State Of Rajasthan vs Juth Singh (2023/Rjjd/008735)
2023 Latest Caselaw 2766 Raj

[2023/RJJD/008735]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Crml Leave To Appeal No. 93/2019

State Of Rajasthan, Through Pp

----Appellant Versus Juth Singh S/o Pukh Singh, Aged About 57 Years, By Caste Bhomiya Rajput, Resident Of Daman Tehsil Bagoda, District Jalore.

----Respondent

For Appellant(s) : Mr. Mohd. Javed Gauri, P.P. For Respondent(s) : Mr. Devi Singh, on behalf of Mr. Shayam Sundar Khatri

HON'BLE MR. JUSTICE FARJAND ALI

Order

05/04/2023

Upon consideration of the grounds mentioned in the

memo of leave to appeal application, it is deemed appropriate to

allow the petitioner to move an appeal against the impugned

judgment.

Accordingly, the instant leave to appeal application is

allowed. The memo of leave to appeal application shall be treated

and registered as an appeal.

Office to proceed.

(FARJAND ALI),J 48-Pramod/-

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