Manmohan Chand Gandhi vs Manoharlal
2023 Latest Caselaw 4127 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Criminal Appeal No. 505/2023

Manmohan Chand Gandhi

----Appellant Versus Manoharlal

----Respondent Connected With S.B. Criminal Appeal (Sb) No. 506/2023 Manmohan Chand Gandhi

----Appellant Versus Manoharlal

----Respondent S.B. Criminal Appeal (Sb) No. 507/2023 Manmohan Chand Gandhi

----Appellant Versus Manoharlal

----Respondent

For Appellant(s) : Mr. Arvind Samdariya Mr. Nandish Singhvi

HON'BLE MR. JUSTICE FARJAND ALI

Order

04/05/2023

1. Heard learned counsel for the appellant and perused the

judgment impugned and the record of the case. The appellant has

a strong arguable case and there appears valid and reasonable

grounds to question the judgment of acquittal.

2. Admit.

3. Since, no one is appearing on behalf of the respondent

despite service, let a bailable warrant be issued against the

(2 of 2) [CRLAS-505/2023]

accused respondent in the sum of Rs. 25,000/- to secure his

presence before this Court on 10.07.2023.

5. List the matter on 10.07.2023.

(FARJAND ALI),J 20-22 divya/-

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