State Of Rajasthan vs Sushil Kumar Middha @ Babloo @ ...
2023 Latest Caselaw 4243 Raj

[2023/RJJD/014001]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Crml Leave To Appeal No. 132/2020

State Of Rajasthan, Through Pp

----Appellant Versus

1. Sushil Kumar Middha @ Babloo @ Lovely S/o Sh.

Chimanlal, Aged About 54 Years, B/c Arora, R/o 11B, 3Rd Block, Purani Abadi, Sriganganagar.

2. Mukesh Kumar Bansal S/o Saajan Kumar Bansal, Aged About 43 Years, B/c Agrawal, R/o Ward No. 18, Front Fort Street (Gali), Hanumangarh Town.

----Respondents

For Appellant(s) : Mr. A.R. Choudhary For Respondent(s) : Mr. Himmat Jagga

HON'BLE MR. JUSTICE FARJAND ALI

Order

08/05/2023

1. A prosecution was launched against the respondents for the

commission of offences under the penal provisions of NDPS Act.

The learned trial court after meticulous examination of the

evidence brought on record acquitted the accused respondent.

2. There appears reasonable grounds to allow the petitioner to

prefer an appeal against the impugned judgment.

3. 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.

4. Office to proceed.

(FARJAND ALI),J 52-Pramod/-

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