Virendra Kumar vs State Of Rajasthan ...
2023 Latest Caselaw 4117 Raj

[2023/RJJD/013548]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Crml Leave To Appeal No. 44/2023

Virendra Kumar S/o Devi Lal, Aged About 35 Years, R/o Ward No. 9 Rawatsar Dist. Hanumangarh Raj.

----Appellant Versus

1. State Of Rajasthan, Through PP

2. Krishan Pareek S/o Pushp Kumar, R/o Sector No. 3 Exchange Wali Gali Hanumangarh Town Tehsil And Dist. Hanumangarh Raj.

----Respondents

For Appellant(s) : Mr. Kuldeep Sharma For Respondent(s) : Mr. A.R. Choudhary, PP

HON'BLE MR. JUSTICE FARJAND ALI

Order

04/05/2023

1. No need to issue notice.

2. Learned Magistrate has convicted the accused respondent,

however, the judgment of the conviction has been reversed

by the appellate Court and therefore, he has been acquitted

from the charges. Thus, there appears valid and 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-Ashutosh/-

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