Ajmer Vidyut Vitran Nigam Ltd vs Narayanram (2023/Rjjd/014573)
2023 Latest Caselaw 4426 Raj

[2023/RJJD/014573]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Crml Leave To Appeal No. 536/2019

Ajmer Vidyut Vitran Nigam Ltd, Vidhyt Bhawan Panchsheel Nagar Makadwali Road Ajmer Through Executive Engineer (O And M) A.v.v.n.l. Nagar (Office In Charge Of Case).

----Appellant Versus Narayanram S/o Pemaram, By Caste Jat, R/o Khajwana Police Station, Kuchera, District Nagaur.

----Respondent

For Appellant(s) : Mr. Vikram Choudhary For Respondent(s) : Mr. Jugraj Singh

HON'BLE MR. JUSTICE FARJAND ALI Order

10/05/2023

1. In a prosecution launched at the behest of the petitioner for

the offence under penal provision of the Electricity Act, the

accused respondent Narayanram S/o Pemaram was tried and

ultimately acquitted from the charges.

2. The learned trial Court, after a full-fledged trial, has

acquitted the respondent by giving him benefit of doubt.

Thus, 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 24-divya/-

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