State Of Rajasthan vs Harvindra Singh
2023 Latest Caselaw 5880 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Crml Leave To Appeal No. 189/2023

1. State Of Rajasthan, Through Jodhpur Vidhyut Vitaran Nigam Limited, Sriganganagar.

2. Junior Executive Engineer, Kesarisinghpur, Discom, Jodhpur.

----Appellants Versus Harvindra Singh S/o Sh. Babu Singh, Matili Rathan, P.S. Matiri Rathan, Dist. Sriganganagar.

----Respondent

For Appellant(s) : Mr. Dinesh Joshi.

For Respondent(s) : --

HON'BLE MR. JUSTICE FARJAND ALI

Order

14/08/2023

1. Upon perusal of the judgment impugned, it is revealing that

in a prosecution lodged against the respondent by the appellants,

the learned trial court acquitted the accused by giving him benefit

of doubt. There seems reasonable grounds to allow the appellants

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.

(FARJAND ALI),J 34-Prashant/-

Powered by TCPDF (www.tcpdf.org)