Tarsem Chand vs Manjit Kaur Vashisht
2022 Latest Caselaw 7727 P&H

238-2
               CRM-A-2724-MA of 2017

               Tarsem Chand Vs. Manjit Kaur Vashisht

Present:       Mr. Aminder Singh, Advocate
               for the applicant.

                     ****

The instant application has been filed under Section 378(4) Cr.P.C

for seeking leave to appeal against the judgment of acquittal dated 10.10.2017

passed by the JMIC, Sangrur in complaint case no. 156 dated 01.04.2016.

Learned counsel appearing on behalf of the applicant contends that

the complaint had been instituted by the applicant and as such he is the person

aggrieved and has a right to prefer on appeal.

On hearing the learned counsel, the instant application is allowed

and leave is granted to the applicant to prefer an appeal against the judgment

dated 10.10.2017.

Registry is directed to assign the number of appeal.

                                                        (VINOD S. BHARDWAJ)
July 25, 2022                                                  JUDGE
rekha sharma




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