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State Of Rajasthan vs Pannalal
2022 Latest Caselaw 12152 Raj

Citation : 2022 Latest Caselaw 12152 Raj
Judgement Date : 30 September, 2022

Rajasthan High Court - Jodhpur
State Of Rajasthan vs Pannalal on 30 September, 2022
Bench: Pushpendra Singh Bhati
                                          HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                           JODHPUR
                                                     S.B. Crml Leave To Appeal No. 93/2022

                                   State Of Rajasthan, Through Pp
                                                                                                        ----Appellant
                                                                         Versus
                                   Pannalal S/o Lalu Jat, Aged About 61 Years, Resident Of Mota
                                   Taswariya, P.s. Kapasan, District Chittorgarh
                                                                                                      ----Respondent


                                   For Appellant(s)            :     Mr. Arun Kumar, PP
                                   For Respondent(s)           :



                                         HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

                                                                          Order

                                   30/09/2022
                                         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

                                   respondent.


                                                                   (DR.PUSHPENDRA SINGH BHATI), J.

5-/Jitender//-

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