State Of Rajasthan vs Vinod Kumar (2025:Rj-Jd:19165)
2025 Latest Caselaw 12053 Raj

Rajasthan High Court - Jodhpur

State Of Rajasthan vs Vinod Kumar (2025:Rj-Jd:19165) on 21 April, 2025

Author: Farjand Ali

Bench: Farjand Ali

                                   [2025:RJ-JD:19165]

                                         HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                          JODHPUR
                                                  S.B. Crml Leave To Appeal No. 336/2024

                                   State Of Rajasthan, Through Pp
                                                                                                        ----Appellant
                                                                       Versus
                                   Vinod Kumar S/o Vedprakash, Aged About 29 Years, R/o Ward
                                   No. 6 Gurusar Police Station Suratgarh Sadar District Sri
                                   Ganganagar
                                                                                                      ----Respondent


                                   For Appellant(s)          :     Mr. Sri Ram Choudhary, PP
                                   For Respondent(s)         :     Mr. Pankaj Kumar Gupta



                                                   HON'BLE MR. JUSTICE FARJAND ALI

Order

21/04/2025

1. Heard on the leave to appeal application.

2. In a prosecution launched against the respondents, the learned

trial court after full-fledged trial acquitted them.

3. Upon perusal of the judgment impugned, there appears

reasonable grounds to permit the State to prefer an appeal

against the acuittal of the accused respondents from the penal

provisions of the NDPS Act.

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

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

and registered as an appeal.

(FARJAND ALI),J 57-chhavi/-

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