State Of Chhattisgarh vs Sanjay Kumar Chauhan
2022 Latest Caselaw 1141 Chatt

                                                                                   NAFR
                        HIGH COURT OF CHHATTISGARH, BILASPUR

                                      CRMP No. 1347 of 2021

               State of Chhattisgarh through Police Station: Bagbahara, District :
               Mahasamund, Chhattisgarh

                                                                          ---- Petitioner

                                             Versus

               Sanjay Kumar Chauhan S/o Virendra Kumar Chauhan, aged about 30
               years R/o Village Kundanpur, Police Station: Anwala, District Bareli
               (Uttar Pradesh), Present Address - Ward No. 8, Gurudwarapara,
               Police Station Bagbahara, District : Mahasamund, Chhattisgarh

                                                                         ---- Respondent

           ____________________________________________________________

               For Petitioner/State       : Mr. Sunil Otwani, Additional A.G.
               For Respondent             : None.


                 DB Hon'ble Shri Justice Rajendra Chandra Singh Samant
                      Hon'ble Shri Justice Arvind Singh Chandel
                                    Order On Board

          Rajendra Chandra Singh Samant, J.

03.03.2022

1. Heard application praying for grant of leave to file acquittal appeal against the impugned judgment dated 07.08.2021 passed by the learned Additional Sessions Judge (FTC), Mahasamund, District: Mahasamund Chhattisgarh in Sessions Trial No.H-01/2020 acquitting the respondent from the charge under Section 363-A, 370 (4) of IPC.

2. After hearing the submissions and considering on the material present in the record of this petition, we feel inclined to allow this application. Hence, the application is allowed.

3. Leave is granted for filing the acquittal appeal.

4. Registry is directed to list this case as acquittal appeal for hearing on admission.

5. Accordingly, the instant petition is disposed of.

                            Sd/-                                          Sd/-

                       (R.C.S. Samant)                       (Arvind Singh Chandel)
                           Judge                                      Judge


Saurabh