Govind Saxena vs State Of Rajasthan
2022 Latest Caselaw 11260 Raj

                                         HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                          JODHPUR
                                                   S.B. Crml Leave To Appeal No. 141/2022

                                   Govind Saxena S/o Lt. Sh. Krishan Bihari Saxena, Aged About 67
                                   Years, B/c Saxena, R/o Plot No. 1341/42, Adarsh Nagar, Hiran
                                   Magri Sec-4, Udaipur (Raj.).
                                                                                                        ----Appellant
                                                                        Versus
                                   1.       State Of Rajasthan, Through Pp
                                   2.       Rakesh Vardiya S/o Lt. Sh. Shyam Sunder Lal, R/o Shyam
                                            Smirti, 6 Ambavgarh, Udaipur (Raj.).
                                                                                                     ----Respondents


                                   For Appellant(s)           :     Mr. PK Mathur
                                   For Respondent(s)          :     Mr.Gaurav Singh, PP
                                                                    Mr. Pradeep Khichi for Mr. Vinay
                                                                    Kothari



                                         HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

                                                                         Order

                                   08/09/2022
                                         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.


                                                                  (DR.PUSHPENDRA SINGH BHATI), J.

67-Sudheer/-

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