Jugal Kishore vs Rajendra Kumar
2023 Latest Caselaw 5569 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Crml Leave To Appeal No. 433/2019

Jugal Kishore

----Appellant Versus Rajendra Kumar

----Respondent

For Appellant(s) : Mr. Pranav Bharadwaj For Respondent(s) : Mr. Abhishek Purohit, AGA

HON'BLE MR. JUSTICE FARJAND ALI

Order

03/08/2023

1. After full fledged trial, the learned trial Court has convicted

the accused respondent was convicted by the learned trial

Court thereafter in an appeal preferred on behal of the

accused respondent Rajendra Kumar the findings recorded by

the trial Court was reversed and acquitted him, thus, there

seems reasonable ground to allow the petitioner to prefer an

appeal against the impugned judgment.

2. 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.

3. Office to proceed.

4. The liberty of hearing shall be given to the respondent at the

time of hearing on the point of admission.

(FARJAND ALI),J 26-Ashutosh/-

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