Sawai Dan vs State Of Rajasthan
2021 Latest Caselaw 17458 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Crml Leave To Appeal No. 360/2019

Sawai Dan S/o Sh. Khet Dan, Aged About 67 Years, B/c Charan, R/o 576, Rajendra Nagar Vistar, Pali, Tehsil And District Pali (Raj.).

----Appellant Versus

1. State Of Rajasthan, Through P.p.

2. Bhupendra Singh S/o Sh. Guru Baksh Singh, Aged About 32 Years, B/c Sikh Sardar, R/o 163, Himmat Nagar, B, Pali Police Industrial Area, Pali (Raj.).

----Respondents

For Appellant(s) : Mr. Narpat Singh Arha Mr. Om Singh Chauhan For Respondent(s) : Mr. Laxman Solanki, PP

HON'BLE MR. JUSTICE RAMESHWAR VYAS

Order

22/11/2021

The instant leave to appeal has been filed against the

judgment dated 5.4.2019, whereby the learned Special Court,

POCSO Act No.1, Pali in Sessions Case No. 55/2018 (129/2014)

acquitted the accused respondent from offences under Sections

420and 468 IPC and Section 65 of the Information Technology

Act, 2000.

Since, the appellant is complainant in the State case,

hence, there is no need to seek leave to appeal. He has right to

file appeal under the proviso to Section 372 Cr.P.C. This leave to

appeal be treated as an appeal.

Record has been received.

Issue notice to the respondent no.2.

(2 of 2) [CRLLA-360/2019]

List alongwith S.B. Cr. Appeal No. 534/2019.

(RAMESHWAR VYAS),J

71-Mak/-

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