State Of Rajasthan vs Rameshwar Meena
2023 Latest Caselaw 759 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Crml Leave To Appeal No. 171/2022

State Of Rajasthan

----Appellant Versus Rameshwar Meena

----Respondent

For Appellant(s) : Mohd. Javed Gouri, Dy. GA For Respondent(s) : Mr. Devendra Sanwalot

HON'BLE MR. JUSTICE MADAN GOPAL VYAS

Order

19/01/2023

Heard learned counsel for the appellant as well as learned

counsel for the respondent and perused the judgment impugned.

This Court is of the opinion that there are valid and

substantial grounds for grant of leave to appeal 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.

Learned counsel for the respondent is directed to produce

the respondent before the Registrar General on the next date of

hearing.

List the matter on 24.02.2023.

(MADAN GOPAL VYAS),J 73-neha/-

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