Jodhpur Vidhyut Vitran Nigam Ltd vs Kiran Devi (2025:Rj-Jd:24405)
2025 Latest Caselaw 9893 Raj

Rajasthan High Court - Jodhpur

Jodhpur Vidhyut Vitran Nigam Ltd vs Kiran Devi (2025:Rj-Jd:24405) on 20 May, 2025

Author: Farjand Ali

Bench: Farjand Ali

                                   [2025:RJ-JD:24405]

                                         HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                          JODHPUR
                                                     S.B. Crml Leave To Appeal No. 509/2024

                                   Jodhpur Vidhyut Vitran Nigam Ltd., Through Officer In Charge
                                   Ms. Rubina Khan W/o Sh. Nabab Ali Khan Presently Working As
                                   Technical Assistant To Zonal Chief Engineer (Bz), Jodhpur Vidyut
                                   Vitran Nigam Ltd. Bikaner.
                                                                                                            ----Appellant
                                                                          Versus
                                   1.       Kiran Devi W/o Dhannaram, R/o Bangla Nagar, Ps,
                                            Mukataprasad Nagar, Bikaner.
                                   2.       State Of Rajasthan-State, Through Pp
                                                                                                         ----Respondents


                                   For Appellant(s)             :     Mr. Mohd Amaan
                                                                      Mr. Danish Sherani
                                   For Respondent(s)            :     Mr. Surendra Bishnoi, AGA



                                                     HON'BLE MR. JUSTICE FARJAND ALI

Order

20/05/2025

1. In a prosecution launched against the respondents, the

learned trial court after full-fledged trial acquitted the

respondent No.1.

2. Upon perusal of the judgment impugned, there appears

reasonable grounds to permit the appellant to prefer an

appeal against the acquittal of the accused-respondent from

the penal provisions of the Electricity Act.

3. 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.

4. Office to proceed.

(FARJAND ALI),J 58-Samvedana/-

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