Friday, 08, May, 2026
 
 
 
Expand O P Jindal Global University
 
  
  
 
 
 

State vs Shanti Lal
2022 Latest Caselaw 12620 Raj

Citation : 2022 Latest Caselaw 12620 Raj
Judgement Date : 20 October, 2022

Rajasthan High Court - Jodhpur
State vs Shanti Lal on 20 October, 2022
Bench: Pushpendra Singh Bhati
                                          HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                           JODHPUR
                                                       S.B. Crml Leave To Appeal No. 5/2020

                                   State, Through P.p.
                                                                                                         ----Appellant
                                                                          Versus
                                   Shanti Lal S/o Sujana Ram, By Caste Dewasi, R/o Rebariyo Ka
                                   Goliya, Sanchore, Police Station Sanchore, District Jalore.
                                                                                                       ----Respondent


                                   For Appellant(s)             :     Mr. Abhishek Purohit, AGA.
                                   For Respondent(s)            :     Mr. Ramesh Kumar.



                                         HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

                                                                           Order

                                   20/10/2022
                                         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.

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

                                   respondent.


                                                                    (DR.PUSHPENDRA SINGH BHATI), J.

150-/Jitender//-

Powered by TCPDF (www.tcpdf.org)

 
Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 

LatestLaws Partner Event : IJJ

 

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

 
 
Latestlaws Newsletter