Radhe Shyam Vaishnav vs State Of Rajasthan (2025:Rj-Jd:21794)
2025 Latest Caselaw 426 Raj

Rajasthan High Court - Jodhpur

Radhe Shyam Vaishnav vs State Of Rajasthan (2025:Rj-Jd:21794) on 6 May, 2025

Author: Farjand Ali

Bench: Farjand Ali

                                   [2025:RJ-JD:21794]

                                         HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                          JODHPUR
                                                    S.B. Crml Leave To Appeal No. 3/2025

                                   Radhe Shyam Vaishnav S/o Hari Das Ji, Aged About 60 Years, R/
                                   o Near Balaji Mandir, Aada Bazaar, Jodhpur.
                                                                                                              ----Appellant
                                                                            Versus
                                   1.       State Of Rajasthan, Through Pp
                                   2.       Ram Chandra S/o Panna Lal Prajapat, R/o Shiv Colony,
                                            Hudco Quarter, Pratap Nagar, Jodhpur.
                                                                                                           ----Respondents


                                   For Appellant(s)               :     Mr. Shreyansh Ramdev
                                   For Respondent(s)              :     Mr. S.S. Rathore, Dy.G.A.



                                                   HON'BLE MR. JUSTICE FARJAND ALI

Order

06/05/2025

1. The complaint moved on behalf of the leave petitioner was

dismissed on the ground of non-prosecution and as necessary

consequence of which, the accused-respondent has been

acquitted, thus, there appears reasonable grounds to allow the

petitioner to prefer an appeal against the impugned judgment.

2. 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.

3. Office to proceed.

(FARJAND ALI),J 46-divya/-

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