Ramkishore vs State Of Rajasthan
2022 Latest Caselaw 14262 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Crml Leave To Appeal No. 438/2019

Ramkishore S/o Shri Poona Ram, Aged About 45 Years, By Caste Nai, R/o Natho Ka Bas, Siwanchi Gate, Jodhpur, District Jodhpur Metro.

----Appellant Versus

1. State Of Rajasthan, Through P.p.

2. Arjun Singh S/o Jasdan Rawal, Chamu House, Infront Of Krishi Mandi, Opposite Side Of Canal, Jodhpur, District Jodhpur Metro.

----Respondents

For Appellant(s) : Mr. Vimal Kumar Maheshwari For Respondent(s) : Mr. Laxman Solanki, PP None present for R-2

HON'BLE MR. JUSTICE FARJAND ALI

Order

05/12/2022 None present for the respondent No.2. Notice of respondent No.2 received duly served but no one is present to argue the leave to appeal.

Having heard and considered the submissions advanced by counsel Shri Maheshwari and after going through the impugned judgment, I am of of the opinion that there are valid and substantial grounds for granting leave to the appellant for filing an appeal against the impugned judgment of acquittal dated 15.10.2019 passed in Criminal Original Case No.1987/2017.

Accordingly, the instant leave to appeal application is allowed. The leave to appeal application shall be treated as an appeal. Amended cause title be filed within two weeks.

(FARJAND ALI),J 77-Mamta/-

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