Pannalal vs State Of Rajasthan
2023 Latest Caselaw 177 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Crml Leave To Appeal No. 411/2018

Pannalal S/o Sh. Balu @ Birbal, Aged About 67 Years, By Caste Sansi, Resident Of Dablibas Chaina (Dablibas Sardara) (Noorpura), Tehsil And District Hanumangarh (Rajasthan).

----Appellant Versus

1. State Of Rajasthan, Through Its Public Prosecutor

2. Soniya Ram S/o Sukha Ram, By Caste Sansi, Resident Of Village Kamana, P/s Hanumangarh Junction, Tehsil And District Hanumangarh (Rajasthan)

----Respondents Connected With S.B. Crml Leave To Appeal No. 6/2019 Pannalal S/o Balu @ Birbal Sansi, Aged About 67 Years, Dablibas Chaina (Dablibas Sardara) (Noorpura), Teh And Dist Hanumangarh Raj.

----Appellant Versus

1. State Of Rajasthan, Through Pp

2. Harchand S/o Balu @ Ballu Sansi, Aged About 46 Years, Village Dablibas Chugta (Kamana), Ps Hanumangarh Junction, Teh And Dist Hanumangarh (Raj)

3. Lakhuram S/o Balu @ Ballu Sansi, Aged About 38 Years, Village Dablibas Chugta (Kamana), Ps Hanumangarh Junction, Teh And Dist Hanumangarh (Raj)

4. Kishnaram S/o Kurdaram Sansi, Aged About 39 Years, Village Dablibas Chugta (Kamana), Ps Hanumangarh Junction, Teh And Dist Hanumangarh (Raj)

----Respondents

For Appellant(s) : Mr. KR Saharan For Respondent(s) : Mr. SS Rajpurohit, PP Mr. NL Joshi

HON'BLE MR. JUSTICE VINOD KUMAR BHARWANI

(2 of 2) [CRLLA-411/2018]

Order

05/01/2023

Heard learned Public Prosecutor and perused the judgment

impugned.

This Court is of the opinion that there are valid and

substantial grounds for grant of leave to the appellant applicant

for filing an appeal against the acquittal of the respondents vide

impugned judgment.

Accordingly, the applications for grant of leave to appeal are

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

it be registered as such. Amended cause title be filed within two

weeks.

(VINOD KUMAR BHARWANI),J 50-Arti/-

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