J.V.V.N.Ltd vs Purkha Ram And Ors
2022 Latest Caselaw 5827 Raj

                                         (1 of 2)                  [CRLA-161/2013]


     HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                      JODHPUR
                  S.B. Criminal Appeal No. 161/2013

J.v.v.n.ltd.
                                                                   ----Appellant
                                    Versus
Purkha Ram And Ors.
                                                                 ----Respondent


For Appellant(s)          :     Mr. Ashok Chhangani
For Respondent(s)         :     Mr. M.S. Bhati, PP



     HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

                                     Order

21/04/2022

     In wake of instant surge in COVID-19 cases and spread of its

highly infectious Omicron variant, abundant caution is being

maintained, while hearing the matters in Court, for the safety of

all concerned.

     The       present appellant has preferred the present appeal

claiming the following relief :-
    "It is, therefore, respectfully prayed that a special leave
    may kindly be granted and thereafter this application for
    special leave to appeal may be treated as an appeal and
    the impugned judgment dated 01.08.2008, passed by the
    learned trial court may kindly be quashed and set aside
    and the accused / respondent no.1 to 3 may kindly be
    punished for the offence committed by them and they
    may be sentenced in accordance with law."

     The concerned checking staff, who conducted the vigilance

investigation, has deposed as follows :




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                                                                                   (2 of 2)                 [CRLA-161/2013]


                                                   ";g   ckr lgh gS fd ehVj lgh gkyr esa Fkk vkSj jhfMax n'kkZ
                                         jgk Fkk fo~|qr dusD'ku ftlds uke dk Fkk mlds ifjokj dk dksbZ
                                         lnL; ogka ekStwn ugha FkkA"

                                         Since the reasons drawn by the learned court below to acquit

                                   the respondents is justified, therefore, no cause of interference is

                                   made out in the present appeal.

                                         Thus,       the     present       appeal       is    dismissed.   All   pending

                                   applications also stand dismissed.



                                                                       (DR.PUSHPENDRA SINGH BHATI), J.

36-Sudheer/-

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