Suryakant Soni vs Ravi Chandravanshi
2023 Latest Caselaw 388 Chatt

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               HIGH COURT OF CHHATTISGARH, BILASPUR

                             CRMP No. 121 of 2023

   • Suryakant Soni, S/o Lalaram, Aged About 34 Years (Aged About 30
     Years), R/o Pandatarai Police Station Pandatarai, District Kawardha
     (Kabirdham), Chhattisgarh.

                                                                   ---- Petitioner

                                      Versus

   • Ravi Chandravanshi, S/o Baldau Chandravanshi, Aged About 31 Years
     (Now 35 Years) R/o Gandaikhurd, Police Station Pandatarai, District
     Kawardha (Kabirdham), Chhattisgarh.

                                                                 ---- Respondent

For Petitioner : Mr. Rajbahadur Singh, Advocate.

Hon'ble Shri Justice Arvind Singh Chandel

Order on Board

18/01/2023

1. This is an application for grant of leave to appeal under Section 378(4) of the Code of Criminal Procedure, 1973.

2. Heard on I.A. No.01/2023, application for condonation of delay in filing the appeal.

3. On due consideration and for the reasons mentioned in the application, the same is allowed. Delay of 04 days in filing the appeal is condoned. Also heard on application for grant of leave to appeal.

4. Perused the impugned judgment and gone through the other material available on record.

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

6. Issue notice to the respondent on payment of process fee within a week and call for the records of the Court below.

7. List this appeal after four weeks.

8. Accordingly, the Cr.M.P. is disposed of.

Sd/-

(Arvind Singh Chandel) Judge

Vasant