Kalyan Singh Thakur vs Sudhir Singh
2023 Latest Caselaw 701 Chatt

                                                   1

                    HIGH COURT OF CHHATTISGARH, BILASPUR

                                     CRMP No. 953 of 2020

        •    Kalyan Singh Thakur S/o Shri L.B. Singh Aged About 55 Years R/o Pension
             Baada, Raipur, Chhattisgarh, District : Raipur, Chhattisgarh

                                                                           ---- Petitioner

                                            Versus

        •    Sudhir Singh S/o Preetam Gunahkar Singh Aged About 34 Years R/o Q.No.
             342, Bank Colony, Yadav Nagar, Uppal Baada, Raipur 26, Pin 440026
             Chhattisgarh, District : Raipur, Chhattisgarh

                                                                         ---- Respondent

For Petitioner : Mr. Sudeep Johri, Advocate.

Hon'ble Shri Justice Arvind Singh Chandel Order On Board

02-02-2023

1. Heard on application for grant of leave to appeal under Section 378(4) of

the Code of Criminal Procedure, 1973.

2. Applicant State has preferred an acquittal appeal against the judgment

dated 06.02.2020 passed in Criminal Complaint Case No.584/2012 by

which learned Judicial Magistrate, Raipur, Chhattisgarh.

3. Perused the impugned judgment of the learned Court below as well as

other material available on record.

4. On due consideration, it appears that present is a fit case where leave

should be granted. CRMP is allowed. Leave to appeal is granted.

5. Registry is directed to register the CRMP as 'Acquittal Appeal' and list it after four weeks.

6. Accordingly, this CRMP is disposed off.

Sd/-

(Arvind Singh Chandel) JUDGE Nisha