Union Of India vs Vasudev Charan ...
2023 Latest Caselaw 4078 Raj

[2023/RJJD/013439]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Crml Leave To Appeal No. 2/2016

Union Of India

----Appellant Versus Vasudev Charan

----Respondent Connected With S.B. Crml Leave To Appeal No. 3/2016 Union Of India

----Appellant Versus Ganesh Dan Bithu

----Respondent

For Appellant(s) : Mr. Rahul Rajpurohit for Mr. Sachin Acharya, Sr. Advocate For Respondent(s) : --

HON'BLE MR. JUSTICE FARJAND ALI

Order

04/05/2023

1. The instant criminal leave to appeal has been preferred

against the judgment dated 15.10.2015 passed by learned

Additional Sessions Judge No.2, Jodhpur Metropolitan in

Criminal Appeal Nos.17/2011 and 55/2011 whereby the

learned appellate Court reversed the judgment passed by

learned ACJM, CBI Cases, Jodhpur Metropolitan in Case

No.1287/2006 and has acquitted the accused respondent

from the charges.

[2023/RJJD/013439] (2 of 2) [CRLLA-2/2016]

2. A cursory look over the material available and the fact that

the Court of first instance has found the offence proved

against the accused respondent persuaded this Court to

interfere in this matter. Thus, there seems 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 32-33-Ashutosh/-

Powered by TCPDF (www.tcpdf.org)