Ajmer Vidyut Vitran Nigam Limited vs Maseer Ahmed (2023/Rjjd/015394)
2023 Latest Caselaw 4712 Raj

[2023/RJJD/015394]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Crml Leave To Appeal No. 172/2019

Ajmer Vidyut Vitran Nigam Limited, Through Executive Engineer, Merta City, Dist. Nagaur.

----Appellant Versus Maseer Ahmed S/o Basheer Ahmed, By Caste Muslim, R/o Patel Nagar, Mera City, Dist. Nagaur (Raj.)

----Respondent

For Appellant(s) : Mr. Pradeep Sharma For Respondent(s) : --

HON'BLE MR. JUSTICE FARJAND ALI

Order

16/05/2023

1. Notice upon the sole respondent has been received duly

served. Thus, service is complete.

2. Upon perusal of the judgment impugned, it is revealing that

after conducting a full fledged trial, learned trial court has

acquitted the accused respondent by giving him benefit of doubt.

There seems 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 23-AnilKC/-

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