Pawan Kumar vs State
2022 Latest Caselaw 11388 Raj

                                         HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                             JODHPUR
                                               S.B. Crml Leave To Appeal No. 106/2020

                                   Pawan Kumar S/o Shri Jagdish Rai, Aged About 47 Years, By
                                   Caste Bishnoi, R/o Shereka, Tehsil Tibbi, District Hanumangarh
                                   (Raj.).
                                                                                                      ----Appellant
                                                                      Versus
                                   1.       State, Through P.p.
                                   2.       Amichand S/o Shri Anna Ram, By Caste Meghwal, R/o
                                            Jhambar, Tehsil And District Hanumangarh.
                                                                                                   ----Respondents



                                   For Appellant(s)         :     Mr. Jagdish Kumar Vishnoi
                                   For Respondent(s)        :     Mr. AR Choudhary, PP



                                         HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

                                                                       Order

                                   13/09/2022
                                         Despite service, no one has put in appearance on behalf of

                                   the respondent no.2.

                                         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.

136-Sudheer/-

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