Omprakash Omaram vs State (2023/Rjjd/014443)
2023 Latest Caselaw 4425 Raj

[2023/RJJD/014443]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Crml Leave To Appeal No. 114/2020

Omprakash Omaram S/o Shri Kishanaram Jat, Aged About 41 Years, By Caste Jat, R/o Asop, Police Station Asop, Jodhpur.

----Appellant Versus

1. State, Through P.p.

2. Suresh Bhakal S/o Shri Nathuram, By Caste Jat (Bhakal), R/o Bhaklo Ki Dhani, Asop, District Jodhpur.

----Respondents

For Appellant(s) : None present For Respondent(s) : Mr. A.R. Choudhary, P.P.

HON'BLE MR. JUSTICE FARJAND ALI Order

10/05/2023

1. The petitioner happens to be the father of the victim and

complainant of the case, in which, after a full fledged trial and a

thread bare discussion of the evidence brought on record, the

learned trial Court acquitted the accused respondent by giving him

benefit of doubt.

2. A cursory look over the statement of the witnesses

persuaded this Court to interfere in this matter. There appears

reasonable and valid grounds to allow the petitioner to prefer an

appeal against the judgment of acquittal.

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 26-divya/-

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