State Of Chhattisgarh vs Premshankar Agrawal
2022 Latest Caselaw 2497 Chatt

                                                                                   NAFR

                    HIGH COURT OF CHHATTISGARH, BILASPUR

                                       CRMP No. 248 of 2018

       • State Of Chhattisgarh Through Station House Officer, Police Station Pithora,
          District : Mahasamund, Chhattisgarh                           ---- Petitioner

                                              Versus
       • Premshankar Agrawal S/o Ramnarayan Agrawal Aged About 43 Years R/o
          Village Rajasavaiya, Police Station Pithora, District : Mahasamund,
          Chhattisgarh                                                   --- Respondent

For State/Petitioner : Mr. Ashish Gupta, P.L. For Respondent : Mr. Sumit Shrivastava, Advocate.

Hon'ble Shri Justice Arvind Singh Chandel Order On Board 18/04/2022

1. Heard on admission.

2. Perused the impugned judgment and gone through the statements of witnesses.

3. After perusal of statements of Hemu Nishad (PW-3) and Shivkumar Prasad (PW-4), I am of the view that it is a fit case in which leave should be granted for filing acquittal appeal. The application is accordingly allowed and leave is granted to file acquittal appeal.

4. Let the appeal filed by the State be registered as an acquittal appeal and be listed for further orders.

5. The present CRMP is accordingly disposed of.

Sd/-

(Arvind Singh Chandel) Judge

Ravi