Rahul Yadav vs Rajesh Markam
2022 Latest Caselaw 2343 Chatt

                         HIGH COURT OF CHHATTISGARH, BILASPUR
                                               Order Sheet
                                          Cr.M.P. No. 376 of 2019

                                   Rahul Yadav Versus Rajesh Markam




08.04.2022          Shri Pragalbha Sharma, counsel for the Petitioner.

                    Shri Akhtar Hussain, counsel for the Respondent.

The present petition has been filed under Section 378(4) of the Cr.P.C. seeking

leave to appeal.

After perusal of the impugned judgment dated 05.12.2018 passed by learned

Judicial Magistrate First Class, Manendragarh, District Koriya (C.G.) in Complaint Case

No.292/2017, I am inclined to allow this petition and the Petitioner 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