Uoi vs Namo Narayan Meena ...
2023 Latest Caselaw 7814 Raj

[2023:RJ-JD:32184]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Crml Leave To Appeal No. 381/2019

UOI, through CBI

----Appellant Versus

1. Namo Narayan Meena S/o Shri Ramesh Meena, R/o Plot No. A-13, Ist Floor, Ramnagaria, Jagatpura, Jaipur (Raj.)

2. Laxmi Chand Meena S/o Ramkesh Meena, R/o VPO-

Jakhoda, Tehsil Sapotara, Distt. Karoli (Raj.).

----Respondents

For Appellant(s) : Mr. Prakash Raika for Mr. Mukehs Rajpurohit, Dy.S.G. For Respondent(s) : Mr. Mahipal Bishnoi, PP Mr. Rajeev Bishnoi

HON'BLE MR. JUSTICE FARJAND ALI Order

03/10/2023

1. The accused respondents are duly represented by their

counsel.

2. By way of filing the instant leave to appeal challenge is made

to the judgment of acquittal dated 11.01.2019 passed by

learned Special Judge, CBI Cases, Jodhpur. There seems

reasonable and valid ground to allow the leave petitioner to

prefer an appeal against the judgment of acquittal.

3. 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. The opportunity of

hearing shall be provided to the respondent at the time of

hearing on the point of admission of appeal.

4. Office to proceed.

(FARJAND ALI),J

108-Ashutosh/-

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