Union Of India vs Radheshyam (2023/Rjjd/016326)
2023 Latest Caselaw 4953 Raj

[2023/RJJD/016326]

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR S.B. Criminal Appeal No. 587/2023 Union of India

----Appellant Versus Radheshyam

----Respondent

For Appellant(s) : Mr. K.S. Nahar, Special Public Prosecutor For Respondent(s) : --

HON'BLE MR. JUSTICE FARJAND ALI Order 19/05/2023

1. A perusal of the judgment impugned reflects that 2 Kilogram

of opium came to be recovered from the bag of the accused

respondent Radhe Shyam as it is alleged in the complaint. The

learned trial court after a full fledged trial acquitted the accused

by giving him the benefit of doubt. After a cursory look over the

material persuades, this Court deems it appropriate to interfere in

the matter for the purpose of making re-appreciation of the

evidence.

2. Admit.

3. Issue notice.

4. Let a bailable warrant in the sum of Rs.50,000/- be issued

against the accused respondent and the same shall be forwarded

to the Superintendent of Police, Chittorgarh to effect service upon

the respondent and securing his presence before this Court on

27.07.2023.

5. List on 27.07.2023.

(FARJAND ALI),J 21-AnilKC/-

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