State vs Hari Prakash
2023 Latest Caselaw 1817 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Crml Leave To Appeal No. 172/2020 State

----Appellant Versus Hari Prakash

----Respondent

For Appellant(s) : Mr. A.R. Choudhary, PP For Respondent(s) : Mr. Mahesh Thanvi

HON'BLE MR. JUSTICE RAJENDRA PRAKASH SONI Order 16/02/2023

Heard learned counsel for the appellant as well as learned

Public Prosecutor and perused the judgment impugned available

on record.

This Court is of the opinion that there are valid and

substantial grounds for grant of leave to the appellant for filing an

appeal against the acquittal of the respondent vide impugned

judgment dated 20.08.2019 passed by learned Sessions Judge,

Pali.

Accordingly, the application for grant of leave to appeal is

allowed. The memo of leave to appeal be treated as an appeal and

it be registered, as such. The accused-respondent is represented

by his counsel, thus, notice need not be issued to him.

Admit.

Let the matter be placed for hearing in due course.

(RAJENDRA PRAKASH SONI),J 73-AnilKC/-

Powered by TCPDF (www.tcpdf.org)