Idrish vs State And Anr
2021 Latest Caselaw 16136 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

D.B. Crml Leave To Appeal No. 68/2018

Idrish

----Appellant Versus State And Anr

----Respondent

For Appellant(s) : Mr. Pritam Joshi. For Respondent(s) : Mr. N.S. Bhati.

HON'BLE MR. JUSTICE ARUN BHANSALI HON'BLE MR. JUSTICE ANOOP KUMAR DHAND

Order

23/10/2021

The applicant has sought leave to appeal from part of the

judgment dated 06.11.2017 passed by Additional Sessions Judge,

Rajgarh, District Churu.

In view of the judgment in Mallikarjun Kodagali v. State of

Karnataka: (2019) 2 SCC 752, the complainant/applicant is not

required to seek leave to appeal.

In that view of the matter, the application for leave to appeal

is ordered to be treated as criminal appeal, office is directed to

register the same as such and list the same before appropriate

Bench.

The D.B. Criminal Leave to Appeal No.68/2018 stands

disposed of.

(ANOOP KUMAR DHAND),J (ARUN BHANSALI),J 3-pradeep/-

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