State Of Chhattisgarh vs Smt. Bhadni Bai
2022 Latest Caselaw 348 Chatt

                                                                                           NAFR

                          HIGH COURT OF CHHATTISGARH, BILASPUR

                                             CRMP No. 69 of 2022

         • State of Chhattisgarh, through- Police Station- Aasta, District- Jashpur (C.G.).

                                                                                  ---- Petitioner

                                                Versus

         • Smt. Bhadni Bai, W/o Peethu Ram, Aged about 48 years, Caste- Routiya, R/o
           Village Ordih, Police Station- Aasta, District Jashpur (C.G.).

                                                                                ---- Respondent

For Petitioner/State : Mr. Himanshu Sharma, P.L.

For Respondent : None.

DB : Hon'ble Shri Justice Rajendra Chandra Singh Samant Hon'ble Shri Justice Arvind Singh Chandel

Order on Board 20/01/2022

1. Heard on admission.

2. Also heard on application for grant of leave to appeal under Section 378(3) of the Code of Criminal Procedure, 1973 against the judgment of acquittal dated 05.08.2021 in Sessions Case No. 28/2020 passed by learned Sessions Judge, Jashpur, District- Jashpur (C.G.).

3. After due consideration of the submission and taking into consideration the evidence present in the case, we are of the considered view that this application should be allowed.

4. Leave is granted for filing acquittal appeal.

5. Registry is directed to register the present CRMP as acquittal appeal and list this case for hearing on admission.

6. Accordingly, the instant CRMP stands disposed of.

                        Sd/-                                             Sd/-
                 (R.C.S. Samant)                                  (Arvind Singh Chandel)
                     Judge                                                Judge


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