Madhav Prasad Jethaliya vs State
2023 Latest Caselaw 761 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Crml Leave To Appeal No. 169/2020

Madhav Prasad Jethaliya

----Appellant Versus State

----Respondent

For Appellant(s) : Mr. Ajay Vyas For Respondent(s) : Mohd. Javed Gouri, Dy. GA

HON'BLE MR. JUSTICE MADAN GOPAL VYAS

Order

19/01/2023

Heard learned counsel for the appellant as well as learned

Dy. GA 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.

Issue bailable warrant of Rs.25,000/- against the respondent

No.2.

Call for the record.

List the matter after four weeks.

(MADAN GOPAL VYAS),J 68-neha/-

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