Roopa Ram Meghwal vs Kamlesh Vyas
2023 Latest Caselaw 3854 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Crml Leave To Appeal No. 290/2019

Roopa Ram Meghwal

----Appellant Versus Kamlesh Vyas

----Respondent

For Appellant(s) : Mr. Hardik Gautam For Respondent(s) : Mr. S.S. Rathore

HON'BLE MR. JUSTICE FARJAND ALI

Order

01/05/2023

1. Learned counsel for the petitioner submits that he has

moved an application for conversion of the instant leave to appeal

into an appeal under the proviso of Section 372 of Cr.P.C. against

the judgment of acquittal. However, the same is not available on

record.

2. Office to check and verify.

3. List the matter after two weeks.

(FARJAND ALI),J 52-divya/-

Powered by TCPDF (www.tcpdf.org)