Janakraj vs State Of Rajasthan (2024:Rj-Jd:36094)
2024 Latest Caselaw 7579 Raj

Rajasthan High Court - Jodhpur

Janakraj vs State Of Rajasthan (2024:Rj-Jd:36094) on 2 September, 2024

Author: Birendra Kumar

Bench: Birendra Kumar

                                   [2024:RJ-JD:36094]

                                          HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                           JODHPUR
                                                       S.B. Crml Leave To Appeal No. 441/2024

                                   Janakraj S/o Shri Harishchand, Aged About 60 Years, R/o Chak
                                   Heera Singh Wala, Tehsil Sangariya, Dist. Hanumangarh (Raj.)
                                                                                                            ----Appellant
                                                                            Versus
                                   1.        State Of Rajasthan, Through Pp
                                   2.        Sardul Singh S/o Shri Baldev Singh, R/o Buglawali, Tehsil
                                             Sangariya, Dist. Hanumangarh (Raj.)
                                                                                                         ----Respondents


                                   For Appellant(s)               :     Mr. Manish Kumar Pareek
                                   For Respondent(s)              :     Mr. Surendra Bishnoi, PP



                                                   HON'BLE MR. JUSTICE BIRENDRA KUMAR

Order

02/09/2024

Learned counsel for the applicant seeks permission to

withdraw this application for leave to appeal on the ground that

victim has approached this Court against judgment of acquittal,

though an appeal under proviso to Section 372 CrPC is

maintainable before the appropriate appellate court.

Prayer for withdrawal is allowed.

Accordingly, this criminal leave to appeal stands dismissed as

withdrawn with liberty that in the event of filing of appeal before

the competent court, while considering prayer for limitation, the

court would consider that the applicant was bonafidely prosecuting

the matter before this Court.

(BIRENDRA KUMAR),J 182-nitin/-

Powered by TCPDF (www.tcpdf.org)