Jodhpur Vidyut Vitran Nigam Ltd vs Amar Singh
2023 Latest Caselaw 3287 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Crml Leave To Appeal No. 142/2020

Jodhpur Vidyut Vitran Nigam Ltd.

----Appellant Versus Amar Singh

----Respondent

For Appellant(s) : Mr. Mrigraj Singh Rathore For Respondent(s) : Mr. Gaurav Singh, P.P.

HON'BLE MR. JUSTICE FARJAND ALI

Order

19/04/2023

In the report made by the office, it is mentioned that by

giving benefit of order passed by Hon'ble the Supreme Court in

view of the outbreak of pandemic Covid-19, relaxations were

made in filing of the appeal, petition and application.

The leave to appeal has been found within limitation.

Heard on leave to appeal application. The prosecution was

launched upon the respondent on the accusation that he was

having an unlawful electricity connection and thereby committing

theft of electricity and in that case, after trial, the accused

respondent has been acquitted from the charges.

Upon consideration of the grounds mentioned in the memo

of leave to appeal, I deem it appropriate to allow the petitioner to

move an appeal against the judgment of acquittal.

(2 of 2) [CRLLA-142/2020]

Accordingly, the instant leave to appeal application is

allowed. The memo of leave to appeal shall be treated and

registered as an appeal.

Office to proceed.

(FARJAND ALI),J 69-divya/-

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