State Of Chhattisgarh vs Rajkumr Tandi
2022 Latest Caselaw 4894 Chatt

                   HIGH COURT OF CHHATTISGARH, BILASPUR

                                        Order Sheet

                                   CRMP No. 125 of 2021

                       State of Chhattisgarh Versus Rajkumar Tandi




 29/07/2022         Mr. Ali Asgar, Dy. A.G. for the State/petitioner.

                      Heard on I.A. No. 01/2021, 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 30.08.2018 passed by the learned 4 th
              Additional Judge to the Court of First Additional Sessions Judge,
              Raipur (C.G.) in Sessions Trial No. 149/2017 whereby and
              whereunder learned trial Court acquitted the accused of charges
              framed under Section 306 of the IPC.
                     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