Smt. Hema Rajwade vs State Of Chhattisgarh
2021 Latest Caselaw 1775 Chatt

                                                           Page 1 of 2



                                                               NAFR

         HIGH COURT OF CHHATTISGARH, BILASPUR

         (Proceedings through Video Conferencing)

                       CRA No. 376 of 2021

    Smt. Hema Rajwade, S/o Shri Bhanu Pratap Rajwade, Aged
     About 35 Years, Caste- Rajwar, Occupation - Housewife,
     R/o Village Tilsiwa, Police Station and Tehsil and District-
     Surajpur, Chhattisgarh.                    ---- Appellant

                             Versus

    State of Chhattisgarh, Through - Station House Officer,
     Police Station Ajk Surajpur, District- Surajpur, Chhattisgarh.

                                                   ---- Respondent

For Appellant : Shri Shakti Raj Sinha, Advocate

For Respondent/State : Shri Adil Minhaj, G.A.

Hon'ble Shri Justice Gautam Chourdiya Judgment on Board 13.08.2021

1) The appellant has preferred this appeal under Section 14 (A) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 as the appellant was arrested in connection with Crime No. 515/2020 for the offence punishable under Sections 302, 120-B, 201/34 of IPC and Sections 3 (2-v) of SC/ST Act registered at Police Station- AJK Surajpur, District- Surajpur (C.G.).

2) After arguing for sometime, learned counsel appearing for the appellant seeks to withdraw this Criminal Appeal with liberty to file afresh as and when occasion arises.

3) Wife of the deceased namely Nira has appeared through

video conferencing mode from District Legal Services Authority, Surajpur and raised objection to grant of bail to the appellant.

4) Counsel for the State has no objection to the above prayer.

5) Permission granted.

6) Accordingly, the Criminal Appeal is dismissed as withdrawn with the liberty as stated above.

7) Registry is directed to return the certified copy of the impugned order to the counsel for the appellant on his furnishing true authenticated photocopy of the same.

Sd/-

(Gautam Chourdiya) Judge Nadim