Amrit Lal vs State
2022 Latest Caselaw 12495 Raj

     HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                      JODHPUR
             S.B. Crml Leave To Appeal No. 325/2019

Amrit Lal S/o Shri Bheema Ram, Aged About 46 Years, By Caste
Meghwal, R/o Vatera, Rohida Police Station, Distt Sirohi.
                                                                   ----Appellant
                                   Versus
1.      State Of Rajasthan, Through P.p.
2.      Hemant Singh @ Himmat Singh S/o Shri Kishore Singth,
        By Caste Rajput, R/o Vatera, Rohida Police Station, Tehsil
        Pindwara, District Sirohi.
                                                                ----Respondents
                             Connected With
              S.B. Criminal Appeal (Sb) No. 898/2019
Amrit Lal S/o Sh. Bheema Ram, Aged About 46 Years, B/c
Meghwal, R/o Vatera, Rohida Police Station, Distt. Sirohi.
                                                                   ----Appellant
                                   Versus
State, Through Pp
                                                                ----Respondent


For Appellant(s)         :     Mr. KL Chauhan
For Respondent(s)        :     Mr. Mohd. Javed Gauri, PP



     HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

                                    Order

18/10/2022
     In S.B. Crml Leave To Appeal No. 325/2019 :-

     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.

                    (Downloaded on 19/10/2022 at 08:49:53 PM)
                                                                            (2 of 2)                 [CRLLA-325/2019]


                                         Admit.

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

                                   accused respondent.



                                         In S.B. Criminal Appeal (Sb) No. 898/2019 :-

                                         List after four weeks, as prayed.




                                                                 (DR.PUSHPENDRA SINGH BHATI), J.

126-127-Sudheer/-

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