Rajasthan High Court - Jaipur
Baldev Sharma vs Gopal And Anr And State on 4 October, 2017
Author: Mohammad Rafiq
Bench: Mohammad Rafiq
HIGH COURT OF JUDICATURE FOR RAJASTHAN BENCH AT
JAIPUR
D.B. Criminal Appeal No. 633 / 2011
Baldev Sharma
----Appellant
Versus
Gopal And Anr And State
----Respondent
_____________________________________________________ For Appellant(s) : Mr. Anurodh Chaturvedi. For Respondent(s) : Mrs. Sonia Shandilya, Publlic Prosecutor. _____________________________________________________ HON'BLE MR. JUSTICE MOHAMMAD RAFIQ HON'BLE MR. JUSTICE KAILASH CHANDRA SHARMA Order 04/10/2017 Application No. 20012/2017 has been filed by the appellant seeking to treat this criminal appeal as criminal leave to appeal.
In view of judgment of the Supreme Court in Satya Pal Singh Vs. State of Madhya Pradesh and Others, (2015) 15 SCC 613, the application is allowed and this appeal is treated as D.B. Criminal Leave to Appeal. It be registered accordingly.
(KAILASH CHANDRA SHARMA)J. (MOHAMMAD RAFIQ)J. Manoj/33