Suresh Chand vs State (2023/Rjjd/015395)
2023 Latest Caselaw 4721 Raj

[2023/RJJD/015395]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Crml Leave To Appeal No. 127/2020

Suresh Chand S/o Shri Hardeen Ram, Aged About 40 Years, By Caste Jat (Rao), Resident Of Medas, Police Station Thanwala, District Nagaur (Raj.).

----Appellant Versus

1. State, Through Pp

2. Mahipal S/o Sh. Moolaram, Aged About 29 Years, By Caste Jat, R/o Medas, P.s. Thanwala, District Nagaur (Raj.).

----Respondents

For Appellant(s) : Mr. Dev Krishna Gaur For Respondent(s) : Mr. Gaurav Singh, AGA

HON'BLE MR. JUSTICE FARJAND ALI

Order

16/05/2023

1. By insertion of proviso to Section 372 of Cr.P.C., an absolute

right has been conferred upon the complainant victim to move an

appeal against the judgment of acquittal. There seems reasonable

grounds to allow the petitioner to prefer an appeal against the

impugned judgment.

2. In this view of the matter, 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 24-AnilKC/-

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