State Of Chhattisgarh vs Yogendra Kumar Verma @ Yogesh
2022 Latest Caselaw 6545 Chatt

                  HIGH COURT OF CHHATTISGARH, BILASPUR

                                      Order Sheet

                                 CRMP No. 1753 of 2022

                State of Chhattisgarh Versus Yogendra Kumar Verma




  02/11/2022        Mr. Alok Nigam, G.A. for the State/petitioner.

                    Heard on Cr.M.P. followed by acquittal appeal preferred
               against the judgment dated 30.06.2022 passed by the Learned
               Judicial Magistrate First Class, Mahasamund (C.G.) in Criminal
               Case No. 1787/2016 whereby and whereunder learned trial
               Court acquitted the accused of charges framed under Sections
               279 & 338 of IPC.

                    On due consideration, this Court is of the view that special
               leave to appeal may be granted. Consequently, the present
               Cr.M.P. is allowed. Registry is directed to list the matter under
               the head of acquittal appeal.

                    Record of the Court below be called.

                    On petitioner's paying process fee within 10 days, notice
               along with a copy of acquittal appeal be issued to the
               respondent through registered and usual mode, returnable

within 4 weeks.

List the matter for further hearing after service to respondent is complete and record is available.

Sd/-

(Rajani Dubey) Judge

H.L. Sahu