Jodhpur Vidhyut Vitran Nigam ... vs Ram Singh (2023/Rjjd/014582)
2023 Latest Caselaw 4427 Raj

[2023/RJJD/014582]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Crml Leave To Appeal No. 331/2022

Jodhpur Vidhyut Vitran Nigam Limited, Sriganganagar.

----Appellant Versus Ram Singh S/o Sh. Megharam, Ganeshgarh P.s. Lalgarh, Dist. Sriganganagar (Raj.).

----Respondent

For Appellant(s) : Mr. Ayush Goyal on behalf of Mr. Vinay Kothari For Respondent(s) : Mr. Umesh Kant Vyas

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 Ram Singh S/o Sh. Megharam 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 42-divya/-

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