Sunita Soni vs State Of Rajasthan
2023 Latest Caselaw 4896 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Crml Leave To Appeal No. 257/2019

Sunita Soni

----Appellant Versus State Of Rajasthan

----Respondent

For Appellant(s) : Mr. S.K. Verma For Respondent(s) : Mr. A.R. Choudhary, PP

HON'BLE MR. JUSTICE FARJAND ALI

Order

18/05/2023

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.

Accordingly, the instant leave to appeal application is

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

and registered as an appeal.

(FARJAND ALI),J 96-Hanuman/-

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