State Of Rajasthan vs Sikander
2021 Latest Caselaw 19540 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Crml Leave To Appeal No. 137/2021

State Of Rajasthan, Through Pp

----Appellant Versus Sikander S/o Sher Mohd. Musalman, Aged About 40 Years, R/o Tilak Nagar Basti, Kabilon Ka Chowk, P.s. Udaimandir, District Jodhpur.

----Respondent

For Appellant(s) : Mr. Mahipal Bishnoi

HON'BLE MR. JUSTICE DEVENDRA KACHHAWAHA

Order

21/12/2021

Appellant-State has filed this Leave to Appeal under Section

378 (iii) and (i) of the Code of Criminal Procedure, 1973 (for

short, 'Cr.P.C.'), against the impugned judgment dated 20.01.2021

passed by the learned Special Judge, NDPS Cases No.1,

Chittorgarh (for short, 'learned trial Court'), in Sessions Case

No.52/2013, whereby the learned trial Court has acquitted

respondent-accused for offences under Section 8/15 of the NDPS

Act, 1985.

Heard learned Public Prosecutor and perused the impugned

judgment.

This Court is of the opinion that there are vaild and

substantial grounds for grant of leave to the appellant-State of

Rajasthan for filing an appeal against the acquittal of the

respondent vide impugned judgment.

(2 of 2) [CRLLA-137/2021]

Accordingly, the application for grant of leave to appeal is

allowed. The memo of leave to appeal be treated as an appeal

and it be registered as such. Amended cause title be filed within

four weeks.

Admit. Issue notice. Rule is made returnable within a period

of four weeks. Send for the record.

The respondent be summoned through a bailable warrant in

the sum of Rs.25,000/-

List this matter after four weeks.

(DEVENDRA KACHHAWAHA),J

1-Bharti/-

Powered by TCPDF (www.tcpdf.org)