M.K.Finance vs Mohd. Aasif Memon
2022 Latest Caselaw 2796 Chatt

                                                                                    NAFR
                         HIGH COURT OF CHHATTISGARH, BILASPUR
                                      CRMP No. 407 of 2017

               M.K.Finance through Its Proprietor Kishore Bhai Majithiya, aged about 67
               years, S/o Late Durlabji Bhai Majithiya, R/o 5, Ravi Bhawan, Thana Gole
               Bazar, Tahsil And District Raipur, Chhattisgarh.

                                                                            ---- Petitioner

                                              Versus

               Mohd. Aasif Memon S/o Aayub Memon, R/o Memon Kirana Stores, House
               No. 221, Jhakharpara, Devbhog, Thana Devbhog, District Raipur,
               Chhattisgarh.

                                                                          ---- Respondent

_______________________________________________________________

For Petitioner : Mr. Parag Kotecha, Advocate For Respondent : Mr. S.P. Sahu, Advocate _____________________________________________________________________

Hon'ble Shri Justice Arvind Singh Chandel Order On Board 27.04.2022

Office report shows that this case is filed within its limitation period.

Counsel for the petitioner submits that he does not want to press I.A. No.2/2017, an application for condonation of delay under Section 5 read with Section 14 of the Limitation Act.

After perusal of the judgment of the Court below and other evidence adduced by the parties, I am of the view that it is a fit case where leave should be granted.

Accordingly, leave is granted to file acquittal appeal. Registry is directed to register this Cr.M.P. as acquittal appeal. Accordingly, the instant petition is disposed off.

Sd/-

(Arvind Singh Chandel) Judge Saurabh