State Of Chhattisgarh vs Rajlal @ Rajlal
2022 Latest Caselaw 774 Chatt

                                                                           NAFR
              HIGH COURT OF CHHATTISGARH, BILASPUR


                             CRMP No. 269 of 2022

     State of Chhattisgarh through Police Station: Bagicha, District : Jashpur,
     Chhattisgarh

                                                                  ---- Petitioner

                                   Versus

  1. Rajlal @ Rajlal S/o Jethu Ram, aged about 23 years R/o Village Devdand,
     Outpost Pandrapath, Police Station Bagicha, District : Jashpur, Chhattisgarh

  2. Kamal Sai S/o Majnu Ram @ Bandhnu Ram Aged About 32 Years R/o
     Village Devdand, Outpost Pandrapath, Police Station Bagicha, District :
     Jashpur, Chhattisgarh

  3. Phul Sai S/o Majnu Ram @ Bandhnu Ram, aged about 22 Years R/o Village
     Devdand, Outpost Pandrapath, Police Station Bagicha, District : Jashpur,
     Chhattisgarh

                                                               ---- Respondents

 ____________________________________________________________

     For Petitioner/State       : Mr. Anmol Sharma, P.L.
     For Respondents            : None.




       DB Hon'ble Shri Justice Rajendra Chandra Singh Samant
               Hon'ble Shri Justice Arvind Singh Chandel
                              Order On Board


Rajendra Chandra Singh Samant, J.

14.02.2022

1. Heard application praying for grant of leave to file criminal appeal against the impugned judgment in Sessions Trial No.10/2021, passed by the learned Sessions Judge, Jashpur, District: Jashpur on 27.09.2021 acquitting all the respondents.

2. Heard the submissions made by the counsel for the applicant. After considering on the submission and perusing the copy of deposition file along with the petition, we are of the view that the application is fit to be allowed only with respect to respondent No.1. There is no ground present against respondent No.2 and 3 for prosecution of acquittal appeal against them. Hence, the application is partly allowed.

3. Leave is granted to file acquittal appeal against respondent No.1 alone.

4. Registry is directed to register the acquittal appeal against the respondent No.1.

5. Accordingly, the instant petition is disposed of.

                          Sd/-                                         Sd/-

                      (R.C.S. Samant)                     (Arvind Singh Chandel)
                          Judge                                    Judge



Saurabh