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Rashmi Puri Goswami vs State Of Rajasthan (2024:Rj-Jd:39448)
2024 Latest Caselaw 8406 Raj

Citation : 2024 Latest Caselaw 8406 Raj
Judgement Date : 23 September, 2024

Rajasthan High Court - Jodhpur

Rashmi Puri Goswami vs State Of Rajasthan (2024:Rj-Jd:39448) on 23 September, 2024

Author: Birendra Kumar

Bench: Birendra Kumar

                                   [2024:RJ-JD:39448]

                                         HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                          JODHPUR
                                                 S.B. Criminal Revision Petition No. 42/2024

                                   Rashmi Puri Goswami D/o Late Shri Balu Puri Goswami, Aged
                                   About 55 Years, R/o Dite Shahpura, Bhilwara (Raj). At Present
                                   R/o Ak-6, Nirmala Kutir, Near Railway Line, Kashipuri, Bhilwara
                                   (Raj)
                                                                                                       ----Petitioner
                                                                       Versus
                                   1.       State Of Rajasthan, Through Pp
                                   2.       Shiv Prakash Somani S/o Shri Banshi Lal Somani, R/o
                                            Kothar Mohallah, Shahpura, Bhilwara (Raj)
                                                                                                    ----Respondents


                                   For Petitioner(s)         :     None present
                                   For Respondent(s)         :     Mr. Urja Ram Kalbi, PP



                                                HON'BLE MR. JUSTICE BIRENDRA KUMAR

Order

23/09/2024

No one appears for the petitioner.

This criminal revision is against judgment of acquittal.

Victim has right to file an appeal against the judgment of

acquittal. Hence, petitioner may file appeal against acquittal within

a month.

With the aforesaid observation, the instant criminal revision

petition stands dismissed for non-prosecution.

(BIRENDRA KUMAR),J 34-deep/-

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