Neelam vs State Of Rajasthan
2022 Latest Caselaw 14048 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Revision Petition No. 1015/2021

Smt. Neelam W/o Shri Murlidhar @ Pintoo, Aged About 25 Years, D/o Shri Jeeva Ram, B/c Sargara, At Present R/o Village Keerwa, Tehsil Rani, District Pali (Raj.)

----Petitioner Versus

1. State Of Rajasthan, Through Learned Pp

2. Murlidhar @ Pintoo S/o Sh. Mohan Lal, Aged About 28 Years, B/c Sargara, R/o Indira Colony, Sargaron Ka Baas, Neelkanth Road, Phalna, Tehsil Bali And District Pali (Raj.)

----Respondents

For Petitioner(s) : Mr. Om Singh For Respondent(s) : Mr. Laxman Solanki, PP

HON'BLE MR. JUSTICE FARJAND ALI

Order

29/11/2022

An application has been preferred on behalf of the petitioner

seeking conversion of the instant revision petition into a criminal

appeal under the proviso of Section 372 of Cr.P.C.

For the reasons and grounds mentioned in the application,

the same is allowed. The instant revision petition be treated as

criminal appeal against the judgment of acquittal passed by the

learned Court below.

For the statistical purposes, the instant revision petition is

disposed of.

Office to proceed.

(FARJAND ALI),J 72-amit/-

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