Ranjeet Singh vs State
2021 Latest Caselaw 10271 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Crml Leave To Appeal No. 166/2020

Ranjeet Singh S/o Ishwar Singh, Aged About 58 Years, By Caste Rajput, R/o Sanjay Colony, Near Brahmino Ki Nadi, Bhilwara.

----Appellant Versus

1. State, Through P.p.

2. Smt. Rukmani W/o Yogesh Chandra, By Caste Pancholi, R/o Bhilwara, District Bhilwara.

3. Sunil @ Narayan S/o Yogesh Chandra, By Caste Pancholi, R/o Bhilwara, District Bhilwara.

4. Anil S/o Yogesh Chandra, By Caste Pancholi, R/o Bhilwara, District Bhilwara.

----Respondents

For Appellant(s) : Mr. A.S. Rathore For Respondent(s) : Mr. Mohd. Javed, PP

HON'BLE MR. JUSTICE SANDEEP MEHTA

Order

07/07/2021

The appeal preferred by the applicant-complainant Ranjeet

Singh under Section 372 Cr.P.C. for assailing the acquittal of the

respondent has been rejected by learned Additional Sessions

Judge, Women Atrocities Cases, Bhilwara vide judgment dated

27.02.2020 passed in Crimninal Case No.21/2016.

Other wise also, concurrent findings have been recorded by

the two learned courts below while acquitting and upholding

acquittal of the respondent and as such, there is no justification to

entertain this leave to appeal filed for challenging the impugned

judgment.

Thus, this leave to appeal application is dismissed as being

not maintainable.

(SANDEEP MEHTA),J

110-Mamta/Devesh/-

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