Vidya Krishi Kendra Bori vs Chetan Patel
2023 Latest Caselaw 781 Chatt

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             HIGH COURT OF CHHATTISGARH, BILASPUR

                              CRMP No. 453 of 2022

  •   Vidya Krishi Kendra Bori Tahsil Dhamdha, District Durg Chhattisgarh, Through
      Beni Ram Patel S/o Khillu Ram Patel , Aged About 41 Years, R/o Village
      Gadaghat , Tahsil Dhamdha, District Durg Chhattisgarh.

                                                                    ---- Petitioner

                                      Versus

  •   Chetan Patel S/o Kanhaiya Aged About 55 Years R/o Village Khilaura Khurd,
      Post Ghotha, Tehsil Dhamdha, District Durg Chhattisgarh.

                                                                  ---- Respondent

For Petitioner :Mr. C.K. Sahu, Advocate. For Respondent :Mr. Aman Tamrakar, Advocate on behalf of Mr. Avinash Chand Sahu, Advocate.

Hon'ble Shri Justice Arvind Singh Chandel Order On Board

07-02-2023

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

the Code of Criminal Procedure, 1973. Applicant has preferred an

acquittal appeal against the judgment dated 03.08.2021 passed in

Criminal Case No.3060/2018 by which learned Judicial Magistrate, First

Class, Durg, District-Durg (Chhattisgarh).

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

other material available on record.

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

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

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

5. Accordingly, this CRMP is disposed off.

Sd/-

(Arvind Singh Chandel) JUDGE Nisha