Citation : 2025 Latest Caselaw 12054 Raj
Judgement Date : 21 April, 2025
[2025:RJ-JD:19127]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Crml Leave To Appeal No. 423/2024
State Of Rajasthan, Through Pp
----Appellant
Versus
Kedarnath S/o Bhagirath, Aged About 35 Years, R/o Ward No 09,
Goluwala Sihagan Police Station Goluwala District
Hanumangarh,raj.
----Respondent
For Appellant(s) : Mr. Sri Ram Choudhary, PP
For Respondent(s) : Mr. Jitender Singh Khichi
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 acquittal 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.
5. Office to proceed.
(FARJAND ALI),J 60-chhavi/-
Powered by TCPDF (www.tcpdf.org)
Publish Your Article
Campus Ambassador
Media Partner
Campus Buzz
LatestLaws.com presents: Lexidem Offline Internship Program, 2026
LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!