Nirmal Jeet Rana vs State Of Rajasthan
2022 Latest Caselaw 12045 Raj

     HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                JODHPUR

              S.B. Crml Leave To Appeal No. 83/2022

Nirmal Jeet Rana D/o Shri Kishanchand Rajput, Aged About 58
Years, R/o 59 B, Main Loco Road, Ratanada, Jodhpur (Raj.)
                                                                   ----Appellant
                                   Versus
1.      State Of Rajasthan, Through Pp
2.      Amar Singh S/o Shri Hari Singh Ji, R/o Sarvodaya Basti,
        Hasen Road, Cheri Trust, Gajner Road, Bikaner (Raj.)
                                                                ----Respondents



For Appellant(s)         :     Mr. KL Chauhan
For Respondent(s)        :     Mr. Mahipal Bishnoi, PP
                               Mr. DS Gharsana



     HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

                                    Order

29/09/2022

     The matter comes up on an application (inward no.01/2022)

for condonation of delay in filing the appeal.

     For the reasons mentioned in the application, the same is

allowed. The delay in filing the appeal is condoned.

     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.



                    (Downloaded on 30/09/2022 at 09:00:47 PM)
                                                                            (2 of 2)               [CRLLA-83/2022]


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

                                   accused respondent.


                                                               (DR.PUSHPENDRA SINGH BHATI), J.

51-Sudheer/-

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