State Of Chhattisgarh vs Rohit Patel
2022 Latest Caselaw 1488 Chatt

                                                                                  NAFR
                          HIGH COURT OF CHHATTISGARH, BILASPUR

                                      CRMP No. 490 of 2022

               State of Chhattisgarh through - Police Station: Seepat, District :
               Bilaspur, Chhattisgarh

                                                                          ---- Petitioner

                                               Versus

               Rohit Patel S/o Tularam Patelm aged about 24 years R/o Village
               Mopka, Chunni Singh Pond, Police Station: Sarkanda, District :
               Bilaspur, Chhattisgarh

                                                                       ---- Respondent

____________________________________________________________

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

For Respondent : None.

Hon'ble Shri Justice Arvind Singh Chandel Order On Board

22.03.2022

Heard on admission.

Perused the impugned judgment of trial Court as well as statement of witnesses.

On due consideration, particularly considering the evidence of the prosecution witnesses that is PW-2, Kiran Verma, it appears that a quarrel took place between the deceased and the appellant for two times on 17.12.2020 and 18.12.2020.

There is no any other clinching evidence with regard to the instigation on the part of the appellant, therefore, in my considered view, it is not a case where leave should be granted.

Accordingly, the instant CRMP is dismissed at admission stage itself.

Sd/-

(Arvind Singh Chandel) Judge Saurabh