Deep Lal Paliwal vs State Of Rajasthan (2025:Rj-Jd:20889)
2025 Latest Caselaw 73 Raj

Rajasthan High Court - Jodhpur

Deep Lal Paliwal vs State Of Rajasthan (2025:Rj-Jd:20889) on 1 May, 2025

Author: Farjand Ali

Bench: Farjand Ali

                                   [2025:RJ-JD:20889]

                                         HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                          JODHPUR
                                                   S.B. Crml Leave To Appeal No. 57/2025

                                   Deep Lal Paliwal S/o Navla Ram, Aged About 65 Years, R/o 35,
                                   Technocrat Society, Bedla Road, Udaipur
                                                                                                         ----Appellant
                                                                       Versus
                                   1.       State Of Rajasthan, Through Pp
                                   2.       Satyaveer Singh Tanwar S/o Kan Singh Tanwar, R/o 03,
                                            New Quarter, M.b. Hospital, Udaipur
                                                                                                      ----Respondents


                                   For Appellant(s)          :     Mr. Ravindra Kumar Acharya
                                   For Respondent(s)         :     Mr. Sri Ram Choudhary, PP



                                                   HON'BLE MR. JUSTICE FARJAND ALI

Order

01/05/2025

1. After insertion of proviso to Section 372 of the Cr.P.C., the

victim has been given a right to prefer an appeal against the

judgment of acquittal. Here in this case, the judgment of acquittal

is passed by learned Judicial Magistrate and appeal of which shall

lie before the concerned Session Division. Accordingly, the leave

application is dismissed with a liberty to the petitioner that if he

wishes, he may prefer an appeal under proviso to Section 372

Cr.P.C. before the concerned Session Division.

2. Record be sent back forthwith.

(FARJAND ALI),J 64-chhavi/-

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