State Of Chhattisgarh vs Jay Kumar Sahu
2022 Latest Caselaw 713 Chatt

                                                                                   NAFR
                  HIGH COURT OF CHHATTISGARH, BILASPUR

                                         CRMP No. 234 of 2022

           State Of Chhattisgarh Through - Police Station Nandghat, District-
            Bemetara, Chhattisgarh.                                        ---- Petitioner

                                               Versus

           Jay Kumar Sahu S/o Sukhdev Sahu Aged About 26 Years R/o Sambalpur
            (Heerapur) Ward, Police Station Nandghat, District Bemetara, Chhattisgarh.

                                                                         ---- Respondent

_____________________________________________________________

For State : Mr. Sudeep Verma, Dy. G.A.

DB : Hon'ble Shri Justice Rajendra Chandra Singh Samant Hon'ble Shri Justice Arvind Singh Chandel Order on Board 10/02/2022

1. Heard on prayer for grant of leave to file acquittal appeal against the impugned judgment of acquittal dated 26.10.2021 passed by the learned Sessions Court, Bemetara in Sessions Case No.16 of 2020.

2. After considering the submission made by learned State counsel and grounds raised in the present application, we are of the view that it is a fit case in which the leave should be granted for filing acquittal appeal. The application is accordingly allowed and leave is granted to file acquittal appeal.

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

4. The present CRMP is accordingly disposed of.

                              Sd/-                                Sd/-
          (Rajendra Chandra Singh Samant)                  (Arvind Singh Chandel)
                       Judge                                       Judge
Ravi