Vijesh Kumar Jain vs State Of Rajasthan ...
2023 Latest Caselaw 5467 Raj

[2023:RJ-JD:24318]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Crml Leave To Appeal No. 133/2022

Vijesh Kumar Jain S/o Shri Dalchand Jain, Aged About 44 Years, R/o Vallabhnagar Dist. Udaipur Raj.

----Appellant Versus

1. State Of Rajasthan, Through PP

2. Shankar Lal Gurjar S/o Unkar Lal Gurjar, R/o Opposite Anchalik Gramin Bank Rundeda Road Navaniya Tehsil Vallabhnagar Dist. Udaipur

----Respondents Connected With S.B. Crml Leave To Appeal No. 134/2022 Vijesh Kumar Jain S/o Shri Dalchand Jain, Aged About 44 Years, R/o Vallabhnagar Dist. Udaipur Raj.

----Appellant Versus

1. State Of Rajasthan, Through PP

2. Shankar Lal Gurjar S/o Unkar Lal Gurjar, R/o Opposite Anchalik Gramin Bank Rundeda Road Navaniya Tehsil Vallabhnagar Dist. Udaipur

----Respondents

For Appellant(s) : Mr. Bharat Shrimali For Respondent(s) : Mr. S.K. Bhati, PP

HON'BLE MR. JUSTICE FARJAND ALI

Order

01/08/2023

1. 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.

[2023:RJ-JD:24318] (2 of 2) [CRLLA-133/2022]

2. Accordingly, the leave to appeal applications are allowed.

The memo of leave to appeal applications shall be treated

and registered as an appeal.

3. Office to proceed.

(FARJAND ALI),J 52-53-Ashutosh/-

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