Dinesh Lodha vs Jayant Kumar Singhal ...
2023 Latest Caselaw 7511 Raj

[2023:RJ-JD:30719]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Appeal (Sb) No. 1441/2023

Dinesh Lodha S/o Shri Heeralal Lodha, Aged About 60 Years, R/o Ashok Nagar, Udaipur.

----Appellant Versus Jayant Kumar Singhal S/o Late Sh. Mohan Lal Ji, B/c Agarwal, R/ o 1-M-15, Gayatri Nagar, Sector No. 5, Hiran Magri, P.s. Hiran Magri, District Udaipur.

----Respondent

For Appellant(s) : None present For Respondent(s) : None present

HON'BLE MR. JUSTICE FARJAND ALI

Order

20/09/2023

Against the judgment of acquittal passed by a Judicial

Magistrate in a case instituted upon a complaint, the appeal has to

be preferred under sub-clause 4 of Section 378 Cr.PC., thus, the

instant appeal is disposed of.

The stay application is also disposed of.

The petitioner would be at liberty to move a leave petition

challenging the impugned judgment dated 24.05.2023

(FARJAND ALI),J 132-Taruna/-

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