State Of Chhattisgarh vs Rajnit Bhagat
2023 Latest Caselaw 1110 Chatt

                                         1



               HIGH COURT OF CHHATTISGARH, BILASPUR

                            CRMP No. 1863 of 2022

   • State of Chhattisgarh, through- Police Station Jashpur, District Jashpur
     Chhattisgarh.

                                                                   ---- Petitioner

                                      Versus

   • Rajnit Bhagat, S/o Sukhnath, Aged about 30 Years, R/o Village Bankitoli
     Jashpur, Police Station Jashpur, District Jashpur, Chhattisgarh.

                                                                  ---- Respondent

For State/Petitioner : Mr. Alok Nigam, Government Advocate.

Hon'ble Shri Justice Arvind Singh Chandel

Order on Board

21/02/2023

1. This is an application filed under Section 378(3) of the Code of Criminal Procedure, 1973 for grant of leave to appeal against the judgment of acquittal dated 29.06.2022 passed in Sessions Trial No.58/2019 by learned Sessions Judge, Jashpur, District Jashpur (C.G.) from the offence punishable under Section 201 of the IPC.

2. Heard on I.A. No.01/2022, application for condonation of delay occurred in filing the instant appeal.

3. On due consideration and for the reasons mentioned in the application, the same is allowed. Delay of 19 days in filing the appeal is condoned. Also heard on application for grant of leave to appeal.

4. I have perused the impugned judgment and gone through the statement of witnesses other material available on record.

5. On due consideration, the application is allowed and leave is granted. Registry is directed to register the present Cr.M.P. as acqittal appeal.

6. List this appeal after eight weeks.

7. Accordingly, the instant Cr.M.P. stands disposed of.

Sd/-

(Arvind Singh Chandel) Judge

Vasant