State Of Rajasthan vs Rameshwar Meena
2023 Latest Caselaw 3600 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Criminal Appeal No. 231/2023

State Of Rajasthan

----Appellant Versus Rameshwar Meena

----Respondent

For Appellant(s) : Mr. Gaurav Singh For Respondent(s) : None present

HON'BLE MR. JUSTICE FARJAND ALI

Order

25/04/2023

1. Heard on admission.

2. A perusal of the judgment impugned revealing that there

was a complaint regarding demand of illegal gratification for which

a trap proceeding was undertaken and the tainted amount of

Rs.800/- came to be recovered from the accused respondent. At

the culmination of the trial, the learned trial court has acquitted

the accused respondent by giving benefit of doubt.

3. In the totality of the facts and circumstances, there appears

to be a good ground available for admission. Accordingly, the

appeal is admitted. The accused respondent is already

represented by his counsel, thus, notice need not be issued.

4. Put for hearing in due course.

(FARJAND ALI),J 137-Pramod/-

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