Prempuri vs Arjunlal @ Arjunram ...
2023 Latest Caselaw 5128 Raj

[2023/RJJD/016650]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Crml Leave To Appeal No. 60/2020

Prempuri S/o Shri Kalupuri, Aged About 35 Years, Swamiyo Ki Dhani, Village Manaklav, Tehsil And District Jodhpur.

----Appellant Versus Arjunlal @ Arjunram S/o Pappa Ram Meghwal, Village Khandi, Tehsil Rohat, District Pali (Raj.).

----Respondent

For Appellant(s) : Mr. Vikas Chouhan through VC For Respondent(s) : Mr. Mohd. Javed Gauri, P.P.

HON'BLE MR. JUSTICE FARJAND ALI

Order

23/05/2023

1. The complaint filed by the petitioner has been dismissed for

want of prosecution under Section 256 of Cr.P.C. Thus, there

seems reasonable grounds to allow the petitioner to prefer an

appeal against the impugned judgment.

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 59-AnilKC/-

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