Dr. Pawan Kumar Tiwari vs State Of Chhattisgarh
2022 Latest Caselaw 172 Chatt

             HIGH COURT OF CHHATTISGARH, BILASPUR
                                  Order Sheet
                            CRMP No. 2397 of 2019
              Dr. Pawan Kumar Tiwari Versus State Of Chhattisgarh




10/1/2022

Ms. Arti Agrawal, counsel appearing on behalf of Mr. B.P.

Sharma, counsel for the petitioner.

Mr. Afroj Khan, PL for the State.

Heard.

In view of the judgment pronounced in the matter of

Mallikarjun Kodagali vs. State of Karnataka reported as [(2019) 2

SCC 752], no leave to appeal is required under Section 372 of the

Cr.P.C. as the petition has been filed by the victim.

Accordingly, Cr.M.P. stands disposed of.

Registry is directed to register the case as Acquittal Appeal and

list the case along with all such cases those are arising out of Crime

No.52/2012, P.S. City Kotwali, Bilaspur against acquittal.

SD/-

( Deepak Kumar Tiwari) Judge Ayushi