State Of Rajasthan vs Dilip Kumar Dalaram
2021 Latest Caselaw 17009 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Leave To Appeal No. 85/2019

State Of Rajasthan, Through PP

----Appellant Versus Dilip Kumar Dalaram S/o Shri Jodha Ram, By Caste Kalbi (Choudhary), Resident Of Kesuri, Police Station Sarwana, District Jalore.

----Respondent

For Appellant(s) : Mr. Sudhir Tak, PP For Respondent(s) : Mr. Jamta Ram Patel

HON'BLE MR. JUSTICE RAMESHWAR VYAS Order

15/11/2021

The instant leave to appeal has been filed under Section

378 (1)(b)(3) Cr.P.C. against the judgment dated 3.8.2018,

whereby the learned Additional Sessions Judge, Bhinmal, Jalore in

Special Sessions Case No. 10/2012 acquitted the accused

respondent from offence under Sections 447, 363, 342, 376 and

309 IPC.

Heard the learned counsel for the appellant and

perused the record.

This Court is of the opinion that there is valid and

substantial ground to allow this leave to appeal against the

impugned judgment dated 3.8.2018. Accordingly, the present

leave to appeal is granted.

This leave to appeal be treated at appeal. Copy of

appeal may be provided to the learned counsel for the respondent.

Office to proceed.

(RAMESHWAR VYAS),J

59-Mak/-

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