Chetan Mewara vs Mukhtyar Khan
2022 Latest Caselaw 11311 Raj

                                          HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                          JODHPUR

                                                 S.B. Crml Leave To Appeal No. 144/2022

                                   Chetan Mewara
                                                                                                     ----Appellant
                                                                      Versus
                                   Mukhtyar Khan
                                                                                                   ----Respondent


                                   For Appellant(s)         :     Mr. Hitendra Singh
                                   For Respondent(s)        :     Mr. Govind Suthar



                                        HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

                                                                       Order

                                   09/09/2022

                                        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

                                   accused-respondent.

                                                                (DR.PUSHPENDRA SINGH BHATI), J.

55-Zeeshan

Powered by TCPDF (www.tcpdf.org)