Krishna Gopal Aggarwal vs State Of Rajasthan ...
2023 Latest Caselaw 7933 Raj

[2023:RJ-JD:32795]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Crml Leave To Appeal No. 34/2021

Krishna Gopal Aggarwal S/o Lt. Sh. Panna Lal, Aged About 63 Years, B/c Aggarwal, R/o U.i.t. Quarter No. 15, Indra Colony, Near Ram Leela Maidan, Bikaner.

----Appellant Versus

1. State Of Rajasthan, Through Pp

2. Karan Singh Rathore S/o Jassu Singh, B/c Rathore, R/o Behind Ratangarh Panchayat Samiti, Ratangarh, Dist. Churu.

----Respondents

For Appellant(s) : None present For Respondent(s) : Mr. Gaurav Singh, P.P.

HON'BLE MR. JUSTICE FARJAND ALI

Order

04/10/2023

1. The case was instituted upon a police report after a full-

fledged trial. The learned trial Court has acquitted the accused

respondent from the charges.

2. The petitioner has no locus standi to challenge the judgment

of acquittal in his individual capacity. Thus, the leave to appeal is

dismissed as not maintainable.

(FARJAND ALI),J 227-Samvedana/-

Powered by TCPDF (www.tcpdf.org)