State Of Chhattisgarh vs Shyam Sundar Singh Chandel
2022 Latest Caselaw 1554 Chatt

Citation : 2022 Latest Caselaw 1554 Chatt
Judgement Date : 24 March, 2022

Chattisgarh High Court

State Of Chhattisgarh vs Shyam Sundar Singh Chandel on 24 March, 2022

                                                                       NAFR

             HIGH COURT OF CHHATTISGARH, BILASPUR
                              CRMP No. 196 of 2020

     State Of Chhattisgarh Through The Station House Officer, Police
     Station Janjgir, District - Janjgir - Champa Chhattisgarh.

                                                               ---- Petitioner

                                  Versus

  1. Shyam Sundar Singh Chandel S/o Diwan Singh Aged About 75 Years
     R/o Government Hospital Campus, Sitapur, Ambikapur, District -
     Surguja Chhattisgarh.

  2. Smt. Punam Singh W/o Brijendra Singh Aged About 36 Years R/o
     Ghirkot, Police Station - Janjgir, District - Janjgir - Champa
     Chhattisgarh.

                                                             ---- Respondents

For Petitioner : Mr. Vimlesh Bajpai, Government Advocate. For Respondents : Mr. Ravindra Sharma, Advocate.

Hon'ble Shri Justice Arvind Singh Chandel Order On Board

24/03/2022

1. Heard on IA No. 01/2020 for condonation of delay in filing the petition.

2. For the reasons mentioned in the application, the same is allowed. Delay of 475 days in filing the petition is condoned.

3. Also heard on admission.

4. Perused the impugned judgment of the Trial Court and statements of the witnesses.

5. The main accused persons in this case i.e. Sanjay Singh, husband of the complainant and Smt. Sunena Singh, mother-in-law of the complainant have been convicted by the Trial Court. Respondent No. 1 is father-in-law of the complainant, against him, I do not found any evidence with regard to the alleged offence and Respondent No. 2 is sister-in-law of the complainant, against whom only general allegations have been made.

6. Considering the totality of the case, I am of the view that it is not a case where leave should be granted.

7. Accordingly, this CRMP is dismissed at the motion stage itself.

Sd/-

(Arvind Singh Chandel) Judge

Shubham