State Of Rajasthan vs Sangita
2023 Latest Caselaw 4900 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Crml Leave To Appeal No. 364/2018

State Of Rajasthan

----Appellant Versus Sangita

----Respondent

For Appellant(s) : Mr. A.R. Choudhary, PP For Respondent(s) : Mr. Bhawani Singh

HON'BLE MR. JUSTICE FARJAND ALI

Order

18/05/2023

1. After perusal of the judgment impugned, it appears that

there are reasonable grounds to allow the application seeking

leave to appeal.

2. Accordingly, the instant leave to appeal application is

allowed.

3. The memo of leave to appeal application shall be treated and

registered as an appeal.

(FARJAND ALI),J 91-Hanuman/-

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