Madan Lal Teli vs State Of Rajasthan ...
2023 Latest Caselaw 4944 Raj

[2023/RJJD/016466]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Crml Leave To Appeal No. 17/2023

Madan Lal Teli S/o Sh. Mohan Lal Teli, Aged About 62 Years, Nearby Sagar, Paota Darwaja, Chittorgarh Kotwali P.S., Chittorgarh, Dist. Chittorgarh.

----Petitioner Versus

1. State Of Rajasthan, Through PP

2. Kavish S/o Sh. Udai Lal Bohra, R/o (1) Gandhi Nagar, Sector No. 4, Chittorgarh, Dist. Chittorgarh. (2) Shop No. 75, New Cloth Market, Upper Side Of Atm State Bank, Chittorgarh, Dist. Chittorgarh (3) 60, Krishan Vatika, Madhuvan, Sainthi, Chittorgarh, Dist. Chittorgarh (4) Lodha Complex, Collectory Circle, Chittorgarh, Dist. Chittorgarh.

----Respondents

For Petitioner(s) : Mr. Bhanu Pratap Singh For Respondent(s) : Mr. A.R. Choudhary, PP

HON'BLE MR. JUSTICE FARJAND ALI

Order

19/05/2023

1. The office has mistakenly reported that leave has granted on

earlier occasion. However, it is made clear that on earlier

occasion, leave application was taken on record.

2. Heard and perused the material available on record.

3. Upon consideration of the grounds mentioned in the memo

of leave to appeal application, there seems reasonable

grounds to allow the petitioner to prefer an appeal against

the impugned judgment.

[2023/RJJD/016466] (2 of 2) [CRLLA-17/2023]

4. 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.

5. Office to proceed.

(FARJAND ALI),J 74-Ashutosh/-

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