Prosecutrix (Victim) vs State Of Chhattisgarh
2021 Latest Caselaw 3309 Chatt

                         HIGH COURT OF CHHATTISGARH, BILASPUR

                                           Order Sheet

                               Acquittal Appeal No. 237 of 2021

                   Prosecutrix (Victim) Versus State of Chhattisgarh & another




24.11.2021

Mr. Jitendra Shukla, counsel for appellant.

Mr. Sudeep Verma, Dy. G.A. for State/appellant.

Heard on I.A. No.01/2021 for condonation of delay in filing the appeal.

The present appeal has been filed by the victim assailing the judgment of acquittal dated 01.02.2021. The appeal has been preferred with a delay of 283 days.

On due consideration of the facts and circumstances of the case, I.A. No.01 stands allowed and the delay of 283 days in filing the appeal stands condoned.

Call for the records of the Court below and the matter be listed thereafter for hearing on admission.

                        Sd/-                                             Sd/-
                   (P. Sam Koshy)                                (Parth Prateem Sahu)
                       JUDGE                                            JUDGE




         Khatai