Maina Devi vs Nishu @ Navish ...
2023 Latest Caselaw 3942 Raj

[2023/RJJD/013056]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Crml Leave To Appeal No. 275/2018

Maina Devi

----Appellant Versus Nishu @ Navish

----Respondent

For Appellant(s) : Mr. Ankur Limba For Respondent(s) : -

HON'BLE MR. JUSTICE FARJAND ALI

Order

02/05/2023

1. Upon perusal of the judgment impugned, it is revealing that

in a prosecution launched at the behest of the petitioner, the

learned trial court acquitted the accused by giving benefit of doubt

after critical analysis of the evidence brought on record, which in

my view requires to be appreciated against and therefore, 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 48-Pramod/-

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