State vs Chhagan Lal
2022 Latest Caselaw 12493 Raj

                                         HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                          JODHPUR
                                                    S.B. Crml Leave To Appeal No. 82/2019

                                   State, Through Pp
                                                                                                         ----Appellant
                                                                        Versus
                                   1.       Chhagan Lal S/o Madhu Lal, By Caste Bheel, Police
                                            Station Kheroda, District Udaipur.
                                   2.       Ramesh S/o Mangi Lal, By Caste Menariya (Khetawat),
                                            Resident    Of   Wana,        Police     Station         Kheroda,   District
                                            Udaipur.
                                                                                                      ----Respondents


                                   For Appellant(s)           :     Mr. Mukhityar Khan, PP
                                   For Respondent(s)          :     Mr. Vijay Raj Bishnoi, PP



                                         HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

                                                                         Order

                                   18/10/2022
                                         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 respondents.



                                                                  (DR.PUSHPENDRA SINGH BHATI), J.

124-Sudheer/-

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