State Of Rajasthan vs Shankarlal @ Hokaram
2022 Latest Caselaw 3074 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR D.B. Crml Leave To Appeal No. 56/2021

State Of Rajasthan

----Appellant Versus Shankarlal @ Hokaram

----Respondent

For Appellant(s) : Mr. B.R. Bishnoi, AGC For Respondent(s) : Mr. Shambhoo Singh Rathore

HON'BLE MR. JUSTICE SANDEEP MEHTA HON'BLE MR. JUSTICE VINOD KUMAR BHARWANI

Order

25/02/2022

Heard. Perused the material available on record.

Considering the overall facts and circumstances as available

on record, we are of the opinion that it is a fit case for granting

leave to the State of Rajasthan for filing an appeal against the

impugned Judgment of acquittal dated 04.01.2021 passed by

learned Sessions Judge, Jalore in Sessions Case No.32/2014.

Thus, the leave to appeal application is accepted and the same

shall be registered as an appeal.

Admit.

The respondents are present in the Court and are

represented by Shri Shambhoo Singh Rathore. Their attendance

be marked in the file.

List the appeal for hearing in due course.

(VINOD KUMAR BHARWANI),J (SANDEEP MEHTA),J 11-Sudhir Asopa/-

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