Rajasthan High Court - Jaipur
State Of Rajasthan vs Nirdesh on 25 January, 2017
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JAIPUR
BENCH JAIPUR
ORDER
S.B. Criminal Leave to Appeal 483/2016
State of Rajasthan
.....Appellant
Versus
Nirdesh S/o Shri Prahlad, By Caste Meena, Resident of Modak, Police
Station Modak, District Kota
.....Accused/Respondent
Date of Order ::::: 25.01.2017
HON'BLE MR. JUSTICE PRASHANT KUMAR AGARWAL
Mrs. Sonia Shandaliya, Public Prosecutor for State.
On consideration of submissions made on behalf of the appellant-State of Rajasthan and the evidence produced during the course of trial and also the reasons recorded by the trial Court in support of the impugned judgment, leave to appeal is granted and the office is directed to register this case as regular criminal appeal.
Issue bailable warrant of Rs.25,000/- to respondent-accused making it returnable within a period of six weeks. Record has already been received.
List after six weeks.
(PRASHANT KUMAR AGARWAL), J Jyoti/-
S.No.23