State Of Chhattisgarh vs Thanuram Kenwat
2022 Latest Caselaw 4433 Chatt

                   HIGH COURT OF CHHATTISGARH, BILASPUR

                                       Order Sheet

                                   CRMP No. 38 of 2020

                     State of Chhattisgarh Versus Thanuram Kenwat




 12/07/2022         Mr. Alok Nigam, G.A. for the State/petitioner.

                      Heard on I.A. No. 01/2019, application for condonation of delay
              in filing the instant Criminal Miscellaneous Petition.
                    Upon due consideration the same is allowed.
                    Delay is condoned.
                     Heard on Cr.M.P. followed by acquittal appeal preferred
              against the judgment dated 22.09.2019 passed by the Special Judge
              (Atrocities), Janjgir, District-Janjgir-Champa (C.G.) in Special
              Sessions Case No. 13/2017 whereby and whereunder learned trial
              Court acquitted the accused of charges framed under Sections 354
              of the IPC, Section 8 of the POCSO Act, 2012 and Sections 3(1)(B)
              (i) & 3(2)(5-A) of the SC & ST Prevention of Atrocities Act, 1989.
                     On due consideration, this Court is of the view that special
              leave to appeal may be granted. Consequently, the present Cr.M.P.
              is allowed. Registry is directed to list the matter under the head of
              acquittal appeal.
                    Record of the Court below be called.
                     On petitioner's paying process fee within 10 days, notice along
              with a copy of acquittal appeal be issued to the respondent through

registered and usual mode, returnable within 4 weeks.

List the matter for further hearing after service to respondent is complete and record is available.

Sd/-

(Rajani Dubey) Judge

H.L. Sahu