Ajmer Vidyut Vitran Nigam Ltd vs Kumbharam (2023/Rjjd/013958)
2023 Latest Caselaw 4250 Raj

[2023/RJJD/013958]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Crml Leave To Appeal No. 394/2019

Ajmer Vidyut Vitran Nigam Ltd, Through Its Executive Engineer (O And M), A.v.v.n.l., Nagaur, Rajasthan.

----Appellant Versus Kumbharam S/o Sh. Moolaram, B/c Jat, R/o Village Gaju, P.s. Kuchera, Dist. Nagaur.

                                                                                                      ----Respondent


                                   For Appellant(s)           :    Mr. Digvijay Singh, on behalf of Mr.
                                                                   Mrigraj Singh
                                   For Respondent(s)          :    -

HON'BLE MR. JUSTICE FARJAND ALI

Order

08/05/2023

1. In a prosecution launched by the petitioner against the

respondent for the commission of offence under the penal

provisions of the Electricity Act, the learned trial court acquitted

the accused after threadbare discussion of the evidence and by

giving benefit of doubt. Thus, there are valid and 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 49-Pramod/-

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