State Of Chhattisgarh vs Mahendra Kumar Khutiyare
2022 Latest Caselaw 1062 Chatt

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                                                                           NAFR
            HIGH COURT OF CHHATTISGARH, BILASPUR
                             CRMP No. 840 of 2021
      State Of Chhattisgarh, Through : Police Station Patan, District Durg,
       Chhattisgarh., District : Durg, Chhattisgarh
                                                        ---- Petitioner/Appellant
                                     Versus
     1. Mahendra Kumar Khutiyare S/o. Balram @ Khutiyare, Aged About 22
        Years, R/o. Village Amdi, Police Station Abhanpur, District Raipur,
        Chhattisgarh., District : Raipur, Chhattisgarh
     2. Balram @ Baliram Khutiyare S/o. Bhangilal, Aged About 42 Years, R/o.
        Village Amdi, Police Station Abhanpur, District Raipur, Chhattisgarh.,
        District : Raipur, Chhattisgarh
     3. Gendlal Deshlahre S/o. Chandulal Deshlahre, Aged About 34 Years,
        R/o. Village Gomchi, Police Station Urla, District Raipur, Chhattisgarh.
        Present Address Bandha Bazar, Police Station Ambagarh Chowki,
        District Rajnandgaon, Chhattigsarh., District : Rajnandgaon,
        Chhattisgarh
                                                               ---- Respondents

For State/Appellant - Ms. Madhunisha Singh, Deputy Advocate General. For Respondents - Mr. B.P. Singh, Advocate.

Hon'ble Shri Justice Rajendra Chandra Singh Samant Hon'ble Shri Justice Arvind Singh Chandel Order on Board 25-02-2022

1. Heard on the application praying for grant of leave to appeal under

Section 378(3) of the Cr.P.C. against the judgment dated 22-12-2020 passed

by the Additional Sessions Judge/First Fast Track Special Judge (POCSO

Act), Durg, District Durg (C.G.) in Special Sessions Case No.177/2019

acquitting the respondents from the offences charged against them.

2. After hearing the submissions, we are of the view that this application is

fit to be allowed. Therefore, the application for grant of leave to appeal is

allowed.

3. Leave is granted to the appellant to file acquittal appeal against the

impugned judgment.

4. Present petition (Cr.M.P. No.840/2021) stands disposed off.

5. Registry is directed to register this case as Acquittal Appeal and list the

same for hearing on admission.

                    Sd/-                                                Sd/-
             (R.C.S. Samant)                               (Arvind Singh Chandel)
                  Judge                                             Judge

Aadil