State Of Chhattisgarh vs Vijay Kumar Suryavanshi
2022 Latest Caselaw 201 Chatt

              HIGH COURT OF CHHATTISGARH, BILASPUR
                                      Order Sheet
                                  CRMP No. 435 of 2020
            State Of Chhattisgarh Versus Vijay Kumar Suryavanshi & Ors




       11.01.2022            Ms. Reena Singh, PL for the State.

                             None for the respondents.

Heard on IA No.1/2020 - application for condonation of delay, occurred in filing of the appeal.

There is delay of 51 days in filing this appeal.

Considering the reasons assigned in the application and in view of the judgment of Hon'ble Supreme Court in State of Haryana Vs. Chandra Mani & Ors. Reported in (1996) 3 SCC 132, cited in the application, delay in filing the appeal is condoned.

Also heard on application for grant of leave to appeal.

Upon due consideration application for leave to appeal is considered and allowed.

Let the appeal filed by the State be registered as Acquittal Appeal and be listed for further orders.

Issue notice to respondents/accused. PF be paid as per rules.

Thereafter, post the matter for hearing on admission.

Sd/-

(Deepak Kumar Tiwari) Judge

Ajay