State Of Rajasthan vs Babu Lal Choudhary ...
2023 Latest Caselaw 8860 Raj

[2023:RJ-JD:36640]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Crml Leave To Appeal No. 53/2023

State Of Rajasthan, Through PP

----Appellant Versus Babu Lal Choudhary S/o Mangu Ram Jat, Aged About 45 Years, Resident Of Seengadon Ki Dhani Abhawas Ps Reengus District Sikar Presently Residing At Mod Bhatta Sojat City Ps Sojat City District Pali

----Respondent

For Appellant(s) : Mr. Gaurav Singh, AGA For Respondent(s) : -

HON'BLE MR. JUSTICE FARJAND ALI

Order

30/10/2023

1. There appears reasonable and valid grounds to allow the

State to prefer an appeal against the judgment of acquittal, thus,

leave to appeal against the impugned judgment is granted.

2. Accordingly, the instant application seeking leave to appeal is

allowed. The memo of leave to appeal application shall be treated

and registered as a regular appeal against the judgment of

acquittal.

3. Office to proceed.

(FARJAND ALI),J 69-divya/-

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