Godavari Panigrahi vs State Of Rajasthan
2023 Latest Caselaw 5018 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Crml Leave To Appeal No. 100/2022

Godavari Panigrahi

----Appellant Versus State Of Rajasthan

----Respondent

For Appellant(s) : Mr. Amitabh Acharya For Respondent(s) : Mr. A.R. Choudhary, PP

HON'BLE MR. JUSTICE FARJAND ALI

Order

19/05/2023

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 leave to appeal application is

allowed. The memo of leave to appeal application shall be

treated and registered as an appeal.

(FARJAND ALI),J 68-Ashutosh/-

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