Devendra Singh vs Dilip Nagda
2023 Latest Caselaw 2520 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Crml Leave To Appeal No. 16/2023

Devendra Singh S/o Sh. Rishipal Singh, Aged About 45 Years, 101, Hiranmagri, Section No. 13, V.s.s. Enterprises, Dist. Udaipur (Raj.).

----Appellant Versus Dilip Nagda S/o Sh. Kishan Lal Nagada, Sitamata Mandir Ke Pass, Vill. Sisarama, Teh. Girwa, Dist. Udaipur, Raj.

                                                                                                          ----Respondent


                                   For Appellant(s)              :     Mr. Ram Singh Rawal
                                   For Respondent(s)             :     -

HON'BLE MR. JUSTICE FARJAND ALI

Order

28/03/2023

Heard.

Perused the material available on record.

Considering the overall facts and circumstances as

available on record, there appears to be reasonable and valid

grounds for granting leave to the applicant appellant for filing

appeal against the impugned Judgment of acquittal dated

21.10.2022 passed by learned Special Judicial Magistrate (NI Act

Cases) No.2, Udaipur in CIS No.15738/2015.

Thus, the leave to appeal application is accepted and

the same shall be registered as an appeal.

Office to proceed.

(FARJAND ALI),J 59-Pramod/-

Powered by TCPDF (www.tcpdf.org)