Ritu vs State And Ors
2023 Latest Caselaw 3952 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Crml Leave To Appeal No. 394/2017

Ritu

----Appellant Versus State And Ors

----Respondent

For Appellant(s) : Mr. Sahiram Mundel Mr. Shailendra Gupta For Respondent(s) : Mr. Abhishek Purohit, AGA Ms. Deepika Purohit

HON'BLE MR. JUSTICE FARJAND ALI

Order

02/05/2023

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

case. The accused respondents have been acquitted vide order

dated 04.11.2015 passed by learned Judicial Magistrate,

Taranagar from the charges after a meticulous examination of

evidence. Thus, in my considered view, the present case is a fit

one where a leave should be granted to 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 40-divya/-

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