State Of Rajasthan vs Vikas (2023:Rj-Jd:32183)
2023 Latest Caselaw 7815 Raj

[2023:RJ-JD:32183]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Leave to Appeal No. 376/2018

State Of Rajasthan, Through PP

----Appellant Versus

1. Vikas S/o Nathu Ram, Aged About 25 Years, B/c Jat, R/o Malsisar, P.S. Bhadra, Dist. Hanumangarh

2. Jeeta Ram @ Jeetu S/o Prahlad, Aged About 28 Years, B/c Jat, R/o Bhalau, P.S. Taranagar, Dist. Churu.

3. Surjeet S/o Aadram, Aged About 25 Years, B/c Jat, R/o Malsisar, P.S. Bhadra, Dist. Hanumangarh

----Respondents

For Appellant(s) : Mr. A.R. Choudhary, PP For Respondent(s) : Mr. Moti Singh

HON'BLE MR. JUSTICE FARJAND ALI Order

03/10/2023

1. The delay in filing the criminal leave to appeal has already

been condoned vide order dated 27.10.2021. The judgment

of acquittal passed by the trial Court has already been

assailed before this Court on behalf of the complainant and

that appeal bearing S.B. Criminal Appeal No.372/2019 has

already been admitted.

2. Accordingly, the instant leave to appeal application is

allowed. The memo of leave to appeal application shall be

treated and registered as an appeal.

3. Office to proceed.

(FARJAND ALI),J

107-Ashutosh/-

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