Mitali Kaushik Daughter Of Sanjay ... vs State Of Rajasthan
2021 Latest Caselaw 6436 Raj/2

                                              HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                          BENCH AT JAIPUR

                                                 S.B. Criminal Leave To Appeal No. 115/2021

                                   Mitali Kaushik Daughter Of Sanjay Kumar Sharma
                                                                                                        ----Appellant
                                                                        Versus
                                   State Of Rajasthan and anr.
                                                                                                     ----Respondents

For Appellant(s) : Mr. Raj Kumar Saini For Respondent(s) : Mr. Rajendra Yadav, G.A./AAG

HON'BLE MR. JUSTICE MANOJ KUMAR VYAS

Order

12/11/2021

This matter has come-up on an application (I.A. No.1/2021)

for treating criminal leave to appeal into criminal appeal.

It has been submitted that the judgment of acquittal has

been challenged and the appellant has filed this criminal leave to

appeal whereas criminal appeal lies against the judgment of

acquittal, therefore, this criminal leave to appeal may be treated

as criminal appeal.

There is office objection in this regard also.

In view of submissions, the application is allowed and

criminal leave to appeal is directed to be treated as criminal

appeal.

Office to proceed accordingly.

(MANOJ KUMAR VYAS),J

Hemant/1

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