Kuver Singh Meena S/O Shri ... vs State Of Rajasthan
2022 Latest Caselaw 179 Raj/2

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

              S.B. Criminal Leave To Appeal No. 506/2018

Kuver Singh Meena S/o Shri Ratanlal, R/o Village Ganvdi Meena,
Tehsil Hindon, District Karauli.
                                                                      ----Appellant
                                    Versus
1.       State Of Rajasthan, Through PP
2.       Battilal S/o Shri Tikaram, R/o Pattikalan Bamanwas
         District Sawaimadhopur.
3.       Smt.    Phoolwati      W/o       Shri     Battilal,     R/o     Pattikalan
         Bamanwas District Sawaimadhopur.
4.       Dharmendra @ Dharmi S/o Shri Battilal, R/o Pattikalan
         Bamanwas, District Sawaimadhopur.
                                                                 ----Respondents

For Appellant(s) : Mr. Dharmendra Choudhary, for Mr. Harendra Singh, through VC For Respondent(s) : Mr. Rajendra Yadav, GA-cum-AAG

HON'BLE MR. JUSTICE UMA SHANKER VYAS

Order

07/01/2022 In Application No.01/2021:

This criminal leave to appeal has been filed by the appellant-

complainant, father of the deceased against the judgment dated

01.09.2018 passed by the learned Additional Sessions Judge,

Gangapurcity in Sessions Case No.48/2015 whereby the non-

appellants-accused were acquitted.

Learned counsel for the appellant by way of the application

No.1/2021 submits that in view of judgment of Apex Court in the

case of Manikarjun Kodagali Vs. State of Karnataka,

reported in (2018) 14 Scale 32, now there is no necessity to

(2 of 2) [CRLLA-506/2018]

seek leave. Hence, this leave to appeal may be treated as criminal

appeal and register it separately.

In view of above, Registry is directed to register the leave to

appeal as criminal appeal separately and the same be listed in the

Court.

Application No.1/2021 is allowed accordingly. Amended

cause title appended with the application is taken on record.

For statistical purpose, the leave to appeal is also disposed

of.

(UMA SHANKER VYAS),J

DANISH USMANI /04

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