State Of Chhattisgarh vs Asitram Kujur
2022 Latest Caselaw 1520 Chatt

                                                                                     NAFR
                        HIGH COURT OF CHHATTISGARH, BILASPUR

                                      CRMP No. 438 of 2018

               State of Chhattisgarh through Police Station: Chakradhar Nagar,
               District : Raigarh, Chhattisgarh

                                                                            ---- Petitioner

                                              Versus

               Asitram Kujur S/o Laghuram Kujur, aged about 33 years R/o Vijepur,
               Diwanmuda, Police Station Chakradhar Nagar, District : Raigarh,
               Chhattisgarh

                                                                         ---- Respondent

____________________________________________________________

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

For Respondent : None.

Hon'ble Shri Justice Arvind Singh Chandel

Order On Board

23.03.2022

Heard on admission.

Perused the impugned judgment of trial Court as well as

statement of witnesses.

On due consideration, it appears that leave should be granted.

Accordingly, leave is granted to file acquittal appeal.

Registry is directed to list this case as acquittal appeal.

Sd/-

(Arvind Singh Chandel) Judge Saurabh