Rajasthan High Court - Jodhpur

Jagdish vs State Of Rajasthan (2025:Rj-Jd:22609) on 9 May, 2025

Author: Farjand Ali

Bench: Farjand Ali

                                   [2025:RJ-JD:22609]

                                         HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                          JODHPUR
                                                   S.B. Crml Leave To Appeal No. 498/2024

                                   Jagdish S/o Jetha Ram, Aged About 46 Years, R/o 3 Ksp, Tibbi,
                                   Hanumangarh, Rajasthan.
                                                                                                          ----Appellant
                                                                        Versus
                                   1.       State Of Rajasthan, Through Pp
                                   2.       Parveen S/o Satpal, R/o Ward No. 5, Manuka, Police
                                            Station Sadar, Hanumangarh, Dist. Hanumangarh.
                                                                                                       ----Respondents


                                   For Appellant(s)           :     Mr. Rajender Kumar Soni
                                   For Respondent(s)          :     Mr. Shrawan Singh Rathore, DyGA



                                                   HON'BLE MR. JUSTICE FARJAND ALI

Order

09/05/2025

1. After insertion of proviso to Section 372 of the CrPC (Section

413 of the BNSS), the victim has been given an absolute right to

prefer an appeal against the judgment of acquittal.

2. In this view of the matter, the application seeking conversion

of the leave to appeal application into an appeal by the victim is

allowed. The leave to appeal application is disposed of and the

memo of leave to appeal application be treated and registered as

a criminal appeal under the proviso to Section 372 of the CrPC.

2. Office to proceed.

(FARJAND ALI),J 130-Pramod/-