The State Of Chhattisgarh vs Ashok Ekka
2022 Latest Caselaw 368 Chatt

                                                                            NAFR


            HIGH COURT OF CHHATTISGARH, BILASPUR
                            Cr.M.P. No.94 of 2022
      The State Of Chhattisgarh Through- District Magistrate, District- Surguja
       (C.G.)
                                                                    ---- Petitioner
                                    Versus

      Ashok Ekka S/o Chunthu Ekka Aged About 32 Years R/o Aara
       Jarhapara Police Station- Sitapur District- Surguja (C.G.)


                                                                ---- Respondent

For State/Applicant : Mr. Kapil Maini, Panel Lawyer.

D.B.- Hon'ble Shri Justice Rajendra Chandra Singh Samant & Hon'ble

Shri Justice Arvind Singh Chandel

Order on Board

21/01/2022

1. Heard on application praying for grant of Special Leave to Appeal under

Section 378 (3) of the Code of Criminal Procedure, 1973, against the

judgment of acquittal dated 28.08.2021 passed by the learned Additional

Sessions Judge, F.T.C., Surguja (Ambikapur), C.G. in Sessions Case

No.51/2019.

2. Considered on the submissions made by learned State counsel for the

applicant and perused the evidence present in the case. We are of the

considered view that it is a fit case in which the application should be

allowed. Hence, the application is allowed and leave is granted to the

applicant to file acquittal appeal against the impugned judgment.

3. Registry is directed to register the acquittal appeal and list the same

before this Court for hearing on admission.

4. Accordingly, this Cr.M.P. stands disposed off.

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

             Judge                                                  Judge

Monika