Sonu Pathan vs State
2022 Latest Caselaw 13908 Raj

                                       (1 of 2)                   [CRLLA-410/2019]


     HIGH COURT OF JUDICATURE FOR RAJASTHAN AT

                                JODHPUR

              S.B. Crml Leave To Appeal No. 410/2019

Sonu Pathan S/o Shri Abdul Hakim Pathan, Aged About 32 Years,
48, C/o Sikaner Khan, House No. 48, Panduwadi, Gadiyadeora,
Chandpole, Udaipur.


                                                                   ----Appellant
                                   Versus


1.      State, Through P.p.
2.      Gaffar Ali S/o Shri Mohd. Ajiz Asam (Deshwali), Behind
        Idgah, Gulalinagari, Presently Residing At Opp. Petrol
        Pump Ki Gali, Gulalinagari, Bhilwara.


                                                                ----Respondents


For Appellant(s)         :     Ms. Shobha Prabhakar.
For Respondent(s)        :     Mr. Abhishek Purohit, AGA.
                               Mr. Om Prakash.



     HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

                                    Order

25/11/2022
     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.




                    (Downloaded on 25/11/2022 at 11:56:09 PM)
                                                                          (2 of 2)                 [CRLLA-410/2019]


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

                                   respondent No.2.


                                                               (DR.PUSHPENDRA SINGH BHATI), J.

61-/Jitender//-

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