State Of Rajasthan vs Kishan Lal
2021 Latest Caselaw 19543 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Leave To Appeal No. 119/2021

State of Rajasthan through PP

----Appellant Versus Kishan Lal S/o Shri Tulsaram, Aged About 28 Years, B/c Mina, R/o Raghunathpura, P.S. Nana, District Pali.

                                                                     ----Respondent


For Appellant(s)         :     Mr. Mukhtiyar Khan, PP
For Respondent(s)        :

HON'BLE MR. JUSTICE DEVENDRA KACHHAWAHA

Order

21/12/2021

Learned Public Prosecutor stated that prosecutrix was a

minor girl at the time of the incident; respondent- accused had

narrated a false story of prosecution at the time of recording of

the statement; but the learned Trial Court has acquitted the

respondent-accused merely on the basis of surmises and

conjectures.

Heard learned Public Prosecutor and perused the judgment

impugned.

This Court is of the opinion that there are valid and

substantial grounds for grant of leave to the appellant-applicant,

State of Rajasthan for filing an appeal against the acquittal of the

respondent vide impugned judgment.

Accordingly, the application for grant of leave to appeal is

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

(2 of 2) [CRLLA-119/2021]

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. Record be called for.

The respondent be summoned through a bailable warrant in

the sum of Rs.25,000/-.

List the matter after four weeks.

(DEVENDRA KACHHAWAHA),J

1-Rashi/-

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