Anup Verma vs Mukesh Kumar Sahu
2024 Latest Caselaw 727 Chatt

Chattisgarh High Court

Anup Verma vs Mukesh Kumar Sahu on 1 July, 2024

        Neutral Citation
        2024:CGHC:23028




                                          1



                                                                        NAFR
                HIGH COURT OF CHHATTISGARH, BILASPUR
                               CRMP No. 1472 of 2024
        Anup Verma S/o R.K. Verma Aged About 30 Years, R/o 172, Jawhar Nagar,
        P.S. Mohan Nagar, Durg, District - Durg, Chhattisgarh. (Complainant)
                                                                 ---- Petitioner
                                        Versus
        Mukesh Kumar Sahu S/o Shri Balram Sahu Aged About 26 Years, R/o
        Sangam Chauk, Urla, P.S. Pulgaon, Durg, District - Durg, Chhattisgarh.
        (Accused)
                                                               ---- Respondent

_________________________________________________________________ For Petitioner : Mr. Aniket Verma , Advocate

Hon'ble Shri Arvind Kumar Verma, Judge Order on Board

01/07/2024

1. The present petition has been iled under Section 378(4) of Cr.P.C. for grant of Special Leave to Appeal.

2. Heard on admission.

3. Petition being arguable is admitted for hearing.

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

5. On due consideration, the application is allowed and leave is granted.

6. Registry is directed to register the present Cr.M.P. under the head of "Acquittal Appeal" and after registration as Acquittal Appeal, issue notice to the respondent on payment of P.F., as per rules.

7. Notice be made returnable within 6 weeks.

8. In view of the above, the present Cr.M.P. stands disposed of.

9. List this case thereafter.

SD/-

(Arvind Kumar Verma) Judge Madhurima