State Of Rajasthan vs Gangaram
2021 Latest Caselaw 7078 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR D.B. Crml Leave To Appeal No. 451/2019

State Of Rajasthan, Through P.P.

----Appellant Versus Gangaram S/o Shankar Parmar, Aged About 44 Years, Mahuwal, P.s. Pahada, District Udaipur.

----Respondent

For Appellant(s) : Mr. Gaurav Singh, PP For Respondent(s) : Mr. Jitendra Ojha

HON'BLE MR. JUSTICE SANDEEP MEHTA HON'BLE MR. JUSTICE DEVENDRA KACHHAWAHA

Order

10/03/2021

Having heard and considered the submissions advanced by

learned Public Prosecutor and Shri Jitendra Ojha, learned counsel

representing the respondent-accused, we are of the view that

there exist justified and strong grounds to grant leave to the State

of Rajasthan for filing an appeal against the impugned judgment

of acquittal dated 30.01.2018 passed by the learned Additional

Sessions Judge, Kherwara, District Udaipur in Sessions Case

No.109/2016 (CIS No.109/2016).

Thus, the leave to appeal application is accepted and shall be

registered as an appeal.

The appeal is admitted.

Admit.

Issue notice. Shri Ojha accepts notice on behalf of the

respondent-accused.

(2 of 2) [CRLLA-451/2019]

The acquitted accused Shri Gangaram shall remain present

in this Court and shall furnish a personal bond in the sum of

Rs.50,000/- and a surety bond in the like amount to the

satisfaction of the Registrar (Judicial), Rajasthan High Court,

Jodhpur within next 30 days.

(DEVENDRA KACHHAWAHA),J (SANDEEP MEHTA),J

13-Tikam/Devesh/-

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