Rameshwar Singh Bhati vs Chand Shah (2025:Rj-Jd:5456)
2025 Latest Caselaw 5558 Raj

Rajasthan High Court - Jodhpur

Rameshwar Singh Bhati vs Chand Shah (2025:Rj-Jd:5456) on 28 January, 2025

Author: Manoj Kumar Garg

Bench: Manoj Kumar Garg

[2025:RJ-JD:5456]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
               S.B. Criminal Appeal (Sb) No. 1969/2023

Rameshwar Singh Bhati S/o Late Shri Mohan Singh Bhati, Aged
About 70 Years, B/c Rajput, R/o 253 Bhati Sadan, Bagar Chowk,
Jodhpur.
                                                                     ----Appellant
                                    Versus
1.       Chand Shah S/o Shri Akbar Shah, B/c Musalman R/o
         Petrol Pump Ke Samne Wali Gali Dhapi Marbel Ke Pichhe
         Ramjan Ji Ka Hatha Banar Road Jodhpur
2.       State Of Rajasthan, Through Pp
                                                                  ----Respondents


For Appellant(s)          :     Mr. OP Kumawat
For Respondent(s)         :     Mr. Narendra Gehlot, PP assisted by
                                Mr. OP Choudhary
                                Mr. Rajpal Singh Rathore



          HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Order

28/01/2025

A limited prayer has been made by the learned counsel for

the appellant to dispose of the present criminal appeal in the light

of the judgment passed by this Court in the case of Vikram

Manshani Vs. Praveen Sharma (Crl. Leave To Appeal

No.384/2024) decided on 06.08.2024 whereby this Court disposed

of the criminal leave to appeal with liberty to the appellant to

prefer an appeal against acquittal before the concerned Sessions

Judge under the provisions of Section 413 of B.N.S.S.

In view of the limited prayer made, the present appeal is

hereby disposed of with liberty to the appellant to prefer an appeal

before the concerned Session Judge within a period of 15 days

[2025:RJ-JD:5456] (2 of 2) [CRLAS-1969/2023]

from the date of this order. The appellate Court while considering

the period of limitation, shall consider that the appellant was

bona-fidely prosecuting the same matter before wrong forum

(herein) from 02.08.2023 till today.

Record of the trial Court be sent back forthwith.

(MANOJ KUMAR GARG),J 156-Rashi/-

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