Jagdish Suthar vs State Of Rajasthan
2023 Latest Caselaw 4659 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Crml Leave To Appeal No. 165/2022

Jagdish Suthar

----Appellant Versus State Of Rajasthan

----Respondent

For Appellant(s) : Mr. Ankit Prakash Singh For Respondent(s) : Mr. Gaurav Singh, AGA

HON'BLE MR. JUSTICE FARJAND ALI

Order

15/05/2023

1. Upon consideration of the grounds mentioned in the memo

of leave to appeal application, it is deemed appropriate to allow

the petitioner to move an appeal against the impugned judgment.

2. Accordingly, the instant application seeking leave to appeal is

allowed. The memo of leave to appeal application shall be treated

and registered as an appeal.

3. Office to proceed.

(FARJAND ALI),J 61-AnilKC/-

Powered by TCPDF (www.tcpdf.org)