State Of Chhattisgarh vs Chandra Ram
2022 Latest Caselaw 1328 Chatt

                                                                                   NAFR
                           HIGH COURT OF CHHATTISGARH, BILASPUR

                                       CRMP No. 1396 of 2020

                State of Chhattisgarh through- Police Station: Sanna, District:Jashpur
                (Chhattisgarh), District : Jashpur, Chhattisgarh

                                                                          ---- Petitioner

                                                Versus

                Chandra Ram S/o Ratiya Ram, aged about 30 years R/o Village
                Khkhra Birasi, Police Station: Sanna, District : Jashpur, Chhattisgarh

                                                          ---- Respondent

___________________________________________________________

For Petitioner/State : Mr. Vimlesh Bajpai, G.A.

For Respondent : None.

Hon'ble Shri Justice Arvind Singh Chandel Order On Board 14.03.2022 Heard I.A. No.1/2020, an application for condonation of delay occurred in filing of the instant case.

On due consideration, and for the reasons mentioned in the application, the same is allowed.

Delay of 283 days in filing this case is condoned. Also heard on admission.

Perused the judgment of trial Court as well as other evidence adduced by the prosecution in this case. On due consideration, it appears that the matter is arguable and leave should be granted, therefore, leave is granted for filing the acquittal appeal.

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

Accordingly, the instant petition is disposed of.

Sd/-

(Arvind Singh Chandel) Judge Saurabh