State Of Chhattisgarh vs Bhola Singh @ Tripurari
2022 Latest Caselaw 1238 Chatt

                                                                                  NAFR
                        HIGH COURT OF CHHATTISGARH, BILASPUR

                                      CRMP No. 1537 of 2021

               State Of Chhattisgarh through- Police Station: Ramanujnagar (Shri Nagar),
               District- Surajpur (C.G.)

                                                                          ---- Petitioner

                                             Versus

               Bhola Singh @ Tripurari S/o Shri Hoshram Gond, aged about 21 Years R/o
               Village Patna (Gautiyapara), P.S. Ramanujnagar, District- Surajpur (C.G.)

                                                                        ---- Respondent

____________________________________________________________

For Petitioner/State : Mr. Anurag Verma, P.L.

For Respondent : None.

Hon'ble Shri Justice Arvind Singh Chandel Order On Board

09.03.2022

1. Heard.

2. Admit.

3. Perused the judgment of trial Court as well as statement of the victim girl, and other evidence adduced by the prosecution.

4. On due consideration, it appears that the matter is arguable and leave shall be granted.

5. Leave is granted for filing the acquittal appeal.

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

7. Accordingly, the instant petition is disposed of.

Sd/-

(Arvind Singh Chandel) Judge

Saurabh