Pramod Kumar vs State And Anr
2023 Latest Caselaw 3947 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Crml Leave To Appeal No. 587/2017

Pramod Kumar

----Appellant Versus State And Anr

----Respondent

For Appellant(s) : Mr. S.R. Godara For Respondent(s) : Mr. Abhishek Purohit, AGA Mr. Bhanwaru Ram

HON'BLE MR. JUSTICE FARJAND ALI

Order

02/05/2023

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

the case which is registered against the accused respondent for

accusation of abating the deceased to commit suicide. The learned

trial Court acquitted the accused respondent after giving him a

benefit of doubt. Thus, 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 42-divya/-

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