Mukal vs State And Anr. ...
2023 Latest Caselaw 3760 Raj

[2023/RJJD/012579]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Crml Leave To Appeal No. 210/2013

Mukal Agarwal S/o Late Shri Mahaveer Prasad Agarwal by caste Agrawal, age 45 years, R/o 113 Gold Course Jodhpur Owner M/s Sumnex Organic Pvt. Ltd.

----Appellant Versus

1. State of Rajasthan

2. Sanjeev Arora S/o T.L. Arora, by caste Arora, R/o 6/9 Basant Vihar, In front of Malai Mandir, New Delhi

----Respondent

For Appellant(s) : Mr. Nadish Singhvi, through VC For Respondent(s) : Mr. Gaurav Singh, P.P.

HON'BLE MR. JUSTICE FARJAND ALI

Order

27/04/2023

1. Heard.

2. A perusal of the judgment dated 07.05.2010 revealing that

despite making sincere request, the learned trial court has

dismissed the complaint filed at the behest of the petitioner, by

taking resort of Section 256 of the CrPC. There appears valid and

reasonable grounds to allow the petitioner to move an appeal

against the judgment dated 07.05.2010.

3. Accordingly, the instant leave to appeal application is

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

and registered as an appeal. Office to proceed.

4. List the appeal for admission on 08.05.2023.

(FARJAND ALI),J 154-Pramod/-

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