Bhagwati Prasad vs State Of Rajasthan ...
2023 Latest Caselaw 3914 Raj

[2023/RJJD/013046]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Crml Leave To Appeal No. 309/2018

Bhagwati Prasad S/o Ratan Lal, Aged About 44 Years, B/c Chouhan, R/o Sarvodaya Basti, Narsinghsagar Talab, Bikaner

----Appellant Versus

1. State Of Rajasthan, Through Pp

2. Suresh Kumar S/o Madanlal, B/c Khatik, R/o Khatikon Ka Mohalla, Rajgarh, Dist. Churu.

3. Madanlal S/o Moman Ram, B/c Khatik, R/o Rajgarh, Dist.

Churu, Presenlty R/o Dhansiya, P.s. Pallu, Teh. Nohar, Dist. Hanumangarh

----Respondents

For Appellant(s) : Mr. Praveen Vyas For Respondent(s) : Mr. Gaurav Singh, P.P.

Mr. S.G. Ojha

HON'BLE MR. JUSTICE FARJAND ALI

Order

02/05/2023

1. After insertion of the proviso to Section 372 of the CrPC, an

absolute right has been conferred upon the victim of a case to

prefer an appeal against the judgment of acquittal. In this view of

the matter, the petitioner is permitted to prefer an appeal against

the impugned judgment.

2. Accordingly, the instant application seeking leave to appeal is

allowed. The memo of leave to appeal application shall be treated

and registered as an appeal against the judgment of acquittal

under the proviso to Section 372 of the CrPC.

3. Office to proceed.

(FARJAND ALI),J 50-Pramod/-

Powered by TCPDF (www.tcpdf.org)