Mohd. Ibrahim Khan vs Madan Lal Bhati
2023 Latest Caselaw 3769 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Crml Leave To Appeal No. 7/2022

Mohd. Ibrahim Khan

----Appellant Versus Madan Lal Bhati

----Respondent

For Appellant(s) : Mr. Abhishek Sharma For Respondent(s) : Mr. A.R. Choudhary, P.P.

HON'BLE MR. JUSTICE FARJAND ALI

Order

27/04/2023

It is revealing from the perusal of the order dated

29.11.2021 that the prosecution launched at the behest of the

petitioner has been dismissed on account of his default in

appearance, thus, 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 51-AnilKC/-

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