Om Prakash Vishnoi vs Ram Lal
2023 Latest Caselaw 109 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Crml Leave To Appeal No. 532/2019

Om Prakash Vishnoi

----Appellant Versus Ram Lal

----Respondent

For Appellant(s) : Mr. Navneet Poonia For Respondent(s) : Mr. D.S. Rathore

HON'BLE MR. JUSTICE VINOD KUMAR BHARWANI

Order

04/01/2023

Having heard learned counsel for the parties and perusing

the judgment impugned.

This Court is of the opinion that there are valid and

substantial grounds for grant of leave to appeal to the

applicant/appellant for filing an appeal against the judgment of

acquittal of the respondent.

Accordingly, the application for grant of leave to appeal is

accepted. The memo of leave to appeal be treated as appeal and it

be registered as such. Office to proceed.

(VINOD KUMAR BHARWANI),J 41-Ashutosh/-

Powered by TCPDF (www.tcpdf.org)