Narendra Singh Champawat vs State (2023:Rj-Jd:24315)
2023 Latest Caselaw 5468 Raj

[2023:RJ-JD:24315]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Crml Leave To Appeal No. 380/2019

Narendra Singh Champawat S/o Shri Surajbhan Singh, Aged About 45 Years, B/c Rajput, R/o 4 K 5, Near Shopping Center, Pratap Nagar, Jodhpur.

----Appellant Versus

1. State, Through P.P.

2. Mahaveer Singh S/o Shri Girdhari Singh, B/c Rajput, C/o Govind Ram Ji S/o Shri Hardev Ji Prajapat, 240/122, Laxman Nagar B Nandari, Jodhpur.

----Respondents

For Appellant(s) : Mr. Surendra Singh Jodha 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.

2. Accordingly, the instant leave to appeal application is

allowed. The memo of leave to appeal application shall be

treated and registered as an appeal.

3. Office to proceed.

(FARJAND ALI),J

49-Ashutosh/-

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