Santosh Agrawal vs Dhaniram Sarang
2024 Latest Caselaw 728 Chatt

Chattisgarh High Court

Santosh Agrawal vs Dhaniram Sarang on 1 July, 2024

        Neutral Citation
        2024:CGHC:23029




                                                                               NAFR
                HIGH COURT OF CHHATTISGARH, BILASPUR
                                CRMP No. 1503 of 2024
        Santosh Agrawal, S/o Late Jeevanlal Agrawal, Aged About 63 Years, R/o
        Shankar Ward, Bhatapara, Tehsil-Bhatapara, District- Balodabazar-
        Bhatapara (C.G.)
                                                                        ---- Petitioner
                                        Versus
        Dhaniram Sarang, S/o Bishat Sarang, Aged About 57 Years, R/o Village-
        Tadha, Post-Akoli (Mandar), Tehsil- Raipur, District- Raipur, C.G, (District
        Name Wrongly Mentioned As District- Balodabazar-Bhatapara) C.G.
                                                                      ---- Respondent

_________________________________________________________________ For Petitioner : Mr. Shobhit Koshta , 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