Karan Singh Rathore vs State Of Rajasthan
2023 Latest Caselaw 1258 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Crml Leave To Appeal No. 137/2022

Karan Singh Rathore

----Appellant Versus State Of Rajasthan

----Respondent

For Appellant(s) : Mr. Rameshwar Lal Dave For Respondent(s) : Mr. A.R. Choudhary, PP None present for respondent No.2

HON'BLE MR. JUSTICE MADAN GOPAL VYAS

Order

02/02/2023

Heard.

This Court is of the opinion that there are valid and

substantial grounds for grant of leave to the appellant for filing the

appeal against the impugned judgment.

Accordingly, the application for grant of leave to appeal is

allowed. The memo of leave to appeal be treated as an appeal and

it be registered as such.

List the matter after four weeks.

(MADAN GOPAL VYAS),J 72-neha/-

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