Nitin Arora vs Sayeed Rohit @ Bunti
2023 Latest Caselaw 182 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Crml Leave To Appeal No. 408/2019

Nitin Arora

----Appellant Versus Sayeed Rohit @ Bunti

----Respondent

For Appellant(s) : Mr. Nishank Madhan For Respondent(s) :

HON'BLE MR. JUSTICE VINOD KUMAR BHARWANI

Order

05/01/2023

Heard learned counsel for the appellant and perused the

judgment impugned available on record.

This Court is of the opinion that there are valid and

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

appeal against the acquittal of the respondent vide 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.

Let bailable warrant of Rs.25,000/- be issued against the

respondent for securing his presence before this Court within eight

weeks.

List the matter after eight weeks.

(VINOD KUMAR BHARWANI),J 55-Anshul/-

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