Saurabh Maheshwari vs Narayan Singh Rajpurohit
2023 Latest Caselaw 2521 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Crml Leave To Appeal No. 2/2022

Saurabh Maheshwari S/o Jugal Kishore Maheshwari, Aged About 38 Years, Proprietor Maheshwari Creation, Near Mahamandir Railway Station, Ram Mohalla, Jodhpur.

----Appellant Versus Narayan Singh Rajpurohit S/o Bhanwar Singh Rajpurohit, H.no. 1, Shyam Nagar, Pal Road, Jodhpur.

----Respondent

For Appellant(s) : Mr. Falgun Buch For Respondent(s) : Mr. Gopal Singh Rajpurohit

HON'BLE MR. JUSTICE FARJAND ALI

Order

28/03/2023

Heard.

Perused the material available on record.

After hearing the learned counsel for the parties and

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 to prefer an appeal

against the impugned Judgment of acquittal dated 23.10.2021

passed by learned Chief Metropolitan Magistrate (NI Act Cases)

No.9, Jodhpur Metropolitan in Criminal Regular Case No.694/2019.

Thus, the leave to appeal application is accepted and

the same shall be registered as an appeal.

Office to proceed.

(FARJAND ALI),J 57-Pramod/-

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