State Of Chhattisgarh vs Raju @ Rajkumar
2022 Latest Caselaw 173 Chatt

             HIGH COURT OF CHHATTISGARH, BILASPUR
                                  Order Sheet
                             CRMP No. 105 of 2020
                  State Of Chhattisgarh Versus Raju @ Rajkumar




10/1/2022         Mr. Wasim Miyan, PL for the State.


                  None for the respondent.

Heard on I.A. No.1/2020, application for condonation of delay

occurred in filing of instant appeal.

Considering the reason assigned in the application and the

judgment pronounced by the Hon'ble Supreme Court in the matter of

State of Haryana vs. Chandra Mani & Ors., [(1996) 3 SCC 132],

delay of 127 days is condoned.

Accordingly, I.A. No.01/2020 is allowed.

The present application has been filed under Section 378(3) of

the Cr.P.C. for grant of leave to appeal.

Upon due consideration the application is allowed. The leave

as prayed for is granted.

Office is directed to register the case as a regular Acquittal Appeal.

Heard on admission.

Admit.

Issue notice to the Respondent on payment of process fee as

per rules.

Post thereafter.

SD/-

( Deepak Kumar Tiwari) Judge

Ayushi