Ajmer Vidyut Vitran Nigam Ltd vs Lichhmansingh
2023 Latest Caselaw 2979 Raj

[2023/RJJD/009538]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Crml Leave To Appeal No. 467/2019

Ajmer Vidyut Vitran Nigam Ltd., Reg. Office Vidhyut Bhawan Panchsheel Nagar Makadwali Road Ajmer Through Exceutive Engineer (O And M) A.V.V.N.L. Nagar.

----Appellant Versus Lichhmansingh S/o Premsingh, By Caste Rajput, R/o Premnagar Khinwsar, District Nagaur.

----Respondent

For Appellant(s) : Mr. Vikram Choudhary For Respondent(s) : Mr. A.R. Choudhary, PP

HON'BLE MR. JUSTICE FARJAND ALI

Order

12/04/2023

Vide the judgment impugned dated 15.07.2019, the accused

respondent has been acquitted from the charges under Section

135 and 136 of the Indian Electricity Act, 2003 on the ground that

the prosecution has failed to prove the case beyond reasonable

doubt.

Gone through the judgment as well as the record, there

appears to be valid and reasonable grounds to accept the leave

application.

Accordingly, the leave to appeal is allowed.

(FARJAND ALI),J 55-Ashutosh/-

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