Nathuram vs State
2022 Latest Caselaw 13988 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Crml Leave To Appeal No. 8/2020 Nathuram S/o Kashiram, Aged About 50 Years, By Caste Bhaat, R/o Munda, P.s. Hanumangarh Town, Tehsil And District Hanumangarh (Raj.).

----Appellant Versus

1. State, Through P.p.

2. Radheshyam S/o Shivbhagwan, By Caste Jaat, R/o Near Electricity Board, Near Masun Dharmkanta, Rawatsar, Tehsil Rawatsar, District Hanumangarh (Raj.).

----Respondents

For Appellant(s) : Mr. Bhagat Dadhich For Respondent(s) : Mr. Gaurav Singh, PP Mr. Nishant Mothsara

HON'BLE MR. JUSTICE FARJAND ALI Order 28/11/2022

Heard learned counsel for the petitioner and learned Public

Prosecutor as well as learned counsel for the respondent No.2.

Perused the judgment impugned available on record.

This Court is of the opinion that there are valid and

substantial grounds for grant of leave to the appellant applicant

Nathuram for filing an appeal against the acquittal of the

respondent No.2 vide impugned judgment.

Accordingly, the application for grant of leave to appeal is

allowed. The memo of leave to appeal be treated as an appeal and

it be registered as such. The accused-respondent is represented

by his counsel, thus, notice need not be issued to him. He is

directed to appear on or before 04.01.2023 to mark his presence

before the Registrar (Judicial), Rajathan High Court, Jodhpur.

Record has been received.

                                                                            (2 of 2)                   [CRLLA-8/2020]


                                        Put up for admission.


                                                                                                 (FARJAND ALI),J
                                   61-amit/-

Powered by TCPDF (www.tcpdf.org)