Jodhpur Vidhyut Vitran Nigam ... vs Bhanwar Lal (2023/Rjjd/017655)
2023 Latest Caselaw 5402 Raj

[2023/RJJD/017655]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Crml Leave To Appeal No. 148/2022

Jodhpur Vidhyut Vitran Nigam Limited, Churu.

----Appellant Versus Bhanwar Lal S/o Adu Ram Jat, R/o Jili Tehsil Bidasar, District Churu.

----Respondent

For Appellant(s) : Mr. Hanuman Singh Gour

HON'BLE MR. JUSTICE FARJAND ALI

Order

26/05/2023

1. Vide the judgment impugned dated 31.03.2022, it is

revealing that the accused respondent has been acquitted by

learned Special Judge (Electricity Act from the charges under

Section 135 of the Indian Electricity Act, 2003 by giving him

benefit of doubt. 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. The opportunity of hearing shall be given to the respondent

at the time of hearing on the point of admission.

4. Office to proceed.

(FARJAND ALI),J 53-divya/-

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