Heera Bai vs Girish Lahanuji Kotrange
2022 Latest Caselaw 2439 Chatt

                         HIGH COURT OF CHHATTISGARH, BILASPUR
                                               Order Sheet
                                          Cr.M.P. No. 516 of 2020

                                Heera Bai Versus Girish Lahanuji Kotrange




12.04.2022          Shri Kalpesh Ruparel, counsel for the Petitioner.

                    None for the Respondent, though served.

Heard on I.A. No.01/2020, an application for condonation of delay in filing this

petition.

On due consideration and for the reasons assigned therein, which is duly

supported by an affidavit, I am inclined to allow the same.

The said application is accordingly allowed and delay in filing this petition is hereby

condoned.

I.A. No.01/2020, thus, stands disposed of.

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

leave to appeal against the judgment dated 26.08.2019 passed in Complaint Case

No.566/2014 by learned Judicial Magistrate First Class, Ambagarh Chowki, District

Rajnandgaon (C.G.).

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

petition.

The petition is accordingly 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