Naseer Khan vs State (2023:Rj-Jd:37480)
2023 Latest Caselaw 9005 Raj

[2023:RJ-JD:37480]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Crml Leave To Appeal No. 135/2020

Naseer Khan S/o Shri Rahman Khan, Aged About 49 Years, By Caste Muslim, R/o Khamthal Bandheva, Falsund Police Station, District Jaisalmer.

----Appellant Versus

1. State, Through P.p.

2. Lale Khan @ Lal Mohammed S/o Khamme Khan, By Caste Musalim, R/o Khomthal Bhandheva, Falsund Police Station, District Jaisalmer.

----Respondents

For Appellant(s) : Mr. Rajender Singh Charan For Respondent(s) : Mr. Abhishek Purohit, AGA

HON'BLE MR. JUSTICE FARJAND ALI

Order

02/11/2023

1. Heard on the application under Section 5 of the Limitation

Act. For the reasons mentioned therein, the same is allowed.

2. Heard on the leave application.

3. After insertion of proviso to Section 372 of the CrPC, an

absolute right has been conferred upon the victim of a case to

prefer an appeal against the judgment of acquittal, therefore, the

instant criminal leave to appeal is disposed of with a direction to

treat and register the same as an appeal under Section 372 of the

CrPC. Office to proceed.

(FARJAND ALI),J 108-Pramod/-

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