Smt Patasi vs State (2023/Rjjd/014766)
2023 Latest Caselaw 4506 Raj

[2023/RJJD/014766]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Crml Leave To Appeal No. 472/2019

Smt Patasi W/o Shri Hari Ram, Aged About 54 Years, By Caste Meghwal, R/o Village Bairathal Kalla, Tehsil Khinwsar, District Nagaur (Raj.).

----Appellant Versus

1. State, Through P.p.

2. Chhota Ram S/o Shri Dana Ram, By Caste Meghwal, R/o Village Bairathal Kalla, Tehsil Khinwsar, District Nagaur (Raj.).

----Respondents

For Appellant(s) : Mr. Chetan Prakash Soni For Respondent(s) : Mr. Abhishek Purohit, AGA

HON'BLE MR. JUSTICE FARJAND ALI

Order

11/05/2023

1. In view of insertion of proviso under Section 372 of the

Cr.P.C., an absolute right has been given to the complainant/

victim to prefer an appeal against the judgment of acquittal.

2. 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.

3. Office to proceed.

(FARJAND ALI),J 75-Ashutosh/-

Powered by TCPDF (www.tcpdf.org)