Susheela vs Suresh
2022 Latest Caselaw 14969 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Crml Leave To Appeal No. 328/2022

Susheela W/o Sh. Bhima Ram, Aged About 52 Years, B/c Harijan, R/o Plot No. 94, Shanti Nagar, Harijan Basti, Masuriya, Jodhpur (Raj.).

----Appellant Versus Suresh S/o Ramchandra, R/o C/o Naresh S/o Sh. Garibdas, R/o Shanti Nagar, Masuriya, Near Meghwal Hostel, Jodhpur, Second Address- Behind Pratapnagar P.s., Indra Colony, Pratap Nagar, Jodhpur.

                                                                                                     ----Respondent


                                   For Appellant(s)          :    Mr. Sharwan Godara
                                   For Respondent(s)         :    ----

HON'BLE MR. JUSTICE FARJAND ALI

Order

19/12/2022

Having heard learned counsel for the appellant and perusing

the judgment impugned, this Court is of the opinion that there are

valid and substantial grounds for grant of leave to appeal to the

appellant for filing an appeal against the judgment of acquittal of

the respondent.

Accordingly, the application for grant of leave to appeal is

accepted. The memo of leave to appeal be treated as appeal and it

be registered as such. Office to proceed.

(FARJAND ALI),J 299-RP/-

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