Silochana vs State Of Rajasthan
2021 Latest Caselaw 18948 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Crml Leave To Appeal No. 328/2019

Silochana D/o Late Shri Pabudan, Aged About 19 Years, By Caste Bhopa, R/o Village Gorisar, Ratangarh, District Churu.

----Appellant Versus

1. State Of Rajasthan, Through P.p.

2. Balveer S/o Shri Mala Ram, By Caste Nai, R/o Village Gorisar, Ratangarh, District Churu.

----Respondents

For Appellant(s) : Mr. Suresh Kumbhat For Respondent(s) : Mr. Gaurav Singh, PP

HON'BLE MR. JUSTICE RAMESHWAR VYAS Order

13/12/2021

Heard learned counsel for the appellant and learned Public

Prosecutor and perused the record.

After perusing the record, this Court is of the opinion that

there is valid and substantial ground to assail the judgment of

acquittal of accused-respondent Balveer for the offences under

Section 376D of the IPC and under Section 5/6 of the POCSO Act.

The cr. Leave to appeal is therefore, granted.

Office is directed to treat the present cr. Leave to appeal as

Regular Cr. Appeal.

Issue bailable warrant in the sum of Rs.50,000/- to the

respnodent Balveer, returnable in six weeks.

(RAMESHWAR VYAS),J

68-CPGoyal/-

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