Hemant Sahu vs Tulsiram Manjhi
2022 Latest Caselaw 3697 Chatt

                    HIGH COURT OF CHHATTISGARH, BILASPUR
                                         Order Sheet
                                     CRMP No. 794 of 2022
                             Hemant Sahu Versus Tulsiram Manjhi




13/06/2022         Shri Shivendu Pandey, Advocate for the applicant.

                   Heard on application under Section378(4) of Cr.P.C. for special leave to
             appeal against the judgment of acquittal dated 28-09-2021.

                   On due consideration, leave is granted.

                   Let the CRMP be registered as a regular acquittal appeal.

                   Admit.

                   Issue notice to the respondent on payment of process fee as per rules.

Notice be made returnable within six weeks.

Record of the trial Court be summoned.

List the case thereafter.

SD/-

(N.K.Chandravanshi) Judge

Amardeep