State Of Chhattisgarh vs Ramadhar
2022 Latest Caselaw 7313 Chatt

               HIGH COURT OF CHHATTISGARH, BILASPUR
                                        Order Sheet
                               CRMP No.1858 of 2017
                       State of CG Vs. Ramadhar and others



       05/12/2022           Shri Ali Asgar, Dy. AG for the State/appellant.

                            Shri AN Pandey, counsel for the respondents.

Heard on application for grant of leave to appeal under Section 378(3) of CrPC.

The appellant is seeking leave to appeal against the judgment dated 27.7.2017 passed in Criminal Case No.76/2006 whereby the Judicial Magistrate First Class, Ambikapur has acquitted the respondents of the charges under Sections 341, 294, 506 Part-II, 323/34 of IPC.

Upon due consideration, the application for grant of leave to appeal is allowed.

Registry is directed to register it as an acquittal appeal.

Admitted.

Record of the Court below is available.

List it for final hearing in the month of February,

2023.

sd/

(Rajani Dubey)

Judge

Khan