Mohan Lal vs State
2023 Latest Caselaw 4904 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Crml Leave To Appeal No. 485/2019

Mohan Lal

----Appellant Versus State

----Respondent

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

HON'BLE MR. JUSTICE FARJAND ALI

Order

18/05/2023

Service is complete.

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 106-Hanuman/-

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