellant
                                                               Versus
                                   1.   State Of Rajasthan, Through Pp
                                   2.   Shri Kishan S/o Sh. Mangilal Ji, Borana House, In Front Of
                                        Officers Mess, Air Force Road, Jodhpur (Raj.).
                                                                                  ----Respondents



                                   For Appellant(s)         :     Mr. Karan Joshi
                                   For Respondent(s)        :     Mr. Sharwan Bishnoi, PP a/w Ms.
                                                                  Kamla Bishnoi
                                                                  Mr. Shanker Lal Sinavaria



                                         HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

                                                                       Order

                                   23/11/2022
                                         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-respondent.

                                         List the appeal for final hearing on 10.01.2023.




                                                                (DR.PUSHPENDRA SINGH BHATI), J.

66-Sudheer/-

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