State Of Chhattisgarh vs Santosh @ Rajju Dubey
2022 Latest Caselaw 2413 Chatt

                         HIGH COURT OF CHHATTISGARH, BILASPUR
                                                Order Sheet
                                          Cr.M.P. No. 1333 of 2020

                          State Of Chhattisgarh, Versus Santosh @ Rajju Dubey




11.04.2022

Shri Vimlesh Bajpai, 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 19.02.2020 passed by learned

Special Judge (NDPS Act), Bemetara, District Bemetara (C.G.) in Special Case (NDPS)

No.21/2018, 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 appeal under the head

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

Sd/-

(Sanjay S. Agrawal) Judge

Nikita