Balbir Singh vs Raghuraj Singh Sengar
2023 Latest Caselaw 31 Chatt

               HIGH COURT OF CHHATTISGARH, BILASPUR
                                    Order Sheet
                               CRMP No. 464 of 2019
              Balbir Singh Vs. Raghuraj Singh Sengar and others



       02/01/2023         Shri RK Agrawal, counsel for the appellant.

                         Shri Saurabh         Sharma,     counsel     for   the
                    respondents.

By this petition, the appellant is seeking leave to appeal under Section 378(4) of CRPC against the judgment dated 27.11.2018 passed by JMFC, Bilaspur in Criminal Complaint Case No.281/1997 acquitting the respondents of the charges under Sections 447, 427, 341 and 506 Part-II of IPC.

Upon due consideration, leave to appeal is granted.

Registry is directed to register it as an acquittal appeal and list it for admission after three weeks.

sd (Rajani Dubey) Judge

Khan