Manish Kumar Vyas vs State Of Rajasthan ...
2023 Latest Caselaw 3928 Raj

[2023/RJJD/013062]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Crml Leave To Appeal No. 253/2018

Manish Kumar Vyas S/o Shri Brij Mohan Vyas, Aged About 37 Years, Bhaton Ka Bas, Murlidhar Vyas Nagar Road , Bikaner (Raj.)

----Appellant Versus

1. State Of Rajasthan, Through Pp

2. Om Prakash S/o Bhanwar Lal, B/c Bhat , Bhaton Ka Bas, Bikaner (Raj.)

3. Murli S/o Bhanwar Lal, B/c Bhat , Bhaton Ka Bas, Bikaner (Raj.)

4. Dalip S/o Bhanwar Lal, B/c Bhat , Bhaton Ka Bas, Bikaner (Raj.)

----Respondents

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

Mr. Anil Gupta

HON'BLE MR. JUSTICE FARJAND ALI

Order

02/05/2023

1. The petitioner happens to be the complainant of the case, in

which the learned trial court after meticulous examination of the

evidence brought on record has acquitted the accused

respondents. Upon perusal of the judgment impugned, there

appears reasonable grounds to allow the petitioner 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.

3. Office to proceed.

(FARJAND ALI),J

46-Pramod/-

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