Vishvraj Singh Sengar vs Sanjay Tegar
2023 Latest Caselaw 847 Chatt

                         HIGH COURT OF CHHATTISGARH, BILASPUR

                                      CRMP No. 266 of 2023

            • Vishvraj Singh Sengar, S/o Rajkumar Singh, Aged about 33 years (Now
              33 Years), R/o Yadunandan Nagar, Tifra, R.K. Residency, House No. 123,
              Police Station- Sirgitti, Tahsil and District- Bilaspur, Chhattisgarh.

                                                                              ---- Petitioner

                                                Versus

            • Sanjay Tegar, S/o Ramsevak Tegar, Aged about 45 Years (Now 47) Years,
              R/o Near Taiyyab Masjid Bhartiya Nagar, Tahsil and District Bilaspur,
              Chhattisgarh.                                       ---- Respondent

For Petitioner : Mr. Wasim Miyan, Advocate.

Hon'ble Shri Justice Arvind Singh Chandel

Order on Board

09/02/2023

1. This is an application filed under Section 378(4) of the Code of Criminal Procedure, 1973 for grant of leave to appeal against the judgment of acquittal dated 14.12.2022 passed by Judicial Magistrate First Class, Bilaspur, District Bilaspur (C.G.) in Complaint Case No.2017/2021.

2. I have perused the impugned judgment and gone through the other material available on record.

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

4. List this appeal for further consideration in the week after next.

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

Sd/-

(Arvind Singh Chandel) Judge

Vasant