State Of Chhattisgarh vs Rohit Verma @ Son
2022 Latest Caselaw 5129 Chatt

                   HIGH COURT OF CHHATTISGARH, BILASPUR

                                       Order Sheet

                                   CRMP No. 877 of 2018

                    State of Chhattisgarh Versus Rohit Verma @ Sonu




 10/08/2022         Mr. B.P. Banjare, Dy. G.A. for the State/petitioner.

                    Heard on Cr.M.P. followed by acquittal appeal preferred
              against the judgment dated 25.01.2018 passed by the learned
              Additional Sessions Judge, Khairagarh, District - Rajnandgaon (C.G.)
              in Special Sessions Trial No. 06/2017 whereby and whereunder
              learned trial Court acquitted the accused of charges framed under
              Sections 354(A)(1)(i) of the IPC and Sections 7 & 8 of the POCSO
              Act, 2012.
                     On due consideration, this Court is of the view that special
              leave to appeal may be granted. Consequently, the present Cr.M.P.
              is allowed. Registry is directed to list the matter under the head of
              acquittal appeal.
                    Record of the Court below be called.
                     On petitioner's paying process fee within 10 days, notice along
              with a copy of acquittal appeal be issued to the respondent through

registered and usual mode, returnable within 4 weeks.

List the matter for further hearing after service to respondent is complete and record is available.

Sd/-

(Rajani Dubey) Judge

H.L. Sahu