State Of Rajasthan vs Rajendra Prasad (2025:Rj-Jd:22319)
2025 Latest Caselaw 654 Raj

Rajasthan High Court - Jodhpur

State Of Rajasthan vs Rajendra Prasad (2025:Rj-Jd:22319) on 8 May, 2025

Author: Farjand Ali

Bench: Farjand Ali

                                   [2025:RJ-JD:22319]

                                         HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                          JODHPUR
                                                  S.B. Crml Leave To Appeal No. 228/2023

                                   State Of Rajasthan, Through Pp
                                                                                                            ----Appellant
                                                                          Versus
                                   1.       Rajendra Prasad S/o Narayanlal Kudi, Aged About 31
                                            Years,      Karnipure,      Khachariyawas,             P.s.    Dataramgarh,
                                            District Sikar
                                   2.       Kailash S/o Chunnilal Khatik, Aged About 35 Years,
                                            Changedi At Present Fatehnagar, P.s. Fatehnagar, District
                                            Udaipur
                                                                                                         ----Respondents


                                   For Appellant(s)             :     Mr. Narendra Gehlot, P.P. with Mr.
                                                                      Omprakash Choudhary
                                   For Respondent(s)            :     Mr. Rakesh Vyas



                                                   HON'BLE MR. JUSTICE FARJAND ALI

Order

08/05/2025

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.

3. Office to proceed.

(FARJAND ALI),J 46-Taruna/-

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