Surendra Singh Ranawat vs Mahendra Talsera (2025:Rj-Jd:22563)
2025 Latest Caselaw 745 Raj

Rajasthan High Court - Jodhpur

Surendra Singh Ranawat vs Mahendra Talsera (2025:Rj-Jd:22563) on 9 May, 2025

Author: Farjand Ali

Bench: Farjand Ali

                                   [2025:RJ-JD:22563]

                                         HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                          JODHPUR
                                                  S.B. Crml Leave To Appeal No. 200/2024

                                   Surendra Singh Ranawat S/o Shri Govind Singh Ranawat, Aged
                                   About 42 Years, Through Proprietor Shriji Road Lines, National
                                   Highway, No 08, Bhuwana Bypass Road, Guru Kripa Way Bridege
                                   Ke Pass, District Udaipur, Rajasthan.
                                                                                                         ----Appellant
                                                                        Versus
                                   Mahendra       Talsera,   Through        Proprietor        New       Age    Minerals,
                                   Address-29, Mahapragya              Vihar,     Celebration         Mall    Ke Piche,
                                   Bhuwana, District Udaipur, Rajasthan.
                                                                                                       ----Respondent


                                   For Appellant(s)           :     Ms. Komal R. Verma
                                   For Respondent(s)          :     Ms. Manisha Phophaliya



                                                   HON'BLE MR. JUSTICE FARJAND ALI

Order

09/05/2025

1. After full fledged trial, the learned trial Court acquitted the

accused by giving him a benefit of doubt. There seems 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 72-divya/-

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