State Of Chhattisgarh vs Pechu @ Ruplal S/O Akalu Ram Bargah
2022 Latest Caselaw 2220 Chatt

                        HIGH COURT OF CHHATTISGARH, BILASPUR
                                              Order Sheet
                                         Cr.M.P. No. 581 of 2022

                 State Of Chhattisgarh Versus Pechu @ Ruplal S/o Akalu Ram Bargah




06.04.2022

Shri Raghvendra Verma, Govt. Advocate for the State/Petitioner.

The present petition has been filed under Section 378(3) of the Cr.P.C. seeking

leave to appeal.

After perusal of the impugned judgment dated 30.11.2021 passed by learned

Judicial Magistrate First Class, Ambikapur, District Surguja (C.G.) in Criminal Case

No.1501/2015, I am inclined to allow this petition and the Petitioner/State is hereby

permitted to prefer an appeal against the said judgment.

Accordingly, the petition is allowed and disposed of.

Registry is directed to register the case as a regular acquittal appeal under the

head "Acquittal Appeal" and list the matter thereafter for its admission.

Sd/-

(Sanjay S. Agrawal) Judge

Nikita