State vs Tejpal
2021 Latest Caselaw 10621 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR D.B. Crml Leave To Appeal No. 37/2020

State

----Appellant Versus Tejpal

----Respondent

For Appellant(s) : Mr. R.R. Chhaparwal, PP For Respondent(s) : Mr. Vipin Makkad

HON'BLE MR. JUSTICE SANDEEP MEHTA HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Order

12/07/2021

Having heard and considered the arguments advanced by

learned Public Prosecutor and learned counsel representing the

respondent-accused Tejpal and after going through the impugned

judgment and the record, we are of the opinion that there are

valid and substantial grounds so as to grant leave to the State of

Rajasthan for filing appeal against the impugned judgment of

acquittal dated 03.01.2018 passed by learned Addl. Sessions

Judge No.2, Hanumangarh in Sessions Case No.26/2015. Hence,

the leave to appeal application is accepted. The memo of leave to

appeal shall be treated to be an appeal, which is admitted.

Shri Vipin Makkad, Advocate appears on behalf of the

respondent. Thus, notice need not be issued.

Connect and list for hearing in due course with S.B. Criminal

Appeal No.285/2018.

(MANOJ KUMAR GARG),J (SANDEEP MEHTA),J 14-Sudhir Asopa/Devesh/-

(2 of 2) [CRLLA-37/2020]

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