State Of Chhattisgarh vs Piyush Awadhia
2022 Latest Caselaw 5643 Chatt

                   HIGH COURT OF CHHATTISGARH, BILASPUR

                                       Order Sheet

                                  CRMP No. 1476 of 2022

                 State of Chhattisgarh Versus Piyush Awadhia & Another




 08/09/2022         Mr. Alok Nigam, G.A. for the State/petitioner.

                      Heard on I.A. No. 01/2022, application for condonation of delay
              in filing the instant Criminal Miscellaneous Petition.
                    Upon due consideration the same is allowed.
                    Delay is condoned.
                    Heard on Cr.M.P. followed by acquittal appeal preferred
              against the judgment dated 03.01.2022 passed by the learned
              Additional Sessions Judge (F.T.C.) Baikunthpur, District - Koriya
              (C.G.) in Sessions Trial No. 25/2020 whereby and whereunder
              learned trial Court acquitted the accused/respondents of charges

framed under Sections 304-B/34 of the 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 respondents through registered and usual mode, returnable within 4 weeks.

List the matter for further hearing after service to respondents is complete and record is available along with CRA No. 1000/2022.

Sd/-

(Rajani Dubey) Judge

H.L. Sahu