Antima Kumawat vs State Of Rajasthan
2023 Latest Caselaw 3605 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Crml Leave To Appeal No. 54/2022

Antima Kumawat

----Appellant Versus State Of Rajasthan

----Respondent

For Appellant(s) : Mr. N.K. Gurjar For Respondent(s) : Mr. A.R. Choudhary, PP

HON'BLE MR. JUSTICE FARJAND ALI

Order

25/04/2023

1. An application has been preferred on behalf of the petitioner

seeking conversion of the instant criminal leave to appeal

under Section 378 (4) of Cr.P.C. as a Criminal Appeal under

the proviso to Section 372 of Cr.P.C.

2. Since against the judgment of the acquittal, a right has been

conferred upon the complainant/victim to prefer an appeal

by insertion of the proviso under Section 372 of the Cr.P.C.,

the application deserves to be allowed.

3. Accordingly, the instant application seeking leave to appeal

is allowed. The memo of leave to appeal application shall be

treated and registered as an appeal.

4. Office to proceed.

(FARJAND ALI),J 192-Ashutosh/-

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