The State Of Chhattisgarh vs Nivedita Dalal
2023 Latest Caselaw 293 Chatt

                HIGH COURT OF CHHATTISGARH, BILASPUR
                                      Order Sheet
                                 CRMP No.265 of 2020
                         The State of CG Vs. Nivedita Dalal



       13/01/2023         Shri Ali Asgar, Dy. AG for the State/appellant.

                          Heard on IA No.01, application for condonation of
                    delay in filing the appeal.
                          Upon due consideration, the above application is
                    allowed and delay of 59 days in filing the appeal is hereby
                    condoned.
                          The appellant is granted leave to appeal against the
                    impugned judgment of acquittal.
                          Registry is directed to register it as an acquittal
                    appeal.
                          Issue notice to the respondent on payment of PF as

per rules.

Call for record of the trial Court.

List after receipt of service report.

sd/ (Rajani Dubey) Judge

Khan