State Of Chhattisgarh vs Dilo @ Dilkumar Bhagat
2021 Latest Caselaw 3689 Chatt

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                                                                         NAFR
            HIGH COURT OF CHHATTISGARH, BILASPUR
                            CRMP No. 1055 of 2021
      State Of Chhattisgarh Through The Police Station Lailunga, District
       Raigarh Chhattisgarh
                                                                  ---- Appellant
                                     Versus
     1. Dilo @ Dilkumar Bhagat S/o. Gunuram Bhagat, Aged About 34 Years,
        Occupation Agriculture, R/o. Village Kunjara, P.S. Lailunga, District
        Raigarh Chhattisgarh
     2. Dayaram Kalanga S/o. Nanki Ram, Aged About 33 Years, Occupation
        Agriculture, R/o. Village Bardihi, P.S. Lailunga, District Raigarh
        Chhattisgarh
     3. Lalit Kumar Bhagat S/o. Dadar Bhagat, Aged About 42 Years,
        Occupation Agriculture, R/o. Village Karrapala Bhukarra, P.S. Lailunga,
        District Raigarh Chhattisgarh
     4. Laxmi Prasad Sidar S/o. Devanand Prasad, Aged About 35 Years,
        Occupation Agriculture, R/o. Village Kunjara, P.S. Lailunga, District
        Raigarh Chhattisgarh
     5. Puseram Bhagat S/o. Dasai Ram, Aged About 65 Years, Occupation
        Agriculture, R/o. Village Kunjara, P.S. Lailunga, District Raigarh
        Chhattisgarh
     6. Anuj Choudhary S/o. Kail Choudhary, Aged About 24 Years, Occupation
        Student, R/o. Village Kunjara, P.S. Lailunga, District Raigarh
        Chhattisgarh
     7. Saroj Pradhan @ Bablu S/o. Makhan Pradhan, Aged About 31 Years,
        Occupation Agriculture, R/o. Village Kunjara, P.S. Lailunga, District
        Raigarh Chhattisgarh
                                                              ----Respondents

For State/Appellant - Shri Raveesh Verma, Govt. Advocate.

Hon'ble Shri Justice Rajendra Chandra Singh Samant Hon'ble Shri Justice Arvind Singh Chandel Order on Board 14-12-2021

1. Heard on the application praying for grant of leave to appeal under

Section 378(3) of the Cr.P.C.

2. After considering on the submission of the counsel for the appellant and

considering on the grounds proposed to be raised in the acquittal appeal, we

are of the considered view that the application is fit to be allowed. Therefore,

the application for grant of leave to appeal is allowed.

3. Leave is granted to the appellant to file acquittal appeal against the

impugned judgment dated 27-02-2020 passed in Special Criminal Case under

the Atrocities Act No.21/2017 by Special Court Raigarh acquitting the accused

persons.

4. Present petition (Cr.M.P. No.1055 of 2021) is disposed off.

5. Registry is directed to register the Acquittal Appeal separately and list

the same for hearing on admission.

            Sd/-                                             Sd/-

      (R.C.S. Samant)                              (Arvind Singh Chandel)
          Judge                                            Judge