Dungarmal Soni Son Of Shri ... vs State Of Rajasthan
2022 Latest Caselaw 2371 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

            D.B. Criminal Leave To Appeal No.15/2022

Dungarmal Soni Son Of Shri Gajanand Soni
                                                                  ----Appellant
                                   Versus
State Of Rajasthan
                                                                ----Respondent

For Appellant(s) : Mr.Manish Kumar Sharma, Adv. For Respondent(s) : Ms.Rekha Madnani, Additional Government Advocate.

HON'BLE MR. JUSTICE ASHOK KUMAR GAUR HON'BLE MR. JUSTICE ANOOP KUMAR DHAND

Order

16/03/2022

The matter comes up on an application filed on behalf

of the applicant-appellant, whereby, prayer has been made for

converting the present 'DB Criminal Leave to Appeal' into 'D.B.

Criminal Appeal' to be entertained by this Court against the

judgment dated 23.09.2019, whereby respondent-accused has

been acquitted.

Learned counsel for applicant-appellant submitted that

inadvertently due to typographical mistake, the title of the appeal

was wrongly mentioned as 'D.B Criminal Leave to Appeal',

however, instead of filing 'D.B Criminal Leave to Appeal', the

applicant has to file 'D.B. Criminal Appeal' against the order of

acquittal, passed by the Trial Court.

We have heard learned counsel for the parties.

(2 of 2) [CRLLA-15/2022]

For the reasons stated in the misc. application (IA

No.2/2022), the same is allowed. Amended cause-title already

filed with the application, is ordered to be taken on record.

Accordingly, the present 'D.B. Criminal Leave to Appeal'

may be treated as 'D.B. Criminal Appeal'.

For statistical purpose, D.B. Criminal Leave to Appeal

stands disposed of and the case will be registered now as 'D.B.

Criminal Appeal'.

List after one week.

(ANOOP KUMAR DHAND), J (ASHOK KUMAR GAUR), J

Himanshu Soni/Pravesh/4

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