Bali Devi vs State And Anr
2023 Latest Caselaw 3929 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR S.B. Crml Leave To Appeal No. 73/2018

Bali Devi

----Appellant Versus State And Anr

----Respondent

For Appellant(s) : Mr. Mahaveer Bishnoi Mr. Jai Ram Saran For Respondent(s) : Mr. Abhishek Purohit, AGA Mr. Karan Joshi

HON'BLE MR. JUSTICE FARJAND ALI

Order

02/05/2023

1. In this case, the petitioner happens to be the complainant of

the case, in which, after trial, the accused respondent was

convicted by the learned Judicial Magistrate, First Class, Merta

vide order dated 06.08.2010.

2. In an appeal preferred by the accused respondent, the

learned appellate Court reversed the judgment and acquitted the

respondent from the charges. Thus, there appears reasonable

grounds to allow the petitioner to prefer an appeal against the

impugned judgment.

3. 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.

4. Office to proceed.

(FARJAND ALI),J 44-divya/-

Powered by TCPDF (www.tcpdf.org)