State vs Harish @ Harisingh And Ors. ...
2023 Latest Caselaw 3119 Raj

[2023/RJJD/010235]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Crml Leave To Appeal No. 187/2018

State Of Rajasthan

----Appellant Versus

1. Harish @ Harisingh Son Of Sukha Ram

2. Shankarlal Son Of Jagmalram

3. Govindram Son Of Ramrakh

4. Sahiram Son Of Ramrakhram

5. Sukharam Son Of Ramrakhram

6. Hajariram Son Of Ramrakhram

7. Bawarilal Son Of Jagmalaram

8. Omprakash Son Of Hanumanram

9. Ramchandra Son Of Sahiram, All By Caste Bishnoi, Resident Of Kudsu, P.s. Panchu, Tehsil Nokha, District Bikaner.

----Respondents

For Appellant(s) : Mr. Abhishek Purohit, AGA For Respondent(s) : Mr. H.S. Shrimali

HON'BLE MR. JUSTICE FARJAND ALI

Order

17/04/2023

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 60-Pramod/-

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