Karamchand Patel vs Bodheshwar Prasad Rathore
2022 Latest Caselaw 2437 Chatt

                           HIGH COURT OF CHHATTISGARH, BILASPUR
                                                 Order Sheet
                                            Cr.M.P. No. 71 of 2022

                           Karamchand Patel Versus Bodheshwar Prasad Rathore




12.04.2022           Shri Sanjay Agrawal, counsel for the Petitioner.

                     Shri Amit Kumar, counsel appears along with Shri Rajendra Kumar Patel, counsel

              for the Respondent.

Heard on I.A. No.01/2022, an application seeking exemption from filing depositions

as well as exhibited documents on record.

Shri Agrawal does not want to press the said application as the record itself has

been called and the documents are the part of it.

Accordingly, the said application is rejected as not pressed and disposed of.

Heard on an application filed under Section 378(4) of the Cr.P.C. seeking leave to

appeal against the judgment dated 12.11.2021 passed in Complaint Case No.51/2016 by

learned Judicial Magistrate First Class, Raigarh (C.G.).

After examining the aforesaid judgment impugned, I am inclined to allow this

petition.

The petition is accordingly allowed and the petitioner is permitted to prefer an

appeal against the said impugned judgment.

CRMP, thus, stands 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

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